UTTAR
PRADESH EXCISE (SETTLEMENT OF LICENSES FOR FOREIGN LIQUOR BONDED WAREHOUSES)
(EIGHTH AMENDMENT) RULES, 2022
PREAMBLE
In exercise of the powers
under section 41 of the United Provinces Excise Act, 1910 (U.P. Act no. IV of
1910) read with section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P.
Act no.1 of 1904), the Excise Commissioner with the previous sanction of the
State Government makes the following rules with a view to amending the Uttar
Pradesh Excise (Settlement of Licenses for Foreign Liquor Bonded Warehouses)
Rules, 2011 for the grant of licenses of Foreign Liquor Bonded Warehouse under
clause (d) of section 18 of the said Act of 1910 on fixed license fee.
Rule - 1. Short title and commencement.
(1)
These rules may be called the Uttar Pradesh
Excise (Settlement of Licenses for Foreign Liquor Bonded Warehouses) (Eighth
Amendment) Rules, 2022.
(2)
The shall come into force with effect from
the date of their publication in the Gazette.
Rule - 2. Amendment of Rule 3.
In the Uttar Pradesh Excise
(Settlement of Licenses for Foreign Liquor Bonded Warehouses) Rules, 2011,
hereinafter referred to as the said rules, for rule 3 set out in Column I
below, the rule as set out in Column II, shall be substituted, namely:-
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Column I
Existing rule
3. Grant of License-
(1) The licenses for Foreign liquor bonded warehouse on
a defined format of annexed (BWFL-2A, BWFL-2B, BWFL-2C and BWFL-2D) for issue
of Foreign liquor in wholesale shall be granted/renewed by Excise
Commissioner or an Officer authorized by him, not below the rank of Joint
Excise Commissioner on payment of License fee, deposit of the security amount
and execution of general bond in form BWFL-3 in favour of the Excise
Commissioner.
(2) License for Foreign liquor Bonded warehouse for
wholesale of Foreign liquor, beer, wine and low strength alcoholic beverages
shall be given to the licensed Distilleries, Brewery, Vintineries of other
State. License holder of the bottling plant of other State shall also be
eligible for the license provided bottling unit of such license holder
fulfills the following criteria-
(I) Bottling unit has annual turnover of business
income (including revenue/excise duty) not less than Rs. 100 Crore.
(II) Annual production capacity of bottling unit not
less than five lakh cases.
(III) Bottling unit has its business at least in three
states with minimum one Crore population.
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Column II
Rule as hereby substituted
3. Grant of License-
(1) The licenses for Foreign liquor bonded warehouse on
a defined format of annexed (BWFL-2A, BWFL-2B, BWFL-2C and BWFL-2D) for issue
of Foreign liquor in wholesale shall be granted/renewed by Excise
Commissioner or an Officer authorized by him, not below the rank of Joint
Excise Commissioner on payment of License fee, deposit of the security amount
and execution of general bond in form BWFL-3 in favour of the Excise
Commissioner.
(2) License for Foreign liquor Bonded warehouse for
wholesale of Foreign liquor, beer, wine and low strength alcoholic beverages
shall be given to the licensed Distilleries, Brewery, Vintineries of other
State. License holder of the bottling plant of other State shall also be
eligible for the license provided bottling unit of such license holder
fulfills the following criteria-
(I) Bottling unit has annual turnover of business
income (including revenue/excise duty) not less than Rs. 100 Crore.
(II) Annual production capacity of bottling unit not
less than five lakh cases.
(III) Bottling unit has its business at least in three
states with minimum one Crore population.
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(3) Application for grant of license shall be made in
the Form BWFL-1. If any out of State unit desires to obtain bond licenses in
various districts, then it can be done by single application. That unit will
be charged separate license fee for every district/license.
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(3) Application for grant of license shall be made in
the Form BWFL-1. If any out of State unit desires to obtain bond licenses in
various districts, then for each separate license fee for every district
shall be charged.
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(4) Security amount shall be prescribed by the Excise
Commissioner with the prior approval of the State Government, which shall be
in the form of Fixed Deposit Receipt pledged in favour of Excise commissioner
Uttar Pradesh, or through e-payment.
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(4) Security amount shall be prescribed by the Excise
Commissioner with the prior approval of the State Government, which shall be
in the form of Fixed Deposit Receipt/Bank Guarantee pledged in favour of
Excise commissioner Uttar Pradesh, or through e-payment.
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(5) License fee shall be deposited by the licensee
through e-payment in Government Treasury or by Bank-draft issued by a
Nationalized Bank payable to Excise Commissioner.
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(5) License fee shall be deposited by the licensee
through e-payment in Government Treasury or by Bank-draft issued by a
Nationalized Bank payable to Excise Commissioner.
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(6) The period of license shall be for an excise year
or part thereof for which the license has been granted.
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(6) The period of license shall be for an excise year
or part thereof for which the license has been granted.
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(7) The license shall not be permitted to transfer or
sublet the license to any other person.
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(7) The license shall not be permitted to transfer or
sublet the license to any other person.
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(8) Any out of state unit having multiple units in
other states ,desirous of selling IMFL/Beer/Wine/LAB manufactured in its
different units including FL-1 and FL-1A from a master warehouse same
premises after obtaining bond licenses in Uttar Pradesh, may be allowed so
after charging prescribed license fee for every unit:
"Provided that consignment from various units
shall be stored separately in that premises:
Provided further that any wholesale licensee holding
license in Form FL-2 and FL-2B may procure supply of different brands of
Indian made foreign liquor/Beer/Wine/Low Strength Alcoholic Beverage under a
single indent from such a master warehouse.
