Section 24A in The United Provinces Excise Act, 1910
24A. [ Grant of exclusive or other privilege in respect of foreign liquor. [Inserted by U.P. Act 20 of 1972, Section 3 (w.e.f. 11-8-1972) and then again inserted by U.P. Act 5 of 1976, Section 2 (ii).]
(1)Subject to the provisions of Section 31, the Excise Commissioner may grant to any person a licence or licences for the exclusive or other privilege,-(a)of manufacturing or of supply by wholesale, or of both; or(b)of manufacturing or of supplying by wholesale, or of both and j selling by retail; or(c)of selling by wholesale (to wholesale or retail vendors); or(d)[ of selling by retail at shops (for consumption 'on' or 'off' the premises or for consumption 'on' and 'off' the premises) any foreign liquor in any locality.](2)The grant of licence or licences under clause (d) of sub-section (1) in relation to any locality shall be without prejudice to the grant of licences for the retail sale of foreign liquor in the same locality in hotels and restaurants for consumption on their premises.(3)Where more licences than one are proposed to be granted under clause (d) of sub-section (1) in relation to any locality for the same period, advance intimation of the proposal shall be given to the prospective applicants for every such licence.(4)The provisions of Section 25, and proviso to Section 39 shall apply in relation to the grant of a licence for an exclusive or other privilege under this section as they apply in respect of the grant of a licence for an exclusive privilege under Section 24.]
