Section 14 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
14. Payment of monthly instalment of licence fee and consequence of failure. - (a) The licensed shall be liable to pay the monthly instalment of license fee by the last day of the month. However, the consideration fee involved in the quantity and strength of country liquor lifted by him during the concerned month shall be adjusted against the monthly instalment of licensee fails to lift entire MGQ of month, it shall be necessary for the licensee to pay the consideration fee as well as the additional consideration fee, payable on the basis of 200 ml bottles of country liquor 36% v/v strength, involved in the MGQ not lifted.
(b)The Licensee shall be required to submit his account and licence fee passbook giving details of the country liquor lifted by him and licence fee deposited to the District Excise Officer by 5.00 p.m. of the first day of the next month of verification and calculation of licence fee due him.(c)In case there is any shortfall in the licence fee after due adjustment of consideration fee involved in the country liquor lifted by the licensee, the District Excise Officer shall adjust the outstanding balance amount of licence fee from the security deposit of the licensee and after having issued notice to the licensee by the Licensing Authority for depositing cash to replenish the deficit in security amount, action shall be ascertained while imparting due opportunity of hearing to him. The maximum duration of this proceeding shall be ten working days from the beginning of the month. After the lapse of stipulated period, the licence in question shall be cancelled by the Licensing Authority in case of failure to replenish the requisite security amount.After the expiry of the month, the replenishment in the deficit of security amount shall not be permitted for lifting the quantity of country liquor in the forthcoming month.