License in Form BWFL-2A, BWFL-2B,BWFL-2C and BWFL-2D
and master warehouse may be renewed by Excise Commissioner or an officer
authorized by him, subject to the terms and conditions prescribed by the
State Government.
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(8) Any out of state unit having multiple units in
other states, desirous of selling IMFL/Beer/Wine/LAB manufactured in its
different units including FL-1 and FL-1Alicences situated in the state from a
master warehouse on same premises after obtaining bond licenses in Uttar
Pradesh, may be allowed so after charging prescribed license fee for every
unit:
"Provided that consignment from various units
shall be stored separately in that premises:
Provided further that anywholesale licensee holding
license in Form FL-2 and FL-2B may procure supply of different brands of
Indian made foreign liquor/Beer/Wine/Low Strength Alcoholic Beverage under a
single indent from such a master warehouse.
License in Form BWFL-2A, BWFL-2B,BWFL-2Cand BWFL-2D and
master warehouse may be renewed by Excise Commissioner or an officer
authorized by him, subject to the terms and conditions prescribed by the
State Government.
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(9) In case of renewal security deposited prior in cash
or through National Saving Certificate shall be acceptable till it is not
refunded.
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(9) In case of renewal security deposited prior in cash
or through National Saving Certificate/Pledged fixed deposit receipt shall be
acceptable till it is not refunded.
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Rule - 3. Amendment of rule-6.
In the said rules, for
existing rule- 6 setout in Column-I below, the rule as setout in Column-II
shall be substituted, namely:-
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Column I
Existing rule
6. Import of Foreign Liquor into bonded warehouse-
(1) Any person holding a licence in the Form of
BWFL-2A, BWFL-2B, BWFL-2C or BWFL-2D shall present an application to the
Collector of the importing district specifying:-
(i) The quantity and brand wise description of the
Indian Made Foreign Liquor, Beer, Wine and low strength alcoholic Beverages
to be imported.
(ii) The registration number and maximum retail price
of Foreign Liquor, Beer, Wine and low strength alcoholic Beverages of every
brand approved by the Excise Commissioner and also produce the label approval
certificate of the Excise Commissioner Uttar Pradesh.
(iii) The name of the distillery, Brewery, Vintinery or
Bonded Warehouse from which the Foreign liquor, beer, wine and low strength
alcoholic beverages is to be imported in terms of bottles/cans and Bulk
litres of each brand and category.
(iv) Proof of import permit fee deposited by the
licence holder with original challan of depositor's copy.
(v) The route of consignment and name of concerning
entry points of Uttar Pradesh and also the date by which the consignment
shall reach the Bonded Warehouse.
(2) The Collector or the District Excise Officer shall,
unless there is any reason to the contrary, prepare the import permit in Form
FL-22 in quadruplets. One copy of the permit shall be made over to the
importer licensee, the second copy shall be sent immediately to the Excise
Officer of the concerned distillery, Brewery, Vintinery, or Bonded Warehouse
of export, third copy shall be sent to the District Excise Officer of the
concerned entry points of districts and fourth copy shall be kept for record
and verification of the consignment on arrival. The permit shall also be
entered into the register of import and the permit shall be in force upto the
date specified in the permit.
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Column II
Rule as hereby substituted
6. Import of Foreign Liquor into bonded warehouse-
(1) Any person holding a licence in the Form of
BWFL-2A, BWFL-2B, BWFL-2C or BWFL-2D shall present an application to the
Collector of the importing district specifying:-
(i) The quantity and brand wise description of the
Indian Made Foreign Liquor, Beer, Wine and low strength alcoholic Beverages
to be imported.
(ii) The registration number and maximum retail price
of Foreign Liquor, Beer, Wine and low strength alcoholic Beverages of every
brand approved by the Excise Commissioner and also produce the label approval
certificate of the Excise Commissioner Uttar Pradesh.
(iii) The name of the distillery, Brewery, Vintinery or
Bonded Warehouse from which the Foreign liquor, beer, wine and low strength
alcoholic beverages is to be imported in terms of bottles/cans and Bulk
litres of each brand and category.
(iv) Proof of import permit fee and all types of dues
along with consideration fees etc., deposited by the licence holder with
original challan of depositor's copy.
(v) The route of consignment and name of concerning
entry points of Uttar Pradesh and also the date by which the consignment
shall reach the Bonded Warehouse.
(2) The Collector or the District Excise Officer shall,
unless there is any reason to the contrary, prepare the import permit in Form
FL-22 in quadruplets. One copy of the permit shall be made over to the
importer licensee, the second copy shall be sent immediately to the Excise
Officer of the concerned distillery, Brewery, Vintinery, or Bonded Warehouse
of export, third copy shall be sent to the District Excise Officer of the
concerned entry points of districts and fourth copy shall be kept for record
and verification of the consignment on arrival. The permit shall also be
entered into the register of import and the permit shall be in force upto the
date specified in the permit.
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Rule - 4. Amendment of rule-9.
In the said rules, for
existing rule-9 setout in Column-I below, the rule as setout in Column-II shall
be substituted, namely:-
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Column I
Existing rule
9. Loss in transit or storage-No allowance shall be
allowed for the destruction, loss or damage by fire, accident, theft or by
any other cause whatsoever during its transit or storage into the Bonded
Warehouse. The losses in transit or storage shall be deemed to be issued from
the Bonded Warehouse and consideration fee shall be payable accordingly,
which officer-in-charge shall get it to be deposited from the licence holder
at the end of the month.
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Column II
Rule as hereby substituted
9. Loss in transit or storage-No allowance shall be
allowed for the destruction, loss or damage by fire, accident, theft or by
any other cause whatsoever during its transit or storage into the Bonded
Warehouse. The losses in transit or storage shall be deemed to be issued from
the Bonded Warehouse.
