Section 2(g) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
(g)"Licence Fee" means the consideration of grant of licence for exclusive privilege of wholesale of country liquor under Section 24 of the Act, payable by the Licensee before the licence is granted to him, on such rates as notified by the Excise Commissioner with the previous sanction of the State Government.
