Section 165 in Rules under the United Provinces Excise Act, 1910
165. Licence fees for country spirit and bhang shops under the auction system.
- In the case of licences for country spirit and Bhang settled by auction, two months' deposit equivalent to one-sixth of the total licence fee shall be paid immediately on acceptance of bid at the sale to an official selected by the Collector to attend the sale for that purpose.The remaining fees shall be paid into the Sadar treasury or sub-treasury of the tahsil in which the licensed premises are situated on or before the first day of the month for which they are due.