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Rule - 5. Amendment of rule-11.
In the said rules, for
existing rule-11 set out in Column-I below, the rule as set out in Column-II
shall be substituted, namely:
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Column I
Existing rule
11. Issues from Warehouse.
(1) No liquor shall be removed from the Bonded
Warehouse unless the consideration fee has been paid on it at the prescribed
rate and the security code approved by the Excise Department has been affixed
on the bottles of liquor category wise and capacity wise.
(2) Foreign liquor may be issued in bond to any other
Bonded Warehouse in the State in accordance with the rules governing the
transport using G.P.S. (Global Positioning System) vehicles.
(3) Issues from the Bonded warehouse on payment of
consideration fee through e-payment shall be made only to the FL-2 and FL-2B
wholesale vendors of the State. An account of issue of liquor from the Bonded
Warehouse shall be maintained in Register in form BWFL-6 and uploaded on the
portal of excise department. All issues shall be made only on an application
in Form BWFL-5 accompanied with treasury challan showing payment of
prescribed consideration fee according to the category of the liquor.
(4) No liquor shall be removed from the Bonded
Warehouse until security codes affixed on it, has been checked by the
Officer-in-charge and a pass in Form BWFL-7 has been issued by him. The pass
shall be prepared in triplicate. One copy of the pass shall be made over to
the wholesale vendor of the foreign liquor, second copy shall be forwarded to
the District Excise Officer of the district where wholesale shop is situated
and the third copy shall be kept for record.
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Column II
Rule as hereby substituted
11. Issues from Warehouse.
(1) No liquor shall be removed from the Bonded
Warehouse unless the consideration fee has been paid on it at the prescribed
rate and the security codes approved by the Excise Department has been
affixed on the bottles/boxes of liquor category wise and capacity wise.
(2) Foreign liquor may be issued in bond to any other
Bonded Warehouse in the State in accordance with the rules governing the
transport using G.P.S. (Global Positioning System) vehicles.
(3) Issues from the Bonded warehouse on payment of
consideration fee through e-payment shall be made only to the FL-2 and FL-2B
wholesale vendors of the State. An account of issue of liquor from the Bonded
Warehouse shall be maintained in Register in form BWFL-6 and uploaded on the
portal of excise department. All issues shall be made only on an application
in Form BWFL-5 accompanied with treasury challan showing payment of
prescribed consideration fee according to the category of the liquor.
(4) No liquor shall be removed from the Bonded
Warehouse until security codes affixed on it, has been checked by the
Officer-in-charge and a pass in Form BWFL-7 has been issued by him. The pass
shall be prepared in triplicate. One copy of the pass shall be made over to
the wholesale vendor of the foreign liquor, second copy shall be forwarded to
the District Excise Officer of the district where wholesale shop is situated
and the third copy shall be kept for record.
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Rule - 6. Amendment of Format B.W.F.L.-2A.
In the said rules, for
existing format B.W.F.L-2A set out in Column I below, the format as setout in
Column II shall be substituted, namely:-

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CONDITIONS
1- Issue of foreign liquor from the said Bonded
Warehouse shall be made to any other bonded warehouse of the State under bond
or to any wholesaler FL-2 licensee of State on prepayment of consideration
fee and other charges.
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CONDITIONS
1- Issue of foreign liquor from the said Bonded
Warehouse shall be made to any other bonded warehouse of the State under bond
or to any wholesaler FL-2 licensee of State on prepayment of consideration
fee and other charges.
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2- Issue of foreign liquor from the said Bonded
Warehouse shall be made at such strength only as may be fixed from time to
time by the Excise Commissioner, Uttar Pradesh.
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2- Issue of foreign liquor from the said Bonded
Warehouse shall be made at such strength only as may be fixed from time to
time by the Excise Commissioner, Uttar Pradesh.
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3- The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of foreign liquor which he considers doubtful for consumption and is
required to send samples of such foreign liquor for analysis without delay.
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3- The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of foreign liquor which he considers doubtful for consumption and is
required to send samples of such foreign liquor for analysis without delay.
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4- The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
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4- The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
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5- The licensee shall be responsible for the proper
upkeep and storage of foreign liquor at the Warehouse. The licensee shall
provide adequate number of racks, almirahs, boxes and other equipments as may
be necessary for storing stocks and may also put his own lock thereon along
with the lock of officer in-charge.
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5- The licensee shall be responsible for the proper
upkeep and storage of foreign liquor at the Warehouse. The licensee shall
provide adequate number of racks, almirahs, boxes and other equipments as may
be necessary for storing stocks and may also put his own lock thereon along
with the lock of officer in-charge.
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6- The licensee shall supply foreign liquor in
bottles/flasks/cans/tetrapacks of capacities as may be determined by Excise
Commissioner from time to time.
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6- The licensee shall supply foreign liquor in bottles/flasks/cans/tetrapacks
of capacities as may be determined by Excise Commissioner from time to time.
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7- The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of Foreign
Liquor Rules, 1969 as amended from time to time. The licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles/TetraPacks of liquor shall be
sold on which the security code approved by the Excise Department is not
affixed.
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7- The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of Foreign
Liquor Rules, 1969 as amended from time to time. The licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles/TetraPacks/Cans of liquor shall
be sold on which the security code approved by the Excise Department is not
affixed.
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8- The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of foreign liquor and issues from the Bonded Warehouse. The
warehouse shall be fitted with a camera having a I.P. address and should be
equipped with fire fighting equipments.
