Section 4(1) in The U.P. Settlement of Licence for Retail Vend of Bhang (Minimum Guaranteed Quantity) Rules, 1990
(1)The auction-purchaser shall, before obtaining licence, submit to the licensing authority for his approval a monthly distribution statement of Bhang to be lifted by him showing the monthly break up of the minimum guaranteed quantity for the excise year that will be lifted by him in each month as per requirements, indicating the issue price payable by him every month. The licensing authority shall, before approving the monthly distribution statement so submitted, revise the statement in order to ensure that the issue price instalment for the first six months shall not be less than fifty per cent of the annual issue price calculated for the total minimum guaranteed quantity fixed by the licensing authority and any one month's issue price shall be one-twelfth of the annual issue price subject to a variation of ten per cent of the average monthly issue price. The decision of the licensing authority shall be binding on the auction-purchaser.
