Section 13(b) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019
(b)Licensee shall be under obligation to regularly lift foreign liquor to ensure steady ans continous quality supply as per seasonal, requirements of the customers as well as to remove any chances of spurious supplies in the market. He shall regularly place written indents on portal or messages to the wholesaler. In order to meet the above requirements the licensee shall be under obligation to lift in each quarter foreign liquor, at least equivalent to the consideration fee involved in the quantity of foreign liquor lifted in the preceding year.
