Section 7 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
7. Application for grant of licence. - (a) Whenever a new licence is proposed to be granted in an area or locality the Licensing Authority shall invite the applications for this purpose after giving wide publicity through daily newspapers having circulation in that area and website of the district as well as website of the Excise Department (www.upexcise.in).
(b)A list of the retail shops of country liquor for which the Collector proposes to grant licence shall be exhibited along-with shop wise licence fee, annual minimum guaranteed quantity, licence fee security amount and the earnest money at the Collector's office, Tehsil offices and the offices of the District Excise Officer as well as the Deputy Excise Commissioner of the charge. This information shall also be displayed on the website of Excise Department (www.upexcise.in) along with the website of each District.(c)Applications for grant of license shall be submitted online as per time schedule advertised in newspapers. It shall be compulsory to upload a photocopy of (i) solvency certificate, or certificate of owned property issued by authorised Income Tax Valuer, (ii) Aadhar Card, (iii) PAN Card, (iv) Income tax Return of the preceding year (v) affidavit in the prescribed format, and (vi) Scanned copy of bank draft of earnest money which is issued in favour of District Excise officer of the District of the concerned shop.Payment of processing fee shall be made online at the rate as fixed by the State Government and Value Added Tax/Goods and Service Tax payable on the same.(d)The last date to be fixed for the receipt of application shall not be earlier than such number of days as stipulated, in advertisement in the newspaper and the website of Excise Department (www.upexcise.in).
