Section 8(d) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(d)submit an affidavit duly verified by notary public as proof of the following namely:-(i)that he possesses or has an arrangement for taking on rent a suitable premises in that locality for opening the shop in accordance with the provisions of Uttar Pradesh Number and Location of Excise Shop Rules, 1986 as amended from time to time.(ii)that his proposed premises of the shop have not been constructed in violation of any law or rules.(iii)that he and his family members possess good moral character and have no criminal background nor have been convicted of any offence punishable under the United Provinces Excise Act, 1910 or the Narcotics Drugs and Psychotropic Substances Act, 1985 or any other cognizable and nonbailable offence.(iv)that in case he is selected as licensee he will furnish a certificate issued by Senior Superintendent/Superintendent of Police of the district of which he is the resident, showing that he as well as his family members possess good moral character and have no criminal background or criminal record prior to issuance of license.(v)that he shall not employ and salesman or representative who has criminal background as mentioned in clause (iii) or, who suffers from any infectious contagious diseases or is below twenty-one years of age or a woman. Licensee shall have to obtain Identity Cards bearing photographs of his authorized salesman / representative from District Excise Officer.(vi)that he is not in arrear of any public dues or Government dues.(vii)that he is solvent and has the necessary funds or has made arrangements for the necessary funds for conducting the business, the details of which shall be made available to the licensing authority.(viii)That applicant is not involved in mafia activities, anti social activities and organized offensive activities. If after issuance of licence it is proved that he is involved in mafia activities, anti social activities and organized offensive activities then the allotted licence shall be cancelled.(ix)That applicant is not an advocate registered with Bar Council. If he is found registered advocate after getting the licence then the licence shall be cancelled. An employee of the Government shall also be ineligible to apply for the grant of licence.(x)that in case of selection as licensee, bank draft of earnest money, which has been uploaded online along with application, shall be deposited in the office of district Excise officer within 48 hours of such selection.(xi)that he has not made use of the earnest money bank draft for application of any other shop in the same phase.