9- The licensee shall keep a true and correct account
of the quantity of foreign liquor received, issued and held in balance at
such bonded warehouse. The account shall be correctly maintained up to date
daily in a register in prescribed form. Pages of the Account Register shall
be numbered and sealed with a rubber seal of concerned District Excise
Officer. Pages and counterfoils of the passes covering the receipt and issues
of foreign liquor shall be properly kept and shall at all times be open to
inspection by the authorities of Excise Department. MIS Management
Information System) of related details shall be uploaded on the prescribed
portal at regular intervals.
10- Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of foreign liquor
there from.
11- Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury challan of approved fee of every label capacity
wise as prescribed by the Excise Commissioner from time to time to the
District Excise Officer of the concerned district who will forward them to
the Excise Commissioner for his approval. No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
12- On all the six faces of the cartons of foreign
liquor to be imported in Uttar Pradesh, "For Sale in U.P." shall be
printed in the minimum size of one inch black letters on a red strip of one
and a half inch broad.
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8- The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of foreign liquor and issues from the Bonded Warehouse. The
warehouse shall be fitted with a camera having a I.P. address and should be
equipped with fire fighting equipments.
9- The licensee shall keep a true and correct account
of the quantity of foreign liquor received, issued and held in balance at
such bonded warehouse. The account shall be correctly maintained up to date
daily in a register in prescribed form. Pages of the Account Register shall
be numbered and sealed with a rubber seal of concerned District Excise
Officer. Pages and counterfoils of the passes covering the receipt and issues
of foreign liquor shall be properly kept and shall at all times be open to
inspection by the authorities of Excise Department. MIS Management Information
System) of related details shall be uploaded on the prescribed portal at
regular intervals.
10- Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of foreign liquor
there from.
11- Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the e-treasury challan copy of approved fee of every label
capacity wise as prescribed by the Excise Commissioner from time to time to
the District Excise Officer of the concerned district who will forward them
to the Excise Commissioner for his approval. No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
12- On all the six faces of the cartons of foreign
liquor to be imported in Uttar Pradesh, "For Sale in U.P." shall be
printed in the minimum size of one inch black letters on a red strip of one
and a half inch broad.
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13- The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
14- In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of foreign liquor held in
balance at the Bonded Warehouse to the Officer In-charge and dispose off the
balance stock only under directions given by the Excise Commissioner.
15- The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licensing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
16- On receiving demand for wholesale supply of foreign
liquor from Fl-2 licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
17- The labels affixed to the bottles shall carry the
maximum retail price fixed for every brand of liquors issued from the bond.
Without printed M.R.P. on the labels no sale is allowed.
18- Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code on them .
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13- The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
14- In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of foreign liquor held in
balance at the Bonded Warehouse to the Officer In-charge and dispose off the
balance stock only under directions given by the Excise Commissioner.
15- The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licensing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
16- On receiving demand for wholesale supply of foreign
liquor from Fl-2 licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
17- The labels affixed to the bottles shall carry the
maximum retail price in visible words of 1x1 centimeter fixed for every brand
of liquors issued from the bond. Without printed M.R.P. on the labels no sale
is allowed.
18- Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code on them .
19- The licensee shall submit the list of sellers to
the Excise Commissioner/officer authorised by Excise Commissioner for sale of
liquor at his wholesale shop. He will issue Naukarnama in prescribed form
accordingly.
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(Details of License fee/Security Amount)
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Name of Bank
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DD No./ Treasury challan/FDR NO
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Dated
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Amount
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(Details of License fee/Security Amount)
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Name of Bank
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DD No./Treasury challan/FDR NO
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Dated
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Amount
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Date
Excise Commissioner,
Uttar Pradesh
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Date
Excise Commissioner,
Uttar Pradesh
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Rule - 7. Amendment of Format B.W.F.L.-2B.
In the said rules, for
existing format B.W.F.L.-2B set out in Column I below, the format as setout in
Column II shall be substituted, namely:-

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CONDITIONS
1. Issue of beer from the said Bonded Warehouse shall
be made to any other bonded warehouse of the State under bond or to any
wholesaler FL-2B licensee of State on prepayment of consideration fee and
other charges.
2. Issue of beer from the said Bonded Warehouse shall
be made at such strength only (5 vv to 8vv) as may be fixed from time to time
by the Excise Commissioner, Uttar Pradesh.
3. The Officer Incharge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of beer which he considers doubtful for consumption and is required to
send samples of such beer for analysis without delay.
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
5. The licensee shall be responsible for the proper
upkeep and storage of beer at the Warehouse. The licensee shall provide
adequate number of racks, almirahs, boxes and other equipments as may be
necessary for storing stocks and may also put his own lock thereon along with
the lock of officer in-charge.
6. The licensee shall supply beer in bottles/cans of
capacities as may be determined by Excise Commissioner from time to time.
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of beer Rules,
1969 as amended from time to time. For security code the licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles/cans of beer shall be sold on
which the security code approved by the Excise Department is not affixed.
8. The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of beer and issues from the Bonded Warehouse. The warehouse
shall be fitted with a camera having an I.P. address. The warehouse should be
equipped with fire fighting equipments.
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CONDITIONS
1. Issue of beer from the said Bonded Warehouse shall
be made to any other bonded warehouse of the State under bond or to any
wholesaler FL-2B licensee of State on prepayment of consideration fee and
other charges.
2. Issue of beer from the said Bonded Warehouse shall
be made at such strength only (5 vv to 8vv) as may be fixed from time to time
by the Excise Commissioner, Uttar Pradesh.
3. The Officer Incharge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of beer which he considers doubtful for consumption and is required to
send samples of such beer for analysis without delay.
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
5. The licensee shall be responsible for the proper
upkeep and storage of beer at the Warehouse. The licensee shall provide
adequate number of racks, almirahs, boxes and other equipments as may be
necessary for storing stocks and may also put his own lock thereon along with
the lock of officer in-charge.
