Section 14(b) in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
(b)The Licensee shall be required to submit his account and licence fee passbook giving details of the country liquor lifted by him and licence fee deposited to the District Excise Officer by 5.00 p.m. of the first day of the next month of verification and calculation of licence fee due him.
