Section 11 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
11. Statement of settled shop. - A statement of the settled shops along with names and addresses of the licensees, geo-tagging of shops, shop-wise annual minimum guaranteed quantity, details of security amount and licence fee deposited shall be sent by the District Excise Officer to the Excise Commissioner within fifteen days of the settlement or by 15th April, whichever is latter, and details of the same shall be entered into the prescribed register besides being uploaded on the website of the Excise Department (www.upexcise.in).
