Section 6(2) in Uttar Pradesh Bottling of Country Liquor Rules, 2020
(2)The application of renewal for a year shall accompany a declaration regarding total number of bottles to be bottled in the year for which the renewal is being applied for Renewal Fee of C.L.B-1 and C.L.B-2 licences for the said year, shall be calculated at the rate of Rs. 2,00,000 per Fifty lacs bottles or part thereof, to be bottled in prescribed capacities, as mentioned in the said declaration and the same shall be deposited by the licensee in advance.Provided that in case the actual number of bottles, to be bottled in the year is about to exceed the number of bottles mentioned in the declaration, the licensee shall submit an additional declaration for the same and shall deposit additional amount of renewal fee calculated as above in advance.Provided further that amount deposited as renewal fee shall not be refundable or adjustable in any case.Provided further that Rs. 2,00,000 will be the minimum renewal fee for CLB-1 or CLB-2 licenses.Provided further that a franchisee fee equivalent to half of the renewal fee and the additional franchisee fee calculated on the basis of additional renewal fee if any, shall also be payable for renewal of C.L.B-2 license.]
