Section 199 in Rules under the United Provinces Excise Act, 1910
199.
A register of all foreign liquor licences and licences issued under the fixed-fee system or free of charge shall be maintained in the Collector's Office in Form G-3.Extracts in Form G-25 relating to termination of licences for the wholesale and retail vend of foreign liquor during or at the close of the year shall be submitted to the Excise Commissioner soon after the close of the year in the following manner:Rural Excise Inspectors will submit the statement regarding their respective circles to the City Excise Inspector for preparation of the consolidated statement for the whole district. The latter, after verification from the District Excise Office, will submit the same to the Excise Commissioner by April 10.Extracts from this register relating to all licences issued under the fixed-fee system or free of charge shall be forwarded by the District Excise Office to all officers mentioned in paragraph 197 from time to time as each licence is granted.(4)Register of sales and demands under the auction system
