Section 2 in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
2. Amendment of Rule 2.
- In the Uttar Pradesh Excise (Settlement of Licenses for Wholesale of Country Liquor) Rules, 2002, hereinafter referred to as the said rules, for Rule 2, the following rule shall be substituted, namely -"2. Definitions. - In these rules unless there is anything repugnant in the subject or context -(a)"Act" means the United Provinces Excise Act, 1910 as amended from time to time;(b)"Country Liquor" includes country spirit "mild" or "strong" Extra Neutral Alcohol having such alcoholic strengths as may be fixed by the Excise Commissioner with prior sanction of the State Government, from time to time;(c)"Excise Year" means the financial year commencing from 1st April to 31st March of the next calendar year;(d)"Family" means and includes spouse (husband or wife), dependent son(s), unmarried daughters) and dependent parents;(e)"Form" means the form appended to these Rules;(f)"Licensing Authority" means the Excise Commissioner;(g)"Licence Fee" means the consideration of grant of licence for exclusive privilege of wholesale of country liquor under Section 24 of the Act, payable by the Licensee before the licence is granted to him, on such rates as notified by the Excise Commissioner with the previous sanction of the State Government.(h)"Security Amount" means a sum equal to the l/10th part of the license fee to be deposited through National Saving Certificate pledged in favour of Excise Commissioner Uttar Pradesh, refundable after the final settlement of all the claims and dues to the State Government.(i)"Omitted"(j)"Partnership Firms" means a Firm registered under Partnership Act, 1932.(k)"Individual" means a person who is the citizen of India not below the age of twenty-one years at the time of making application for the grant of licence.(l)"Company" means a Company registered under the Companies Act, 2013.(m)"Omitted"(n)"Additional Consideration Fee" means an amount determined by rounding off optimum retail price of country liquor to the next higher denomination of Rs. five and payable at distillery level. Additional consideration fee shall be chargeable by the Distillery from the wholesale supplier in addition to ex-distillery price and which, in turn, shall be chargeable in addition to wholesale price by the wholesale supplier from the retail licensee of country liquor.(o)"Portal" means the electronic platform created specifically for the purpose of uploading information in the prescribed form with regard to the process of manufacturing liquor up to the stage of its distribution.(p)"Solvency" means financial eligibility criteria set for an applicant applying for the grant of wholesale licence.(q)"Consideration Fee" means a fee fixed per liter by the State Government under Section 30 of the Act according to the strength of the country liquor, to be deposited in the Government Treasury by the licensee before supply of country liquor.".
