Section 13 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Foreign Liquor (Excluding Beer) (Sixteenth Amendment) Rules, 2019
13. Lifting of liquor. - (a) The licensee under these rules shall obtain supplies of foreign Liquor including wine from any wholesale licence of (F.L.-2) of the districts and FL-2D of district/charge/State after making full payment of cost price of foreign Liquor including all Taxes, consideration fee (including additional consideration fee) as levied from time to time preferably through e-payment platform. If the F.L.-2 licence is not sanctioned or supply interrupts in the concerned district, the licensee shall obtain supplies of foreign liquor including wine from wholesale licence (F.L.-2) of other district/districts with prior permission of Excise Commissioner.
In case of insufficient supply of any District Excise Officer shall seek the orders from Excise Commissioner.(b)Licensee shall be under obligation to regularly lift foreign liquor to ensure steady ans continous quality supply as per seasonal, requirements of the customers as well as to remove any chances of spurious supplies in the market. He shall regularly place written indents on portal or messages to the wholesaler. In order to meet the above requirements the licensee shall be under obligation to lift in each quarter foreign liquor, at least equivalent to the consideration fee involved in the quantity of foreign liquor lifted in the preceding year.
