Section 18 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
18. Disposal of balance stock left at the expiry of the license. - (1) Entire quantity of country liquor lifted by the licensee during the year shall have to be sold during the validity of his license and the licensee shall not be permitted to sell it after expiry of the license. Any balance of country liquor quantity found outstanding and unsold at the expiry of the term of license shall be declared by the licensee brand wise, volume wise, intensity wise and packaging wise before the District Excise officer on the next day 12 p.m, and shall be returned by him to the wholesale shop of the district by 5.00 p.m. of the next date of expiry of license. Separate register shall be maintained for balance stock. Moreover, the balance stock shall be uploaded on portal by the District Excise officer.
(2)Such stock of country liquor received at wholesale license shall be auctioned by the District Excise Officer in presence of Deputy Excise Commissioner under the permission of the Excise Commissioner. Only potable distilleries shall be permitted to participate in the aforesaid auction. Amount obtained from auctioning shall be deposited in the treasury of the district under Head of Account-8443 Security and Other receipts and thereafter deposited amount shall be proportionately distributed to the concerning licensees against the amount due as cost price (excluding consideration fee and other taxes). Consequent upon non availability of distillers willing for auction of remnant quantity of country liquor Licensees shall not be liable for payment of any price and remnant quantity of country liquor shall be destroyed, under videography, by a joint Committee of District Excise Officer and Local Sub-Divisional Magistrate in the presence of the Deputy Excise Commissioner of the charge.
