Uttar Pradesh act 5 of 1976 : The UTTAR PRADFSH EXCISE (AMENDMENT) (RE-ENACTMENT AND VALIDATION) ACT, 1976

Date: 15 Apr 1976

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Summary

Enforcement Date

26 Jan 1944

PDF

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No. 1797(2)/XVII-V-1-68-1976

Dated Lucknow Apri116, 1976

In pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Abkari (Sanshodhan) (Punah Adhiniyaman Aur Vaidhikaran) Adhiniyam, 1976 (Uttar — Pradesh Adhiniyam Sankhya 5 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 16, 1976:

• THE UTTAR PRADFSH EXCISE (AMENDMENT) (RE-ENACTMENT

AND VALIDATION) ACT, 1976 a (U. P. ACT No. 5 OF 1976)

(As passed by the Uttar Pradesh Legislature); AN

ACT

to re-enact and validate the United Provinces Excise (Amendment) Act, 1972_

WHEREAS it is expedient in the public interest to provide for the adoption of the system of grant of licences prevailing in respect of country liquor with necessary modifications for the grant of licences in respect of foreign liquor;

AND WHEREAS the Uttar Pradesh Excise (Amendment) Ordinance, 1972 (U. P. Ordinance no. 13 of 1972) , which was replaced by the Uttar Pradesh Excise (Amendment) Act, 1972 (U. P. Act no. 30 of 1972) , was adjudicated by the High Court of Judicature at Allahabad in it judgment in Sheo Pat Rai and Others versus State of Uttar Pradesh and Others, reported in 1972 Allahabad Law Journal Reports, 1000, to be beyond the competency of the State Legislature ;

A/VD WHEREAS subsequently, in the case of Nashirwar and Others versus State of Madhya Pradesh and Others, reported in All India Reporter, 1975 Supreme Court, 360, the Supreme Court has upheld the power of the State Legislature to make provision for holding of public auction for the grant of right or privilege to possess and sell foreign liquor;

AND WHEREAS it has become necessary to repeal and re-enact the Uttar Pradesh Excise 'Amendment) Act, 1972 (U. P. Act no. 30 of 1072);

Now, THEEtEFORE, it is hereby enacted ill the Twenty-seventh Year of the Republic of India, as follows :—

Short title.

I. This Act may be called the Uttar Pradesh Excise (Amendment) (Re-enactment and Validation) Act, 1976.

Re-enactment of 2. The Uttar Pradesh Excise (Amendment) Act, 1972 is hereby, with U.?. Act no. 30 effect from August 16, 1972, repealed and re-enacted with the following modi- of 1972. fications

Section 1 shall be renumbered as sub-section (1) thereof, and after sub-section (1) as so renumbered, the following sub-section shall be inserted :—

"(2) It shall be deemed to. have been in force ever since the com- mencement of the United Provinces Excise Act, 1910, and accordingly, all references to the State Government in the amendments made in that Act by this Act shall, in relation to the period before January 26, 1950, be consumed as references to the Provincial Government."

for section 3, the following section shall be substituted :—

Insertion of new "3. After section 24 of the principal Act, the following sectiOnci sections 24-A and shall be inserted, namely :- 24-B.

'24-A. (I) Subject to the provisions of section 31, the.:-;

Grant of exclusive or Excise Commissioner may grant to any person other privilege in respect a licence or licences for the exclusive or other of foreign liquor, privilege,—