6. The licensee shall supply beer in bottles/cans of
capacities as may be determined by Excise Commissioner from time to time.
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of beer Rules,
1969 as amended from time to time. For security code the licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles/cans of beer shall be sold on
which the security code approved by the Excise Department is not affixed.
8. The licensee shall be required to post his authorized
Agent duly approved by the Deputy Excise Commissioner of the charge and shall
arrange for the loading and unloading of the incoming consignments of beer
and issues from the Bonded Warehouse. The warehouse shall be fitted with a
camera having an I.P. address. The warehouse should be equipped with fire
fighting equipments.
|
|
9. The licensee shall keep a true and correct account
of the quantity of beer received, issued and held in balance at such bonded
warehouse. The account shall be correctly maintained up to date daily in a
register in prescribed form. Pages of the Account Register shall be numbered
and sealed with a rubber seal of concerned District Excise Officer. Pages and
counterfoils of the passes covering the receipt and issues of beer shall be
properly kept and shall at all times be open to inspection by the authorities
of Excise Department. MIS (Management Information System) of related details
shall be uploaded on the prescribed portal at fixed intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of beer there from.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands, ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury challan/e-payment of approval fee of every label
capacity wise as prescribed by the Excise Commissioner from time to time to
the District Excise Officer of the concerned district who will forward them
to the Excise Commissioner for his approval . No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of beer held in balance at
the Bonded Warehouse to the Officer In-charge and dispose off the balance
stock only under directions given by the Excise Commissioner.
|
|
9. The licensee shall keep a true and correct account
of the quantity of beer received, issued and held in balance at such bonded
warehouse. The account shall be correctly maintained up to date daily in a
register in prescribed form. Pages of the Account Register shall be numbered
and sealed with a rubber seal of concerned District Excise Officer. Pages and
counterfoils of the passes covering the receipt and issues of beer shall be
properly kept and shall at all times be open to inspection by the authorities
of Excise Department. MIS (Management Information System) of related details
shall be uploaded on the prescribed portal at fixed intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of beer there from.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands, ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury e-challan/e-payment copy of approval fee of
every label capacity wise as prescribed by the Excise Commissioner from time
to time to the District Excise Officer of the concerned district who will
forward them to the Excise Commissioner for his approval . No change in the
MRP shall be allowed during the year of operation unless especially permitted
by the Excise Commissioner.
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of beer held in balance at
the Bonded Warehouse to the Officer In-charge and dispose off the balance
stock only under directions given by the Excise Commissioner.
|
|
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licencing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
15. On receiving demand for wholesale supply of beer
from Fl-2B licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
16. The labels affixed to the bottles/cans shall carry
the maximum retail price fixed for every brand of liquors issued from the
bond. Without printed M.R.P. on the labels no sale is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code on them.
18. On all the six faces of the cartons of beer to be
imported in Uttar Pradesh, "For Sale in U.P." shall be printed in
the minimum size of one inch black letters on a red strip of one and a half
inch broad.
|
|
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licencing Authority/Collector may also order for closure of shop in account of
law and order or General Election related activity etc. under the provisions
of relevant laws. No compensation shall be given for the closure of shop on
above dates/days.
15. On receiving demand for wholesale supply of beer
from Fl-2B licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
16. The labels affixed to the bottles/cans shall carry
the maximum retail price in visible words of 1x1 centimeter fixed for every
brand of liquors issued from the bond. Without printed M.R.P. on the labels
no sale is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code on them.
18. On all the six faces of the cartons of beer to be
imported in Uttar Pradesh, "For Sale in U.P." shall be printed in
the minimum size of one inch black letters on a red strip of one and a half
inch broad.
19. The licensee shall submit the list of sellers to
the Excise Commissioner/officer authorised by Excise Commissioner for sale of
liquor at his wholesale shop. He will issue Naukarnama in prescribed form
accordingly.
|
|
(Details of License fee/Security Amount)
|
|
Name of Bank
|
DD No./Treasury challan/FDR NO
|
Dated
|
Amount
|
|
|
|
|
|
|
|
|
(Details of License fee/Security Amount)
|
|
Name of Bank
|
DD No./Treasury challan/FDR NO
|
Dated
|
Amount
|
|
|
|
|
|
|
|
Date
Excise Commissioner,
Uttar Pradesh
|
|
Date
Excise Commissioner,
Uttar Pradesh
|
Rule - 8. Amendment of Format B.W.F.L.-2.
In the said rules, for
existing format B.W.F.L-2C set out in Column I below, the format as setout in
Column II shall be substituted, namely:-

|
CONDITIONS
1. Issue of wine from the said Bonded Warehouse shall
be made to any other bonded warehouse of the State under bond or to any
wholesaler FL-2 licensee of State on prepayment of consideration fee and
other charges.
2. Issue of wine from the said Bonded Warehouse shall
be made at such strength only as may be fixed from time to time by the Excise
Commissioner, U.P.
3. The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of wine with he considers doubtful for consumption and is required to
send samples of such wine for analysis without delay.
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
5. The licensee shall be responsible for the proper
upkeep and storage of wine at the Warehouse. The licensee shall provide
adequate number of racks, almirahs, boxes and other equipments as may be
necessary for storing stocks and may also put his own lock thereon along with
the lock of officer in-charge.
6. The licensee shall supply wine in
bottles/flasks/container of capacities as may be determined by Excise
Commissioner from time to time.
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of wine Rules,
1969 as amended from time to time. For security code the licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles of wine shall be sold on which
the security code approved by the Excise Department is not affixed.
