Section 378(3) in Rules under the United Provinces Excise Act, 1910
(3)Whenever it is proposed to issue a new licence in Form F.L. 2, F.L. 4, F.L. 5 or F.L. 7, the Collector shall forward his recommendations to the Excise Commissioner. In doing so he shall obtain the view's of the Assistant Excise Commissioner of the charge in respect of these licences. On receipt of Excise Commissioner's sanction, the licensee shall be selected by the Collector, in the case of retail licences, in accordance with U.P. Licensing under the Surcharge Fee System Rules, 1968 after inviting applications. In the case of F.L. 2 wholesale licences the licensee shall be selected by the Collector after inviting applications.
