Section 10 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
10. Selection of licensee. - (a)(i) Licence of shop may b renewable online under the terms and conditions specified by the State Government.
(ii)In case of non-renewal, licensees shall be selected shop wise through the process of e-lottery or e-tender, as specified by the State Government, through inviting online applications. District Excise Officer shall scrutinise the applications received online and prepare list of all eligible and ineligible applications, describing the reasons of ineligibility and shall put up this list before the District Level Committee of Licensing Constituted for e-lottery and e-tender.(b)The said committee shall identify eligible and ineligible applicants. The case of lottery the licensee shall be selected for each shop from amongst the eligible applicants through the computer driven randomized arrangement. Randomisation process shall be adopted in the order of country liquor, model shops, foreign liquor and beer shops as per prescribed hierarchy under respective rule. In case of selection of licensee through e-tender the same aforesaid sequence shall be adopted. Not more than two shops including all categories of country liquor, model shop, foreign liquor and beer shall be allotted in favour of an applicant in the district, where in renewed shops shall also be included.(c)In case the selected applicants does not deposit the required basic licence fee or security amount and does not fulfil the prescribed formalities or is unable to arrange suitable premises for the shop within stipulated period, the Licensing authority shall cancel the allotment and take steps for resettlement of the shop through the process as prescribed by the Government.(d)In case there is no application for a particular shop or no candidate is found suitable for a shop, the Licensing Authority shall take immediate steps for resettlement of the shop through the process as prescribed by the State Government.