8. The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of wine and issues from the Bonded Warehouse. The warehouse
shall be fitted with a camera having an I.P. address and should be equipped
with fire fighting equipments.
|
|
CONDITIONS
1. Issue of wine from the said Bonded Warehouse shall
be made to any other bonded warehouse of the State under bond or to any
wholesaler FL-2 licensee of State on prepayment of consideration fee and
other charges.
2. Issue of wine from the said Bonded Warehouse shall
be made at such strength only as may be fixed from time to time by the Excise
Commissioner, U.P.
3. The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of wine with he considers doubtful for consumption and is required to
send samples of such wine for analysis without delay.
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
5. The licensee shall be responsible for the proper
upkeep and storage of wine at the Warehouse. The licensee shall provide
adequate number of racks, almirahs, boxes and other equipments as may be
necessary for storing stocks and may also put his own lock thereon along with
the lock of officer in-charge.
6. The licensee shall supply wine in
bottles/flasks/container of capacities as may be determined by Excise
Commissioner from time to time.
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of wine Rules,
1969 as amended from time to time. For security code the licensee shall make
proper arrangement for applying the security code as approved by the Excise
Department in the bond premises. No bottles of wine shall be sold on which
the security code approved by the Excise Department is not affixed.
8. The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of wine and issues from the Bonded Warehouse. The warehouse
shall be fitted with a camera having an I.P. address and should be equipped
with fire fighting equipments.
|
|
9. The licensee shall keep a true and correct account
of the quantity of wine received, issued and held in balance at such bonded
warehouse. The account shall be correctly maintained up to date daily in a
register in prescribed form. Pages of the Account Register shall be numbered
and sealed with a rubber seal of concerned District Excise Officer . Pages
and counterfoils of the passes covering the receipt and issues of wine shall
be properly kept and shall at all times be open to inspection by the
authorities of Excise Department. MIS (Management Information System) of
related details shall be uploaded on the prescribed portal at fixed
intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of wine therefrom.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury challan of approval fee of every label capacity
wise as prescribed by the Excise Commissioner from time to time to the
District Excise Officer of the concerned district who will forward them to
the Excise Commissioner for his approval . No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of wine held in balance at
the Bonded Warehouse to the Officer In-charge and dispose off the balance
stock only under directions given by the Excise Commissioner.
|
|
9. The licensee shall keep a true and correct account
of the quantity of wine received, issued and held in balance at such bonded
warehouse. The account shall be correctly maintained up to date daily in a
register in prescribed form. Pages of the Account Register shall be numbered
and sealed with a rubber seal of concerned District Excise Officer . Pages
and counterfoils of the passes covering the receipt and issues of wine shall
be properly kept and shall at all times be open to inspection by the
authorities of Excise Department. MIS (Management Information System) of
related details shall be uploaded on the prescribed portal at fixed
intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of wine therefrom.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury e-challan copy of approval fee of every label
capacity wise as prescribed by the Excise Commissioner from time to time to
the District Excise Officer of the concerned district who will forward them
to the Excise Commissioner for his approval . No change in the MRP shall be allowed
during the year of operation unless especially permitted by the Excise
Commissioner.
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of wine held in balance at
the Bonded Warehouse to the Officer In-charge and dispose off the balance
stock only under directions given by the Excise Commissioner.
|
|
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licensing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
15. On receiving demand for wholesale supply of wine
from Fl-2 licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
16. The labels affixed to the bottles shall carry the
maximum retail price fixed for every brand of liquors issued from the bond.
Without printed M.R.P. on the labels no sale is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code affixed on
them.
18. On all the six faces of the cartons of wine to be
imported in Uttar Pradesh, "For Sale in U.P." shall be printed in
the minimum size of one inch black letters on a red strip of one and a half
inch broad.
|
|
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licensing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
15. On receiving demand for wholesale supply of wine
from Fl-2 licensees of the districts, the supply may be ensured on the
principle of "first come and first served " failing which penal
action may be taken against the licensees.
16. The labels affixed to the bottles shall carry the
maximum retail price in visible words of 1x1 centimeter fixed for every brand
of liquors issued from the bond. Without printed M.R.P. on the labels no sale
is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code affixed on
them.
18. On all the six faces of the cartons of wine to be
imported in Uttar Pradesh, "For Sale in U.P." shall be printed in
the minimum size of one inch black letters on a red strip of one and a half
inch broad.
19. The licensee shall submit the list of sellers to
the Excise Commissioner/officer authorised by Excise Commissioner for sale of
liquor at his wholesale shop. He will issue Naukarnama in prescribed form
accordingly.
|
|
(Details of License fee/Security Amount)
|
Name of Bank
|
DD No./Treasury challan/FDR NO
|
Dated
|
Amount
|
|
|
|
|
|
|
|
(Details of License fee/Security Amount)
|
Name of Bank
|
DD No./Treasury challan/FDR NO
|
Dated
|
Amount
|
|
|
|
|
|
|
|
Date
Excise Commissioner, Uttar Pradesh
|
|
Date
Excise Commissioner, Uttar Pradesh
|
Rule - 9. Amendment of Format B.W.F.L.-2D.
