Section 18(2) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019
(2)The licensing authority shall immediately suspend the license and issue a show cause notice for cancellation of licence and for forfeiture of security deposit, the licensee shall submit his explanation within seven days of the receipt of notice. Thereafter, the licensing authority shall pass suitable orders after giving due opportunity of hearing to the licensee, if he so desires.
