Section 5 in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
5. Amendment of Rule 7.
- In the said rules, for existing Rule 7, the following rule shall be substituted, namely -"Issue of licence. - Licenses shall be in the form C.L.-2 and shall be granted district-wise on payment of licence fee preferably through e-payment platform and deposit of security amount through National Saving Certificate pledged in favour of Excise Commissioner, Uttar Pradesh, Prayagraj as fixed by the State Government from time to time.".
