Section 33 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
33. Sale to be within licensed period.
- The licensee shall sell in retail the entire minimum guaranteed quantity of the intoxicant for the excise year, before the expiration of the term of licence. Any balance of quantity found outstanding and unsold at the expiration of the term of licence shall be declared by the licensee to the Licensing Authority on the next day, which shall be returned by the licensee to the Government Bonded Warehouse within two days thereafter and the licensee shall be entitled to get the refund of cost price only to the extent of minimum guaranteed quantity and in case if licensee has lifted over and above the minimum guaranteed quantity during the term of licence he shall be entitled to get such amount therefore on such quantity returned as may be fixed by the Excise Commissioner after deducting such sum as the Excise Commissioner may think reasonable, provided the intoxicant returned to the Government Bonded Warehouse or otherwise is found of proper specification.
