Section 12 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
12. Payment of License fee and Security amount. - In case an applicant is selected as licensee, he shall deposit the entire amount of license fee within six working days of being intimated of his selection. He shall be required to deposit half of the security amount within ten working days of intimation of his selection and balance of the security amount within twenty working days of intimation of his selection. Entire amount of basic license fee shall be deposited by the applicant preferably through E-payment. Security amount shall be deposited through National Saving Certificate pledged in favour of the concerned District Excise Officer. Provided, in case of renewal, security deposited prior in cash shall be acceptable till it is not refunded.
In subsequent year, the licence of the shop may be renewed on the desire of the licensee according to parameter of consumption as fixed by the State Government. Difference amount of basic licence fee and security shall be deposited for renewal with the stipulated period as specified by the State Government.If he fails to deposit the amount of the basic license fee and security amount within prescribed period, his selection shall stand cancelled and his earnest money and basic license fee as well as the security amount deposited by him shall be forfeited in favour of State Government and the said shop shall be resettled forthwith, in manner as prescribed the Government.
