Section 355 in Rules under the United Provinces Excise Act, 1910
355.
(1)The Collector shall whether a licence shall be renewed to the existing licensee or not in the forthcoming year. For this purpose, he shall examine the list of existing licensees in consultation with the Assistant Excise Commissioner as far as possible between December 1 and 15 every year-(i) for excise shops to be licensed with effect from April 1; and (ii), between July 1 and 15 for tari shops which are licensed from October 1 every year. If he considers that the conduct of any licensee has been suitable/thoroughly, satisfactory, he shall order the renewal of the licence. If any existing licence, is reported to be unsuitable, the Collector shall call upon such licensee to show' cause, within a specified period why his licence should not be terminated and, in doing so, shall inform him of the reasons for believing him to be unsuitable. If after considering the explanation, the Collector finds the licensee to be unsuitable he shall not renew the licence and invite application.(2)The applications shall be in Form G-28 and shall be addressed to the District Excise Officer. The District Excise Officer shall scrutinise all the applications received by him and draw up a list. In preparing the list he shall be guided by the principles laid down in Paragraphs 359 and 360. He shall also prepare a second list containing the names of those applicants whose names have not been included in the list of suitable candidates. He shall then proceed in accordance with the Uttar Pradesh Licensing under the Surcharge Fee System Rules, 1968, for the selection of the licensee.Note. - Each application shall be accompanied by a Treasury Receipt for Rs. 5. Applications not accompanied by such a Treasury Receipt shall not be attended to.
