Section 18A in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019
18A. Interim Settlement. - (a) In case a license is suspended cancelled or surrendered in accordance with the provisions of these rules or if the shop remains unsettled for any reasons the licensing authority may make interim settlement of the shop at the highest offer on the payment of daily license fee, on such rates as notified by the Excise Commissioner with prior sanction of the Government, for a maximum period of 14 days at one stretch or till the date of regular settlement, whichever is earlier. In case of obtaining two or more equal offers for one shop, settlement shall be done through the manual public lottery. Such licensee shall also be required to deposit security amount according to the rate of daily licence fees for the period of interim settlement.
Provided that the licensing authority shall not make interim settlement of the shop for more than two times without taking prior permission of Excise Commissioner.(b)In case a licence is cancelled or surrendered in accordance with the provisions of these rules, regular settlement of the shop shall be done as soon as possible by the Licensing Authority through the process of e-tender in mid-session after giving public advertisement. The intimation of aforesaid settlement shall be sent forthwith to the Excise Commissioner.
