Section 652 in Rules under the United Provinces Excise Act, 1910
652. Occasional licence.
(1)Where a licence is required for races, sports, dances or other forms of public entertainment of a purely temporary nature, the Collector may issue an occasional licence in Form F.L. 11 to cover retail vend of foreign liquor on the premises in which the entertainment is held for such hours as he considers advisable.The licence may be granted for the whole period during which the entertainment may last up to a maximum of ten days. The fee shall be Rs. 8 for 64 hours or part thereof payable strictly in advance. In the case of licensees holding licences in Forms F.L. 4, 6, 7, 8, 9 and 12 the licence fee shall be further assessed on the combined sales made both under the occasional and permanent licence at the rate given in paragraph 654 (a) in addition to the fee on the occasional licence paid in advance.(2)Theatre bar licence. - Where a licence is required for a public place of entertainment more or less permanent, such as, a theatre or cinema occupying permanent premises, the Excise Commissioner may sanction the issue, by the Collector of a theatre or cinema bar licence in Form F.L. 12 subject to such special conditions in each case as may appear necessary to him and for such term as may seem to him advisable to cover the retail sale of foreign liquor on the premises on which the entertainment is held, sales under cover of such a licence shall be made only during an actual performance other than a rehearsal and for not more than half an hour after its conclusion provided that sales shall under no circumstances be made after midnight.The fee shall be as follows :(a)Rupees 5 per diem for first class cities and Rs. 3 per diem for second class cities, if the licence is taken for a period of less than a month.(b)If the licence is taken for a month or over, but not for a full year, the fee shall be assessed monthly by the Collector according to the scale laid down in clause (a) of paragraph 654 and shall be subjed to minimum rates of Rs. 50 per mensem for first class cities andRs. 25 per mensem for second class.(c)In the case of annual licence the fee shall be assessed according to paragraph 653.The daily fee or the minimum fee prescribed shall always be payable in advance.Note. - (1) Allahabad, Lucknow, Kanpur, Meerut, Jhansi, Varanasi, Bareilly, Dehradun, Naini Tal Gorakhpur, Mussoorie, Aligarh, Chakrata, Mathura, Muradabad and Agra shall be first class cities and the rest shall be second class cities for the purpose of assessment, provided that the Excise Commissioner may at his discretion charge the classification of any city at any time.(2)In future the licences in Form F.L. 12 will be granted to bars attached to theatre or cinema only and not to restaurant, dance halls or other places of public entertainment.(3)Grant of cinema and theatre bar licence in Form F.L. 12 has been discontinued with effect from April 1, 1947.