In the said rules for
existing format B.W.F.L.-2D set out in Column I below, the format as setout in
Column II shall be substituted, namely:

|
CONDITIONS
1. Issue of low strength alcoholic beverage from the
said Bonded Warehouse shall be made to any other bonded warehouse of the
State under bond or to any wholesaler FL-2B licensee of State on prepayment
of consideration fee and other charges.
|
CONDITIONS
1. Issue of low strength alcoholic beverage from the
said Bonded Warehouse shall be made to any other bonded warehouse of the
State under bond or to any wholesaler FL-2B licensee of State on prepayment
of consideration fee and other charges.
|
|
2. Issue of low strength alcoholic beverage from the
said Bonded Warehouse shall be made at such strength only as may be fixed
from time to time by the Excise Commissioner, Uttar Pradesh.
|
2. Issue of low strength alcoholic beverage from the
said Bonded Warehouse shall be made at such strength only as may be fixed
from time to time by the Excise Commissioner, Uttar Pradesh.
|
|
3. The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of low strength alcoholic beverage which he considers doubtful for consumption
and is required to send samples of such low strength alcoholic beverage for
analysis without delay.
|
3. The Officer In-charge of the Bonded Warehouse is
empowered to stop with the prior sanction of the Deputy Excise Commissioner
of the charge concerned, pending the orders of the Excise Commissioner, the
issues of low strength alcoholic beverage which he considers doubtful for
consumption and is required to send samples of such low strength alcoholic
beverage for analysis without delay.
|
|
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
|
4. The licensee shall maintain such minimum stock of
such brand at the warehouse keeping in view the demands and requirements of
the particular brands by the wholesale vendors.
|
|
5. The licensee shall be responsible for the proper
upkeep and storage of low strength alcoholic beverage at the Warehouse. The
licensee shall provide adequate number of racks, almirahs, boxes and other
equipments as may be necessary for storing stocks and may also put his own
lock thereon along with the lock of officer in-charge.
|
5. The licensee shall be responsible for the proper
upkeep and storage of low strength alcoholic beverage at the Warehouse. The
licensee shall provide adequate number of racks, almirahs, boxes and other
equipments as may be necessary for storing stocks and may also put his own
lock thereon along with the lock of officer in-charge.
|
|
6. The licensee shall supply low strength alcoholic
beverage in bottles/flasks/cans of capacities as may be determined by Excise
Commissioner from time to time.
|
6. The licensee shall supply low strength alcoholic
beverage in bottles/flasks/cans of capacities as may be determined by Excise
Commissioner from time to time.
|
|
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of low
strength alcoholic beverage Rules, 1969 as amended from time to time. The
licensee shall make proper arrangement for applying the security code as
approved by the Excise Department in the bond premises. No bottles of low
strength alcoholic beverages shall be sold on which the security code
approved by the Excise Department is not affixed.
8. The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of low strength alcoholic beverage and issues from the Bonded
Warehouse. The warehouse shall be fitted with a camera having an I.P.
address. The warehouse should be equipped with fire fighting equipments.
9. The licensee shall keep a true and correct account
of the quantity of low strength alcoholic beverage received, issued and held
in balance at such bonded warehouse. The account shall be correctly
maintained upto date daily in a register in prescribed form. Pages of the
Account Register shall be numbered and sealed with a rubber seal of concerned
District Excise Officer . Pages and counterfoils of the passes covering the
receipt and issues of low strength alcoholic beverage shall be properly kept
and shall at all times be open to inspection by the authorities of Excise
Department. MIS (Management Information System) of related details shall be
uploaded on the prescribed portal at fixed intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of low strength
alcoholic beverage therefrom.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury challan of approval fee of every label capacity
wise as prescribed by the Excise Commissioner from time to time to the
District Excise Officer of the concerned district who will forward them to
the Excise Commissioner for his approval . No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
|
7. The labels affixed to the bottles shall contain all
essential printed requirements prescribed in the U.P. Bottling of low
strength alcoholic beverage Rules, 1969 as amended from time to time. The
licensee shall make proper arrangement for applying the security code as
approved by the Excise Department in the bond premises. No bottles of low
strength alcoholic beverages shall be sold on which the security code
approved by the Excise Department is not affixed.
8. The licensee shall be required to post his
authorized Agent duly approved by the Deputy Excise Commissioner of the
charge and shall arrange for the loading and unloading of the incoming
consignments of low strength alcoholic beverage and issues from the Bonded
Warehouse. The warehouse shall be fitted with a camera having an I.P.
address. The warehouse should be equipped with fire fighting equipments.
9. The licensee shall keep a true and correct account
of the quantity of low strength alcoholic beverage received, issued and held
in balance at such bonded warehouse. The account shall be correctly
maintained upto date daily in a register in prescribed form. Pages of the
Account Register shall be numbered and sealed with a rubber seal of concerned
District Excise Officer . Pages and counterfoils of the passes covering the
receipt and issues of low strength alcoholic beverage shall be properly kept
and shall at all times be open to inspection by the authorities of Excise
Department. MIS (Management Information System) of related details shall be
uploaded on the prescribed portal at fixed intervals.
10. Licensee shall be bound by all the general rules
for the management of the Bonded Warehouse and for issues of low strength
alcoholic beverage therefrom.
11. Licensee shall furnish to the Excise Commissioner
an exhaustive list of brands ex-bond price, maximum wholesale and maximum
retail rates for approval along with registration fee for brands registration
as directed by the Excise Commissioner from time to time. Licensee shall also
before bringing any label into use, submit exact copies thereof in quadruplet
every year with the treasury challan of approval fee of every label capacity
wise as prescribed by the Excise Commissioner from time to time to the
District Excise Officer of the concerned district who will forward them to
the Excise Commissioner for his approval . No change in the MRP shall be
allowed during the year of operation unless especially permitted by the
Excise Commissioner.
|
|
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of low strength alcoholic
beverage held in balance at the Bonded Warehouse to the Officer In-charge and
dispose off the balance stock only under directions given by the Excise
Commissioner.
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licencing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the
provisions of relevant laws. No compensation shall be given for the closure
of shop on above dates/days.
15. On receiving demand for wholesale supply of low
strength alcoholic beverage from FL-2B licensees of the districts, the supply
may be ensured on the principle of "first come and first served "
failing which penal action may be taken against the licensees.
