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State of Uttar Pradesh - Section

Section 32 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

32. Lifting of intoxicants over and above the minimum guaranteed quantity.

- If the licensee desires to lift and sell intoxicants over and above the minimum guaranteed quantity, if any, he shall be required to pay such further sum at the rate fixed by the Excise Commissioner, as further consideration for the grant of privilege of sale of such intoxicant.