Section 646(3) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 646(3) in Rules under the United Provinces Excise Act, 1910

(3)In the case of creation of a new licence in Form F.L. 5 whenever any existing licence of the categories is vacated (including the mutation of names) and their continuance and settlement with some party is considered necessary, the case shall be referred to the State Government with full justification for the same for their approval. After receipt of Government's approval, further action may be taken for the selection of the grantee in accordance with rules on the subject.][Form F.L. 5] [Substituted by Notification No. 10756, dated 10-3-1976, published in the U.P. Gazette, Extraordinary, dated 10th March, 1976.](See Rule 8)Shop licence for retail vend of foreign liquor (other than denatured spirit) for consumption "OFF" the premises only-

Register No.	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....
Name of Licence-holder	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....
Description of premises	.....	.....	.....	.....	.....	.....	.....	.....	.....	.....

Licence for the retail vend of foreign liquor, other than denatured spirit is hereby granted to .................................. at in the district of................ from ................ to.............. for which Rs..................has been paid in advance, subject to the following special and general conditions and the provision of the U.P. Excise Act and Rules framed thereunder the infraction of any of which, or a conviction for any offence under the Excise Opium or Dangerous Drugs Laws shall render the licensee liable to the forfeiture of his licence and advance deposit in addition to any penalties under the above laws.Special Conditions

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State of Uttar Pradesh - Subsection

Section 646(3) in Rules under the United Provinces Excise Act, 1910