Section 41(2) in The United Provinces Excise Act, 1910
(2)[ The manner of fixing such fee or consideration includes anyone or more of the following manners, namely- [Substituted by U. P. Act 13 of 1979, Section 5 (ii) (w.e.f. 16-8-1972).](i)auction,(ii)invitation of tenders,(iii)assessment on the basis of sales made or quota lifted under the licence, permit or pass;](d)regulating the time, place and manner of payment of any duty or fee;(e)prescribing the restrictions under and the conditions on which any licence, permit or pass may be granted including provision for the following matters-(i)the prohibition of the admixture with any intoxicant of any substance deemed to be noxious or objectionable;(ii)regulation or prohibition of the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength;(iii)the fixing of the strength, price or quantity in excess of or below which any intoxicant shall not be sold or supplied, and of the quantity in excess of which denatured spirit shall not be possessed, and the prescription of a standard of quality for any intoxicant;(iv)the prohibition of sale except for cash;(v)the fixing of the days and hours during which any licensed premises may or may not be kept open, and the closure of such premises on special occasions;(vi)specification of the nature of the premises in which any intoxicant may be sold and the notices to be exposed at such premises;(vii)the form of the accounts to be maintained and the returns tot be submitted by licence-holders;(viii)the regulation of the transfer of licences;(f)(i)declaring the process by which spirit manufacturing in India shall be denatured;(ii)for causing such spirit to be denatured through the agency or under the supervision of its own officers;(iii)for ascertaining whether such spirit has been denatured;(g)providing for the destruction or other disposal of any intoxicant deemed to be unfit for use;(h)regulating the disposal of confiscated articles.
