Section 7(1) in The U.P. Bottling of Foreign Liquor Rules, 1969
(1)The licensee shall execute a bond in Form P.D.B. with such security as may be fixed by the Excise Commissioner. The security shall be furnished either in cash or in interest bearing securities. Government promissory notes, national savings certificates, Post Office Savings Banks Pass Book or Post Office Cash Certificates or in fixed deposit receipts of the State Bank of India or any other Bank duly approved by the State. Government. The security is liable to be increased or decreased by the Excise Commissioner at any time, should he consider, for any reason, that the amount so fixed is inadequate or excessive.
