Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 654 in Rules under the United Provinces Excise Act, 1910

654. [ [Substituted by Notification No. 3/79-B, dated 1st April, 1989, published in U.P. Gazette, Part 1-Ka, dated 10th June, 1989.]

[(a) Hotel or restaurant bar licences shall be of the following categories-
(i)Composite bar licence for retail vend of foreign liquor tor consumption in the premises duly approved by the licensing authority within the limits of a hotel, other than 4 or 5 starred hotels, which is maintained for providing accommodation and supplying meals in European fashion. This licence shall be in Form F.L. 6 Composite.
(ii)Composite bar licence for retail vend of foreign liquor for consumption in the premises duly approved by the licensing authority within the limits of 4 or 5 starred hotels, which is maintained for providing accommodation and supplying meals in European fashion. This licence shall be in Form F.L. 6-A Composite.
Note. - The licences in Form F.L. 6 Composite or in Form F.L. 6-A Composite of 3, 4 and 5 starred hotels shall cover the retail vend of draft beer for consumption in the premises of the licence with previous permission of the Excise Commissioner.
(iii)Restaurant bar licence for retail vend of foreign liquor to the customers for consumption in the premises of restaurant not covered in category (i) or (ii), which is mainteined for supplying meals in European fashion. This licence shall be in Form F.L. 7.
(b)
(i)The fee for a licence in Form F.L. 6 Composite shall be as under :
Classification of hotel on the basis of numberof rooms. Hotel situate in the area of Nagar Nigam ofAgra including the areas of Cantonment Board and DevelopmentAuthority, if any- Hotel situate in the area of Nagar Nigam orNagarpalika Parishad of Kanpur, Allahabad, Varanasi, Noida,Lucknow, Gorakhpur, Bareilly, Meerut, Moradabad, Ghazibad,Aligarh, Bulandshahr, Dehra Dun, Jhansi, Mathura, Muzaffarnagar,Saharanpur including the areas of Cantomnent Board andDevelopment Authority, if any- Hotel situate in area other other than thearea specified in Column No. 2
1 2 3 4
  Rs. Rs. Rs.
(i) Up to 30 rooms. 4,45,000 4,50,000 3,50,000
(ii) Exceeding 30 rooms but less than 100 rooms. 5,75,000 5,75,000 4,00,000
(iii) 100 and exceeding 100 rooms. 7,00,000 7,00,000 6,50,000]
(ii)The fee for a licence in Form F.L. 6-A Composite shall be Rs. 7,00,000.
(c)The fee for a licence in Form F.L. 7 in respect of a restaurant situate-
(i)in an area mentioned in Column 2 of the table given in clause (b) (i) shall be Rs. 4,00,000.
(ii)in the area mentioned in Column 3 of the table given in clause (b) (i) shall be Rs. 3,00,000.
(d)The fee for a licence in Form F.L. 7-B referred to in Rule 8 (iii) (b) in respect of a hotel dak bungalow or restaurant situate-
(i)in the area mentioned in Column 2 of the table given in clause (b) (i) shall be Rs. 55,000.
(ii)in the area mentioned in Column 3 of the table given in clause (b) (i) shall be Rs. 38,500.
(e)The licence fee for F.L. 6 Composite, F.L. 6-A Composite, F.L. 7 and | F.L. 7-B specified in clauses (b), (c) and (d) shall be paid in advance and shall be for one excise year or part thereof.
Explanation. - For the purposes of this rule, 'Development Authority' means a development authority constituted under the Uttar Pradesh Urban Planning and Development Act, 1973.]] [Substituted by Notification No. 27/Licence-3, dated 14th April, 1976.] [Substituted by Notification No. 11158/Licence-96-97, dated 12th March, 1996, published in U.P. Gazette, Part 1, Section ka, dated 30th March, 1996.]F.L. 6 Composite(See Para 648)Licence for retail vend of foreign liquor (other than denatured spirit) for consumption in the premises of residential hotels and 1, 2 and 3 starred hotels.Register No.............................................Locality ...............................................Name of licence-holder .................................Licence for retail vend of foreign liquor, other than denatured spirit, is hereby granted to .......................... at................. in the district of.......... from to for which Rs.................... has been paid in advance subject to the following special and general conditions the infraction or any of which, or conviction for any offence under the Excise Act, 1910 or Narcotic Drugs and Psychotropic Substances Act, 1985 shall render the licence-holder liable to the forfeiture of this licence and advance deposit in addition to any penalties imposed under the above laws.Special Conditions