Section 6 in Uttar Pradesh Bottling of Country Liquor Rules, 2020
6. Bond and Security for conducting the Licence. - The Licensee shall execute a bond in form CLB 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 Certificate, Post Office Savings, Bank 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.
[7. (1) Application for the renewal of bottling licence shall be made in Form C.L.B-3 to the Excise Commissioner, Uttar Pradesh on or before February 28 of the year of expiry of the license. Unless the fee or any part thereof is in arrear or there be any other sufficient reason, a bottling licence in Form C.L.B-1 and C.L.B-2may be renewed by the Excise Commissioner for two years, but the license shall be valid only till the period of validity of concerning PD-2/PD-33 License.(2)The application of renewal for a year shall accompany a declaration regarding total number of bottles to be bottled in the year for which the renewal is being applied for Renewal Fee of C.L.B-1 and C.L.B-2 licences for the said year, shall be calculated at the rate of Rs. 2,00,000 per Fifty lacs bottles or part thereof, to be bottled in prescribed capacities, as mentioned in the said declaration and the same shall be deposited by the licensee in advance.Provided that in case the actual number of bottles, to be bottled in the year is about to exceed the number of bottles mentioned in the declaration, the licensee shall submit an additional declaration for the same and shall deposit additional amount of renewal fee calculated as above in advance.Provided further that amount deposited as renewal fee shall not be refundable or adjustable in any case.Provided further that Rs. 2,00,000 will be the minimum renewal fee for CLB-1 or CLB-2 licenses.Provided further that a franchisee fee equivalent to half of the renewal fee and the additional franchisee fee calculated on the basis of additional renewal fee if any, shall also be payable for renewal of C.L.B-2 license.]
