UTTAR PRADESH EXCISE (SETTLEMENT OF LICENSES FOR FOREIGN LIQUOR BONDED WAREHOUSES) (EIGHTH AMENDMENT) RULES, 2022

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.

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.

(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.

(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.

(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.

(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.

(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.

(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.

(6) The period of license shall be for an excise year or part thereof for which the license has been granted.

(6) The period of license shall be for an excise year or part thereof for which the license has been granted.

(7) The license shall not be permitted to transfer or sublet the license to any other person.

(7) The license shall not be permitted to transfer or sublet the license to any other person.

(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.

(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.

(9) In case of renewal security deposited prior in cash or through National Saving Certificate shall be acceptable till it is not refunded.

(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.

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.

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.

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.

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.

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.

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.

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.

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.

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.

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.

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.

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.

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 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.

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.

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.

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.

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.

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.

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.

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.

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 .

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.

Date

Excise Commissioner,

Uttar Pradesh

Date

Excise Commissioner,

Uttar Pradesh

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.

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.

Date

Excise Commissioner,

Uttar Pradesh

Date

Excise Commissioner,

Uttar Pradesh

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)

(Details of License fee/Security Amount)

Date

Excise Commissioner, Uttar Pradesh

Date

Excise Commissioner, Uttar Pradesh

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.

(Details of License fee/Security Amount)

(Details of License fee/Security Amount)

Date

Excise Commissioner,

Uttar Pradesh

Date

Excise Commissioner,

Uttar Pradesh

Column I

Existing rule

Form FL-22

(Permit for import of Foreign liquor/Beer/Wine/Low strength alcoholic beverages)

(Rule-5)

Column I

Existing rule

Form FL-22

(Permit for import of Foreign liquor/Beer/Wine/Low strength alcoholic beverages)

(Rule-5)

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????.

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????.

Detail is given as below:-

Detail is given as below:-

1. Name and address of consigner ???..

1. Name and address of consigner???..

2. Name and address of consignee ???..

2. Name and address of consignee???..

3. Description of Foreign liquor/Beer/Wine/Low strength alcoholic beverages and category quantity (in B.L.)

3. Description of Foreign liquor/Beer/Wine/Low strength alcoholic beverages and category quantity (in B.L.)

4. Name of entry point in U.P. & ???????.. Route (Where from consignment will pass through)

4. Name of entry point in U.P. & ???????..Route ( Where from consignment will pass through)

5. Amount of import pass fee per quart bottle ??????????????

5. Amount of import pass fee per quart bottle ??????????????

6. Amount of total import pass fee ????????????????..

6. Amount of total import pass fee????????????????..

7. Challan No. and Date of deposit of  ?????????????????. import fee.

7. Challan No. and Date of deposit of ?????????????????. import fee.

8. Amount of all types of dues along with consideration fees etc, per quart bottle???????????????

9. Amount of total all types of dues along with consideration fees etc ???????

10. Challan No. and Date of deposit of all types of dues along with consideration fees etc,????????????????.

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.

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.