Section 364(a) in Rules under the United Provinces Excise Act, 1910
(a)Every selected vendor before a licence is issued to him shall be required to deposit, on or before March 15, as security for the due observance of the conditions of his licence, a sum in cash, Government promissory notes, postal cash certificates of equivalent market value or postal savings banks account equal to twice the amount of licence fee leviable on the average monthly issues made to the shop during the nine months April to December preceding the year for which the licence is to be granted in accordance with the scale of fees prescribed for the intoxicants for which the shop is licensed.
