Section 368(10) in Rules under the United Provinces Excise Act, 1910
(10)The licence fees shall be payable in such equal instalments as are specified in the licence. In case the payment of due instalment is not made by 20th day of the month the same shall be recovered from the security deposit of the licensee.The licensee will have to make good the shortfall in the security deposit within ten days of the receipt of notice of such recovery. Any failure to make good the shortfall will render the licence liable to re-auction at the risk of the licensee and any shortfall shall be recoverable from his remaining security and the balance, if any, shall be recovered from him as arrears of land revenue. If a licensee is in arrears of licence fee he shall not be issued intoxicant for sale for which he holds licence.
