Section 20 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
20. Interim Settlement of shop. - (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 basic license fee, on such rates as notified by the Excise Commissioner with prior sanction of the Government, and proportionate license fee (consideration fee and additional consideration fee involved in daily minimum guaranteed quantity) for a maximum period of fourteen days at one stretch of 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 refundable/ adjustable security amount equivalent to the duty involved in daily minimum guaranteed quantity for the period of interim settlement.
Provided that no such settlement of a shop shall be made by the licensing authority for more than two times except with prior approval of the Excise Commissioner.(b)Omitted(c)In case any 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 the headquarter.
