Section 364 in Rules under the United Provinces Excise Act, 1910
364.
(a)Every selected vendor before a licence is issued to him shall be required to deposit, on or before March 15, as security for the due observance of the conditions of his licence, a sum in cash, Government promissory notes, postal cash certificates of equivalent market value or postal savings banks account equal to twice the amount of licence fee leviable on the average monthly issues made to the shop during the nine months April to December preceding the year for which the licence is to be granted in accordance with the scale of fees prescribed for the intoxicants for which the shop is licensed.(b)If the security is deposited in cash, the amount shall be credited into the headquarters treasury as "Revenue Deposit", and if not confiscated for any breach of the conditions of licence, may be renewed from year to year, should the licensee so desire in the event of the renewal of his licence. If the security is deposited in the form of Government promissory notes, postal cash certificates or postal savings bank account, the Government promissory notes, postal cash certificates or postal savings bank account should be endorsed in favour of the Collector, vide rule 5 of the Government Security Manual and Section 45 of the Post Office Saving Bank Rules. If the calculated amount of deposit in any year is larger than the deposit for the previous year by over Rs. 25, the difference shall be realized from the licensee and credited to the original deposit.(c)All vendors who pay their security deposit must duly executed an agreement in Form G-34, giving the necessary authority to the Collector to appropriate the whole or a portion of their securities, as the case may be, in the event of forfeiture of the same under the terms of their licences or under the excise, opium or dangerous drugs laws.
