Section 7 in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
7. Amendment of Rule 10.
- In the said rules, for existing Rule 10, the following rule shall be substituted, namely -"10. Area of country liquor sale and maintenance of registers. - (1) Wholesale Licensee in form CL-2 shall be entitled to sell country liquor, subject to the conditions of his licence to -(I)Licensees of retail sale of country liquor of the District;(II)Retail Licensees of nearby Districts with prior permission of the Excise Commissioner as per prescribed process of the State Government after deposition of additional license fees;(III)Wholesale Licensees of other districts of the Uttar Pradesh with prior permission of the Excise Commissioner;(IV)Licensee shall also maintain registers, passbooks, stock registers and other records in electronic format on Uttar Pradesh Excise online portal approved by the Excise Commissioner and on demand shall submit within prescribed time limit all information in electronic format to the Licensing Authority or the Officer authorized by him;(V)On receipt of indent, submitted by retailer, along with the price of country liquor including all duties, taxes and cess deposited preferably through e-payment platform wholesale Licensee shall record on the indent the date and time of receiving the indent and he shall be bound to supply country liquor within forty-eight hours from the time of receipt of indent. In the event of failure of supplies to retail Licensee as above the security deposit of the concerned wholesale Licensee shall be liable to be forfeited and his Licence shall be liable for cancellation. In case of licence being cancelled, he shall also be blacklisted and debarred from holding other excise licenses;(VI)All supplies to wholesale shops from distilleries or other wholesale shops or BWCL-1 shall be under electronically generated transport pass prescribed by the Excise Commissioner for the purpose. All entries of receipt and supply shall be made by Licensee in the records prescribed for the purpose;(VII)The entries of daily issues from the wholesale shops shall be made in the register prescribed by the Excise Commissioner;(VIII)Abstract of daily account of opening balance, receipts, total, sale and closing balance shall be maintained in electronic format prescribed by the Excise Commissioner and also uploaded on the U.P. Excise online portal;(IX)Strong or mild country liquor of prescribed strength, volume, brand and type of packaging (glass/pet bottle) shall be sold only in sealed bottles having Security Code as approved by the Excise Department affixed on them in the same condition as received from the distillery or other wholesale shops or BWCL-1;(X)Distiller/Wholesaler shall make arrangement to collect and destroy pet bottles used in supply of country liquor to control environment pollution.".