16. The labels affixed to the bottles shall carry the
maximum retail price fixed for every brand of liquors issued from the bond.
Without printed M.R.P. on the labels no sale is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code affixed on
them.
18. On all the six faces of the cartons of Low Strength
Alcoholic Beverages to be imported in Uttar Pradesh, "For Sale in
U.P." shall be printed in the minimum size of one inch black letters on
a red strip of one and a half inch broad.
|
12. The licensee shall abide by the conditions of this
licence and provisions of the United Provinces Excise Act, 1910 (U.P. Act no.
IV of 1910) and the rules and orders made there under.
13. In case the licence is cancelled during the
currency of the period of licence or is not renewed on its expiry, the
licensee shall forthwith intimate the whole stock of low strength alcoholic
beverage held in balance at the Bonded Warehouse to the Officer In-charge and
dispose off the balance stock only under directions given by the Excise
Commissioner.
14. The license premises shall remain open for sale on
all days from 9.00 am. to 8.00 pm by evening, except on 14th April (Ambedkar
Jayanti), 15th August (Independence Day), 2nd October (Gandhi Jayanti), 26
January (Republic Day) and upto 3 more days as notified by the Collector. The
Licencing Authority/Collector may also order for closure of shop in account
of law and order or General Election related activity etc. under the provisions
of relevant laws. No compensation shall be given for the closure of shop on
above dates/days.
15. On receiving demand for wholesale supply of low
strength alcoholic beverage from FL-2B licensees of the districts, the supply
may be ensured on the principle of "first come and first served "
failing which penal action may be taken against the licensees.
16. The labels affixed to the bottles shall carry the
maximum retail price fixed for every brand of liquors issued from the bond.
Without printed M.R.P. on the labels no sale is allowed.
17. Licencee shall ensure lifting of liquor from his
godown premises in sealed cartons after scanning of security code affixed on
them.
18. On all the six faces of the cartons of Low Strength
Alcoholic Beverages to be imported in Uttar Pradesh, "For Sale in
U.P." shall be printed in the minimum size of one inch black letters on
a red strip of one and a half inch broad.
19. The licensee shall submit the list of sellers to
the Excise Commissioner/officer authorised by Excise Commissioner for sale of
liquor at his wholesale shop. He will issue Naukarnama in prescribed form
accordingly.
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(Details of License fee/Security Amount)
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Name of Bank
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DD No./Treasury challan/FDR NO
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Dated
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Amount
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|
|
|
|
|
|
(Details of License fee/Security Amount)
|
Name of Bank
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DD No./Treasury challan/FDR NO
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Dated
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Amount
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|
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Date
Excise Commissioner,
Uttar Pradesh
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Date
Excise Commissioner,
Uttar Pradesh
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Rule - 10. Amendment of Form FL-22.
In the said rules for
existing form FL-22 set out in Column I below, the form as setout in Column II
shall be substituted, namely:-Column I Column II Existing Rule as hereby
substituted :-
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Column I
Existing rule
Form FL-22
(Permit for import of Foreign liquor/Beer/Wine/Low
strength alcoholic beverages)
(Rule-5)
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Column I
Existing rule
Form FL-22
(Permit for import of Foreign liquor/Beer/Wine/Low
strength alcoholic beverages)
(Rule-5)
|
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Permit No?????????.Date???
Permission for the import of Foreign
liquor/beer/wine/Low strength alcoholic Beverages is hereby granted under
import permit no. ???.dated????which shall be valid up to
the date????.
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Permit No ?????????.
Date ???
Permission for the import of Foreign
liquor/beer/wine/Low strength alcoholic Beverages is hereby granted under
import permit no. ???.dated????which shall be valid up to
the date????.
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Detail is given as below:-
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Detail is given as below:-
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1. Name and address of consigner ???..
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1. Name and address of consigner???..
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2. Name and address of consignee ???..
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2. Name and address of consignee???..
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3. Description of Foreign liquor/Beer/Wine/Low strength
alcoholic beverages and category quantity (in B.L.)
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3. Description of Foreign liquor/Beer/Wine/Low strength
alcoholic beverages and category quantity (in B.L.)
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S. No.
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Brand & Category
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Quantity of liquor to be imported (B.L.)
|
|
1
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2
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3
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|
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S. No.
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Brand & Category
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Quantity of liquor to be imported (B.L.)
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1
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2
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3
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4. Name of entry point in U.P. & ???????.. Route (Where from
consignment will pass through)
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4. Name of entry point in U.P. & ???????..Route ( Where from
consignment will pass through)
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5. Amount of import pass fee per quart bottle ??????????????
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5. Amount of import pass fee per quart bottle ??????????????
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6. Amount of total import pass fee ????????????????..
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6. Amount of total import pass fee????????????????..
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7. Challan No. and Date of deposit of ?????????????????. import fee.
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7. Challan No. and Date of deposit of ?????????????????. import fee.
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8. Amount of all types of dues along with consideration
fees etc, per quart bottle???????????????
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9. Amount of total all types of dues along with
consideration fees etc ???????
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10. Challan No. and Date of deposit of all types of
dues along with consideration fees etc,????????????????.
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Seal of Office
District Excise Officer/
Deputy Excise Commissioner
District/Charge ?????..
Note :- One copy of the pass shall be given to the
applicant, the second copy shall be sent to the Chief Revenue Authority of
the place of export and the third copy shall be retained for record.
Strike out portion not applicable.
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Seal of Office
District Excise Officer/
Deputy Excise Commissioner
District/Charge ?????..
Note :- One copy of the pass shall be given to the
applicant, the second copy shall be sent to the Chief Revenue Authority of
the place of export and the third copy shall be retained for record.
Strike out portion not applicable.
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