Section 4 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
4. [ Settlement of grant for retail sale. [Substituted by Notification No. 17055, dated 11th March, 1993, published in U.P. Gazette, Part 4, Section (Kha), dated 20th March, 1993.]
(1)Subject to the provisions of these rules and subject to the payment of bid-money for the shop or group of shops as consideration under Section 30 with Section 24 or 24-A of the Act, a licence for retail sale of Bhang or country liquor or foreign liquor shall be settled by tender-cum-auction system as specified hereinafter.(2)The aforesaid licences shall be settled for an excise year or for such lesser period as may be considered necessary.(3)The licences shall be granted in-(a)Form I.D. 14-B for retail sale of Bhang.(b)[Deleted],(c)Form C.L. 4-B of retail sale of country liquor and low strength Rum, in sealed bottles and poly ponches and beer in sealed bottles for consumption off premises only.(d)Form C.L. 5-B for retail sale of country liquor and low strength Rum in sealed bottles and poly punches and beer in sealed bottles for consumption both 'on' and 'off' the premises.(e)Form F.L. 5-A for retail sale of foreign liquor.]
