Section 5(iii) in The U.P. Bottling of Foreign Liquor Rules, 1969
(iii)The adjustment referred to in sub-rule (i) shall be made by the Excise Commissioner annually in April on the basis of the number of bottles actually bottled during the year. For this purpose the Excise Inspector of the distillery, brewery, vintnery or the circle, as the case may be, shall submit a return in Form F.L. B-2 showing the total number of bottles bottled during the preceding year and also the licence fees payable by the licensee according to the prescribed scale relating to licences in Form F.L. 3 under his jurisdiction by April 7 to the Assistant Excise Commissioner of the charge, who after consolidation of the return districtwise shall submit the same to the Excise Commissioner by April 15.
