Section 5(ii) in The U.P. Bottling of Foreign Liquor Rules, 1969
(ii)If fees to be realized under sub-rule (i) do not exceed Rs. 500 (rupees five hundred), then the entire amount of Rs. 500 (rupees five hundred), shall be realized in lump sum at the lime of grant or renewal of licence. If the amount to be realized exceeds Rs. 500 (rupees five hundred) then the same may be realized in four equal instalments: provided that in no case the first instalment shall be of less than Rs. 500 (rupees five hundred). The firs instalment shall be realized at the time of grant or renewal of the licence, as the case may be, the second instalment shall be realized at the end of June, the third at the end of September and the last at the end of December.