(a) of manufacturing or of supply by wholesale, or 41'; both ; or

4 an? Starr ﬂ'FflEl’lTVr ﬁne, 16 min, 197 6 No. l797(2)/XVlI-V-1--68-1976 DatedLuc/cnaw April 16, 1976 .111 pursuance of the provisions ot‘clause (3) ofArticle 348 of the Constitution of India, the Governor IS pleased to order the publication of the following English translation of the Uttar Pradesh Abkari (Sanshodhan) (Punah Adhiniyaman Aur Vaidhikaran) Adhiniyam, 1976 (Uttar '7 Pradesh Adhiniyam Sankhya 5 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 16, 1976: THE UTTAR PRADFSH EXCISE (AMENDMENT) (RE—ENACTMENT AND VALIDATION) ACT, 1976 (U. P. ACT No. 5 017 1976) - . ‘ (As passed by the U ttar Pradesh Legislature); rAN 'ACT ‘ to reenact and validate the United Provinces Excise (Amendment) Act, 1972. WHEREAS it is expedient in the public interest to provide for the adoption of the system of grant of licences prevailing in respect of country liquor with necessary modifications for the grant of licences in respect of foreign liquor; AND WHEREAS the Uttar Pradesh Excise (Amendment) Ordinance, 1972 ; (U. P. Ordinance no. 18 of 1972), which was replaced by the Uttar Pradesh Excise (Amendment) Act, 1972 (U. P. Act no. 30 of 1972), was adjudicated by the High Court of Judicature at Allahabad in its judgment in Sheo Pat Kai and Others versus State of Uttar Pradesh and Others, reported in 1972 Allahabad Law Journal Reports, 1000, to be beyond the competency of the State Legislature; ‘ I AND WHEREAS subsequently, in the case of Nashirwar and Others versus 3 State of Madhya Pradesh and Others, reported in All India Reporter, 1975 Supreme Court, 560, the Supreme Court has upheld the power of the State Legislature to make provision for holding of public auction for the grant of right or privilege to possess and sell foreign liquor; AND WHEREAS it has become necessary to repeal and re-enact the Uttar : Pradesh Excise (Amendment) Act, 1972 (U. P. Act no. 30 of 1972) ; Now, THEREFORE) it is hereby enacted in the Twenty-seventh Year of the " Republic of India, as follows :— . Shun tiﬂe- 1. This Act may be called the Uttnr Pradesh Excise (Amendment) (Re-enactment and Validation) Act, 1976. ', lie-enactment of 2. The Uttar Pradesh Excise (Amendment) Act, 1972 is hereby, with .1 U. P. Act In 30 effect from August 16, 1972, repealed and re-enacted with the following modi- ” 0*" 1972' ﬁcations :— , 1 (i) Section 1 shall be renumbered as sub-section (1) thereof, and " after sub-section (1) as so renumbered, the following sub-section shall ‘._' be inserted :- ' ” (2) It shall be deemed to' have been in force ever since the com- - mencement of the United Provinces Excise Act, 1910, and accordingly, all references to the State Government in the amendments made in ‘ that Act by this Act shall, in relation to the period beforeyr January 26, 1950, be construed as references to the Provmcxal 3 Government.” : (ii) for section 3, the following section shall be substituted :_ .. Insertion of new ”3. After section 24 of the principal Act, the following sections" 535mm 24-A and shall be inserted, namely :— 24-13. ‘24-A. (1) Subject to the'.‘ provisions of section 81, th- Grant of exclusive or Excise Commissioner may grant to. any Person. other privilege in respect a licence or licences for the exclusrve or other; of foreign liquor. privilege,— (a) of manufacturing or of supply by Wholesale, or both; or

7E97 sli1717F113 TRZ, 1 6 5.4 =IA, 1976 5

of manufacturing or of supplying by wholesale, or of both and selling by retail; or

of selling by wholesale (to wholesale or retail vendors) ; or

of selling by retail at shops (for consumption 'off' the premises only);

any foreign liquor in any locality.

The grant of licence or licences under clause (d) of sub-section (1) in relation to any locality shall be without prejudice to the grant of licences for the retail sale of foreign liquor in the same locality in hotels and restaurants for con- sumption in their premises.

Where more licences than one are proposed to be granted under clause (d) of sub-section (1) in relation to any locality for the same period, advance intimation of the proposal shall be given to the prospective applicants for every such licence.

The provisions of section 25, and proviso to section 39 shall apply in relation to grant of a licence for an exclusive or other privilege under this section as they apply in respect of the grant ofa licence for an exclusive privilege under section 24.

24-B. For the removal of doubts, it is hereby declared—

Removal of d oubts. (a) that the State Government has an exclusive right or privilege of manufacture and sale of country liquor and foreign liquor;

that the amount described as licence fee in clause (c) of section 41 is in its essence the rental or considera- tion for the grant of such right or privilege by the State Government:,

that the Excise Commissioner as the head of the Fvcise Department of the State shall be deemed, while determining or realising such fee, to act for and on behalf of the State Government'."

after section 3, the following section shall be inserted

For section 30 of the principal Act, the following section shall be be substituted and be deemed always to have been substituted namely :-

10. (1) Instead of or in addition to any duty leviable Substitution of under the Chapter, the State Government or

new section for on its behalf the Excise Commissioner may section 30. accept payment of a sum in consideration of the grant of licence for any exclusive or other privilege under section 24 or section 24-A.

(2) The sum payable under sub-section (1) may be deter- mined either by auction or by calling tenders or otherwise'."

after section 4, the following section shall be inserted :— "4-A. In section 41 of the principal Act, for clause (c), the

Amendment of following clause shall be substituted and be deemed section 41. always to have been substituted, namely:—

'(c) prescribing the scale of fees or manner of fixing the fees payable for any licence, permit or pass including any consi- deration for the grant of any exclusive or other privilege granted under section 24 or section 24-A or for storing of any intoxicant.

Explanation (I) —Fees may be prescribed under this sub- clause at different rates for different classes of licences, permits, passes or storage, and for different areas.

