Section 358 in Rules under the United Provinces Excise Act, 1910
358.
(1)As soon as a shop falling vacant in the circumstances mentioned If in the preceding paragraph, the Collector may select a temporary licensee for carrying on the work and shall hand over the shop to him.(2)He shall then proceed in accordance with the Uttar Pradesh Licensing under the Surcharge Fee System Rules, 1968 for the selection of a permanent licensee. The temporary arrangement made by the Collector shall cease as soon as a permanent licensee has been selected.
