U. P. Foreign Liquors Retail Vend Licences (Prohibition Area) Rules, 1991

The U. P. Foreign Liquors Retail Vend Licences (Prohibition Area) Rules, 1991

Published Vide Notification No. 1628-E-2/13-103/80, dated 3rd May, 1991, published in U.P. Gazette (Extra), Part 4, Section (kha), dated 3rd May, 1991

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In exercise of the powers under Section 40 and in particular under clause (e) of sub-section (2) of that section of the U.P. Excise Act, 1910 (U. P. Act No. IV of 1910), the Governor is pleased to make the following rules, with a view to regulate the class of persons to whom licences for the vend of foreign liquor by retail may be granted in prohibition area.

1. Short title and commencement.- (1) These rules may be called the U. P. Foreign Liquor Retail Vend Licence (Prohibition Area) Rules, 1991.

(2) They shall come into force with immediate effect.

2. Grant of licence to certain class only.- (1) In any prohibition area, in relation whereof exception, exemption or relaxation under sub-section (2) or under sub-section (5) of Section 37-A of the U. P. Excise Act, 1910, has been made in respect of foreign liquor, the licence for retail vend of foreign liquor shall not be granted to any person other than an Apex Co-operative Society or a Government Undertaking or a Divisional Development Corporation and such licence may be granted on payment of fixed fee, or fee' determined in accordance with graduated or uniform scale or by tender-cum-auction or by auction or by tender or by negotiation.

(2) The rules made under Section 41 of the said Act by the Excise Commissioner prescribing the scales of fee and the manner for the grant of licence for the retail vend, of, foreign liquor for the time being in force, shall so far as may be, mutatis mutandis, apply to the grant of licence under sub-rule (1).

[3. The hours of sale of foreign liquor shall be from 10.00 a.m. to 7.00 p.m. only.]