Section 18(2) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(2)Such stock of country liquor received at wholesale license shall be auctioned by the District Excise Officer in presence of Deputy Excise Commissioner under the permission of the Excise Commissioner. Only potable distilleries shall be permitted to participate in the aforesaid auction. Amount obtained from auctioning shall be deposited in the treasury of the district under Head of Account-8443 Security and Other receipts and thereafter deposited amount shall be proportionately distributed to the concerning licensees against the amount due as cost price (excluding consideration fee and other taxes). Consequent upon non availability of distillers willing for auction of remnant quantity of country liquor Licensees shall not be liable for payment of any price and remnant quantity of country liquor shall be destroyed, under videography, by a joint Committee of District Excise Officer and Local Sub-Divisional Magistrate in the presence of the Deputy Excise Commissioner of the charge.
