Section 162 in Rules under the United Provinces Excise Act, 1910
162.
Where a change of licence takes place during a month, the monthly licence-fee should be assessed on total quantity issued during the month to both the licensees taken together. The share of each licensees will then be fixed in proportion to the issues taken by him. If the outgoing licensee has any stock of intoxicants left at the time of transfer which is taken over by the incoming licensee, his share of the total monthly licence-fee should be proportionately reduced. That is to say, the amount made over by him to the incoming licensee should be deducted from the total issues from the warehouse during his tenure of the shop, and the quantity taken over by the incoming licensee should be added to the total issues taken by him from the warehouse.Note. - For the time and manner of payment of security deposit under the surcharge system, see Chapter VI.
