Section 30 in The United Provinces Excise Act, 1910
30. [ Payment of exclusive privileges. [Substituted by U. P. Act 5 of 1976, Section 2 (iii), and shall be deemed always to have been substituted.]
(1)Instead of or in addition to any duty leviable under this chapter, the State Government or on its behalf the Excise Commissioner may accept payment of a sum in consideration of the grant of the licence for any exclusive or other privilege under Section 24 or Section 24-A.[Provided that consideration fee levied from 1 April, 2016 up to the date of commencement of the Uttar Pradesh Excise (Amendment) Ordinance, 2017 shall be deemed to be Excise Duty under Section 28.](2)[ The sum payable under sub-section (1) may either be fixed by auction or inviting tenders or otherwise or be assessed on the basis of the sales made or quota lifted under the licence or partly fixed and partly assessed in the aforesaid manner] [Substituted by U. P. Act No. 13 of 1979 (w.e.f. 16-8-1972).].](3)[ For the financial year commencing on April 1, 1983 apart from the sum fixed for grant of licence under Section 24-A, the sum assessed called as assessed fee, on the basis of sales under the licence shall be payable, at the rate of rupees five per reputed quart bottle of all kinds of sprit, wine, liquor and cordial and at the rate of paise sixty per reputed quart bottle of bear, stout and other fermented liquors by the wholesale vendors of foreign liquor.] [Inserted by U. P. Act No. 7 of 1998 (w.e.f. 1-4-1983).]
