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State of Uttar Pradesh - Section

Section 5 in The U.P. Settlement of Licence for Retail Vend of Bhang (Minimum Guaranteed Quantity) Rules, 1990

5. Deposit of issue price.

- The issue price instalment for a month as specified in Rule 4(1) shall be deposited by the licensee in the Government treasury of the district in which shop or group of shops are situated, by fifth day of that month, or where that day or subsequent days happen to be holidays, by the next working day, failing which the issue price to the extent of deficit payment shall stand adjusted from the security deposit and the licensee shall be called upon to make good the amount so adjusted within ten days.