Section 8(f) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019
(f)That he is holder of solvency certificate or certificate of owned property issued by an authorised income tax valuer and the worth of solvency or certificate of owned property certificate issued by authorised Income Tax valuer shall be equivalent to an amount not less than the licence fee determined for the grant of licence of the applied shop in the District:
