[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 21 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
21. Suspension/cancellation and compound of the license and penalties. - (i) Licensing authority may suspend or cancel the license:-
(a)if any bottle or container of country liquor is found in the licensed premises on which duty has not been paid and which does not carry security code affixed duly approved by the Excise Department as proof of payment of duty.(b)if any bottle or container of any other kind of liquor or intoxicating drug (for which license is not granted) is found in the licensed premises.(c)if any liquor or intoxicating drug is found in the possession of the licensee against the provisions of the Act or Rules:(d)if the affidavit submitted by the licensee at the time of application is found incorrect and assertions made therein are found to be false.(e)if it is found that the license has been obtained in a false name or the licensee is holding the license on behalf of some other person.(f)If the licensee fails to deposit monthly instalment of license fee or replenish the deficit in security amount within prescribed period.(g)If the licensee is convicted of an offence punishable under the Act or of any cognizable and non-bailable offence or any offence punishable under the Narcotics Drugs and Psychotropic Substances Act, 1985 or of any offence punishable under sections 482 to 489 of the Indian Penal Code, 1860.(h)If any caramel, colour, essence, hologram/shrink sleeve or barcode, lebel, capsule, seal or other illegal material found in licence premises.| SI. No. | Type of violation | For first time (in Rs) | For second time (in Rs) | For thirdtime (in Rs) |
| 1 | 2 | 3 | 4 | 5 |
| 1 | Shop found opened before or after thestipulated time. | 2500 | 3000 | 5000 |
| 2 | Unauthorised sales man found to be making sale. | 5000 | 7000 | 10,000 |
| 3 | Stock register not produced when asked for. | 10,000 | 15,000 | 20,000 |
| 4 | Stock register found incomplete. | 10,000 | 15,000 | | 20,000 |
| 5 | Tempering with bottles and quarters or theirlabels or bar code, pilfer proof cap or seals. | 10,000 | 15,000 | 20,000 |
| 6 | Found having recourse to inducement to thecustomer with a view to increasing sales such as dancing orgambling. | 5000 | 7000 | 10,000 |
| 7 | To store duty paid stock in unauthorisedpremises/ warehouse. | 20,000 | 25,000 | 30,000 |
| 8 | Duty paid stock being found in excess ofaccount. | 25,000 | 30,000 r | 50,000 |
| 9 | Adulteration with water/ dilution of liquormixing of low category liquor with high category liquor. | 40,000 | 50,00(1 | Proceeding of cancellation of licence |
| 10 | Found selling of loose liquor. | 5000 | 10,000 | 15,000 |
| 11 | Found making sale of liquor during days ofprohibition and closure. | 30,000 | 40,000 | 50,000 |
| 12 | Any alteration in the premises withoutpermission. | 20,000 | 25,000 | 30,000 |
| 13 | Found selling of liquor above the prescribedMRP. | 10,000 | 20,000 | 30,000 |
| 14 | Non-displaying of essential informationaccording to rule or displaying faulty information on thesignboard installed outside the premises. | 5000 | 10,000 | 20,000 |
| 15 | On being found no proper arrangement ofcleanliness in the shop. | 2000 | 5000 | 10,000 |
| 16 | Any other irregularity, which is not mentionedunder Serial 1 to 15. | 2000 | 5000 | 10,000 |