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State of Uttar Pradesh - Section

Section 500 in Rules under the United Provinces Excise Act, 1910

500.

Licences for the retail vend of country spirit under the contract supply system shall be of three classes, viz. :I. Under the graduated surcharge system :
(1)for sale in open vessels for consumption both on and off the premises (C.L. 3);
(2)for sale in sealed bottles for consumption off the premises only (C.L. 4);
(3)for sale for consumption on and off the premises in sealed bottles (C.L. 5).II. Under the auction system :
(1)for sale in open vessel for consumption both on and off the premises (C.L. 3-A) :
(2)for sale in sealed bottles for consumption off the premises only (C.L. 4-A);
(3)for sale for consumption 'on and off' the premises is sealed bottles (C.L. 5-A).[(C.L. - 3A)]Para 500--II (i)Licence for the retail sale of country spirit for consumption "on and off' the premises under the contract supply system in district under auction system.
Register No. ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Locality ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Licence-holder ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Salesman ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Exact description of the licensed premises (with boundaries) ..... ..... ..... ..... .....
Licence for the retail sale of country spirit at a fixed strength of 25 per cent v/v 20 per cent v/v is hereby granted to ..............................................at ...............in the district of..........................from April 1, 19 .. .. to March 31, 19 .. .. subject to the following special and general conditions, the infraction of any of which or a conviction for any offence under the Excise, Opium or Dangerous Drugs Laws shall be render the licensee liable to the forfeiture of his licence and security deposit in addition to any penalties imposed under the above laws.]C.L. 4-A[Paragraph 500-II (2)]Licence for the retail sale for consumption "off" the premises of country spirit in sealed bottles under the contract supply system in districts under the auction system
Register No. ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Locality ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Licence-holder ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Salesman ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Exact description of the licensed premises (with boundaries) ..... ..... ..... ..... .....
Licence for the retail sale of country spirit in pilfer proof sealed standard 750 millilitre, 500 millilitre and 250 millilitre bottles only at the fixed strength of 25 per cent v/v, 20 per cent v/v is hereby granted to.................................... .. at in the district of..........................from April 1, 19 .. .. to March 31, 19 ......subject to the following special and general conditions, the infraction of any of which or a conviction for any offence under the Excise, Opium or Dangerous Drugs Laws shall render the licensee liable to the forfeiture of his licence and security deposit in addition to any penalties imposed under the above laws.[C. L. 5-A] [Substituted by Notification No. 630/Licence, dated 17th April, 1978.][Paragraph 500-11 (3)]Licence for the retail sale for consumption "on" and "off' the premises of country spirit in sealed bottles under the contract supply system in districts under the auction system
Register No. ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Locality ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Licence-holder ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Name of Salesman ..... ..... ..... ..... ..... ..... ..... ..... ..... .....
Exact description of the licensed premises (with boundaries) ..... ..... ..... ..... .....
Licence for the retail sale of country spirit in pilfer proof sealed standard bottles only at fixed strength of 25 per cent v/v, 20 per cent, v/v is hereby granted to...........................at........in the district of..............from April 1, 19 .. .. to March 31, 19 subject to the following special and general conditions, the infraction of any of which or a conviction for any offence under the Excise, Opium or Dangerous Drugs Laws shall render the licensee liable to forfeiture of his licence and security deposit in addition to any penalties imposed under the above laws.]