Section 6 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
6. Grant of licence. - The licence shall be issued on payment of basic licence fee preferably through e-payment platform and deposit of security amount through National Saving Certificate pledged in favour of District Excise Officer in accordance with the provisions of these rules. Provided that in case of renewal security deposited prior in cash shall be acceptable till it is not refunded. The licensee shall be required to furnish the solvency certificate in original copy in the district from where it has been issued at the time of grant of licence.
