Section 38 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
38. Rescission and Saving.
(1)The following rules are hereby rescinded :(a)The Uttar Pradesh Excise (First Amendment) Rules, 1984 published with Excise Commissioner's Notification No. 5354/ Licence Anubhag-3, dated March 3, 1984.(b)The Uttar Pradesh Settlement of Country Liquor Licence (Tender-cum-Auction) Rules, 1985 published with Excise Commissioner's Notification No. 15795/Licence-3, dated March 22, 1985.(c)Rule 8 of the U.P. Licences for the Retail Vend of Foreign Liquor Other than Denatured Sprit (Amendment) Rules, 1985, published with Excise Commissioner's Notification No. 16719/X-97-B, dated March 24, 1985.(d)The Uttar Pradesh Settlement of Licence for Retail Vend of Bhang (Minimum Guaranteed Quantity) Rules, 1990, published with Excise Commissioner's Notification No. 498/10-97-'B' Licence, dated February 17, 1990.(2)Notwithstanding such rescission settlements already executed for shop or group of shops of Country Liquor, Foreign Liquor and Bhang for the financial year 1990-91 under the provisions of the rules referred to in sub rule (1) shall remain valid and continue in force till March 31, 1991.C.L. 3-BLicence for retail sale of plain Country Liquor in open vessel and in poly pouches and spiced country Liquor in sealed bottles and poly pouches for consumption "On and Off" the premises.Register No...................Locality .....................Description of premises (with boundaries)North ...................................South ...................................East ....................................West ....................................Name of licence holder/holders....................................................................................................................................................................................................................................Name of Salesmen
