Section 381(2) in Rules under the United Provinces Excise Act, 1910
(2)[ (a) The following procedure shall apply for the settlement of licences other than F.L. 7-A (Beer Bar) licences :] [Substituted by Notification No. 10757, dated March 10, 1976.](i)Whenever a new licence is proposed to be granted under the surcharge fee system, the Collector shall invite applications for the purpose after giving publicity at the offices of the[Zila Parishad] [ Now 'Zila Panchayat' vide U. P. Act No. 9 of 1994.], [Nagar Mahapalika or the Nagar Palika] [Now 'Municipal Corporation' vide U. P. Act No. 12 of 1994.], the Collector's office, the office of the Deputy Assistant Excise Commissioner and in such other manner as is considered reasonable by the Collector.(ii)A List of shops for the retail vend of excisable articles for which the Collector proposes to select licensees shall be exhibited at the Collector's office.(iii)Applications for the grant of a licence shall be in Form G-28 (as annexed to the rules) and shall be addressed to the District Excise Officer.Note. - (1) The last date to be fixed for the receipt of applications shall not be earlier than fifteen days after the date of exhibition at the Collector's office of the invitation of the applications.
