Section 10(c) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(c)In case the selected applicants does not deposit the required basic licence fee or security amount and does not fulfil the prescribed formalities or is unable to arrange suitable premises for the shop within stipulated period, the Licensing authority shall cancel the allotment and take steps for resettlement of the shop through the process as prescribed by the Government.
