Section 648(2) in Rules under the United Provinces Excise Act, 1910
(2)In the case of grant of a new licence in Form F.L. 7 or whenever any existing licence is vacated (including the mutation of names) and its continuance and settlement with some other party is considered necessary, the case should first be referred to the State Government with full justification for the same, for their approval. After receipt of Government's approval, further action may be taken in accordance with the rules on the subject.(b)Beer bar licence in Form F.L. 7-A (herewith appended) covers retail sale or beer only to customers for consumption both on and off the premises subject to the conditions of the licence.Explanation. - "Premises" shall also include temporary structures, sheds, etc. duly approved by the Collector.[F.L. 7-A] [Substituted vide U.P. Gazette, Part 4-Ka, dated 28-3-1992.](See Para 648)Licence for retail vend of foreign liquor (other than denatured spirit) for consumption in the premises of restaurants of 3, 4 or 5 star hotels.Register No...........................................Locality .............................................Name of Licence holder ...............................Licence for the retail vend of foreign liquor, other than denatured spirit is hereby granted to ................ at in the district of...............from .............. to for which Rs. has been paid in advance, subject to the following special and general conditions the infraction of any of which, or a conviction for any offence under the Excise Act, 1910 or Narcotic Drug and Psychotropic Substances Act, 1985, shall render the licence-holder liable to the forfeiture of his licence and advance deposit in addition to any penalties imposed under the above laws.Special Conditions
