Section 13 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
13. Lifting of liquor. - (a) The licensee under these rules shall obtain supplies of country liquor from any wholesale licence of the districts, after making full payment of cost price of country liquor including all Taxes, duties, fees (including additional consideration fee) as cess as levied from time to time preferably through e-payment platform. The licence shall place indent atleast seventy two hours in advance to the wholesale licensee in the District from whom he intends to procure the supply of country liquor.
(b)In case of more than one wholesale licensee in any District the State Government may fix the limit of lifting from any one wholesale licensee.
