Section 646 in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Section

Section 646 in Rules under the United Provinces Excise Act, 1910

646. [ Shops licences. [Substituted by Notification No. 10756, dated 10-3-1976, published in the U.P. Gazette, Extraordinary, dated 10th March, 1976.]

(1)Licences for retail vend of foreign liquor other than denatured spirit at shop for consumption off the premises shall be in Form F.L. 5 (appended), licences.

(2)This licences cover the right to sell rectified spirit provided that the maximum limit of retail sale at one time to the same person shall be restricted to the following quantities :

(a)375 millilitres when sold to a private individual;

(b)1,500 litres in the case of sale to a chemist, medical practitioner or a scientific body; and

(c)Thirteen litres and five hundred millilitres to any Government, Local Fund or Municipal Hospital.]

Notes. - [(1) The licensees for this licence will be selected by public auction or tender-cum-auction system and the provisions of Rules 5, 6 and 7 of the Uttar Pradesh Settlement of Country Liquor Licence (Tender-cum-Auction) Rules, 1965 shall apply mutatis mutandis to such tender-cum-auction, system. [Substituted by Notification No. 16719/97-B, dated 24th March, 1985, published in the U.P. Gazette, Part 1-Ka, dated 30th March, 1985.]

(2)Before proposing the creation of a new licence of this class, the Collector shall obtain the views of the Deputy/Assistant Commissioner of the charge.

(3)In the case of creation of a new licence in Form F.L. 5 whenever any existing licence of the categories is vacated (including the mutation of names) and their continuance and settlement with some party is considered necessary, the case shall be referred to the State Government with full justification for the same for their approval. After receipt of Government's approval, further action may be taken for the selection of the grantee in accordance with rules on the subject.][Form F.L. 5] [Substituted by Notification No. 10756, dated 10-3-1976, published in the U.P. Gazette, Extraordinary, dated 10th March, 1976.](See Rule 8)Shop licence for retail vend of foreign liquor (other than denatured spirit) for consumption "OFF" the premises only-

Register No.	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....
Name of Licence-holder	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....
Description of premises	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....

Licence for the retail vend of foreign liquor, other than denatured spirit is hereby granted to .................................. at in the district of................ from ................ to.............. for which Rs..................has been paid in advance, subject to the following special and general conditions and the provision of the U.P. Excise Act and Rules framed thereunder the infraction of any of which, or a conviction for any offence under the Excise Opium or Dangerous Drugs Laws shall render the licensee liable to the forfeiture of his licence and advance deposit in addition to any penalties under the above laws.Special Conditions

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State of Uttar Pradesh - Section

Section 646 in Rules under the United Provinces Excise Act, 1910

646. [ Shops licences. [Substituted by Notification No. 10756, dated 10-3-1976, published in the U.P. Gazette, Extraordinary, dated 10th March, 1976.]