(2) The manner of fixing fee or consideration shall include auction or invitation of tenders or both'."

eﬁtﬁnnmamr were, 16min, 1976 (b) of'mannfacturing or of sup lying? by wholesale, or of both and selling by retail; or P (c) of selling by wholesale (to wholesale or retail vendors) ; or (d) of selling by retail at shops (for consumption ‘off’, the premises only) ; any foreign liquor in any locality. (2) The grant .of licence or licences under clause (d) of sub-section (1) in relation to any locality shall be without prejudice to the grant of licences for the retail sale of foreign liquor in the same locality in hotels and restaurants for con- su-mption in their premises. (3) Where more licences than one are proposed to be granted under clause ((2) of sub-section ‘(1) in relation to any locality for the same period, advance intimation of the proposal shall be given to the prospective applicants for every such licence. (4) The provisions of section 25, and proviso to section 39 shall apply in relation to grant of a licence for an exclusive or other privilege under this section as they apply in respect of the grant of a licence for an exclusive privilege under section 24. ‘ I 2443. For the removal of doubts, it is hereby declaredﬂ Removal of doubts. (a) that the State Government has an exclusive right ‘ or privilege of manufacture and sale of country liquor and foreign liquor; (b) that the amount described as licence fee in clause (c) of section ~11 is in its essence the rental or considera- tion for the grant of such right or privilege by the State Government; (c) that the Excise Commissioner as the head of the Excise Department of the State shall be deemed, while determining or realising such fee, to act for and on behalf of the State Government’." iii) after section 3, the following section shall be inserted :. “3-A. For section 30 of the principal Act, the following section shall be be substitumd and be deemed always to have been substituted namely :-— ‘30. (1) Instead of or in addition to any duty leviable Substitution of under the Chapter, the State Government or new section for on its behalf the Excise Commissioner may section 30- accept payment of a sum in consideration of the grant of licence for any exclusive or other privilege under section 24 or section 24-A. (2) The sum payable under sub-section (1) may be deter- mined either by auction or by calling tenders or otherwise’." (iv) after section 4, the following section shall be inserted 2—- “4—A. In section 11-1 of the principal Act, for clause (1:), the Amendment of following clause shall be substituted and be deemed section 4], always to have been substituted, namely :— ‘(c) prescribing the scale of fees or manner of ﬁxing the fees payable for any licence, permit or pass including any consi- deration for the grant of any exclusive or other privilege granted under section 24 or section 24—A or for storing of any intoxicant. Explanation (1) ——Fees may be prescribed under this sub- clause at different rates for different classes of licences, permits, passes or storage, and for different areas. (2) The manner of‘ﬁxing fee or consideration shall include auction or invitation of tenders or both‘."

+.14qsi,s,401ETR7Thar., 1609; 1976

Amendment of 3. In section 40 of the principal Act— notion 40.

(e) in sub-section (1), the following proviso thereto shall be inserted, namely:

"Provided that the Uttar Pradesh Licensing under the Surcharge Fee System Rules, 1968 made by the Excise Commissioner, Uttar Pradesh, with the previous sanction of the State Government, as amended by the Excise Commissioner, Uttar Pradesh, from time to time, before the commencement of this Act, shall, until altered or repealed by the State Government by rules made under this section, be deemed to be and always to have been as valid and effective as if the said rules were duly made by the State Government under this section." ;

(b) in sub-section (2), for clause (c), the following clause shall be substituted, namely :—

"(c) prescribing the manner in which appeals or revisions shall be presented and the procedure for dealing with such appeals and revisions ;".

4. Notwithstanding any judgment, decree or order of any Court to the contrary, anything done or purporting to be done and any action taken or pur- porting to have been taken under any provision of the Uttar Pradesh Excise (Amendment) Act, 1972, before the commencement of this Act, shall be deemed to be and always to have been as valid as if the provisions of this Act were in force at all material times.

Repeal and 5. (1) The Uttar Pradesh Excise (Amendment) (Re-enactment and Vali- U. P. Ottlk

savings dation) Ordinance, 1976 is hereby repealed. winos no:15 of 1976. -

(2) Notwithstanding such repeal, anything done or any action taken under the aforesaid Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this Act had come into force on February 28, 1976.

;rim 4, mRT ;ilzm

itraq.

Validation.

cilo o EL. fro—rzo fro 40 (kTql.) — 1976-1:0i+ 650 (i4o)

ﬁrmwamm, 1631547131976 Amendment of motion 40. Validation. 8. In section 40 of the principal Act— (a) in subsection (1), the following proviso thereto) shall be inserted, namely: "Provided that the Uttar Pradesh Licensing under the Surcharge Fee System Rules, 1968 made by the Excise Commissioner, Uttar Pradesh, with the previous sanction of the State Government, as amended by the Excise Commissioner, Uttar Pradesh: from time to time, before the commencement of this Act, shall, until altered or repealed by the State Government by rules made under this section. be deemed to be and always to have been as valid and eﬂecu’ve as if the said rules were duly made by the State Government under this section.” ; (b) in sub-section (2), for clause (0), the £o‘llowing clause shall be substituted, namely :— ' "(0) prescribing the manner in which appeals or revisions shall be presented and the procedure for dealing with such appeals and revisions ;". 4. Notwithstanding any judgment, decree or order of any Court to the contrary, anything done or purporting to be done and any action taken or pur- porting to have been taken under any provision of the Uttar Pradesh Excise (Amendment) Act, 1972. before the commencement of this Act, shall be deemed to be and always to have been as valid as if the provisions of this Act were in force at all material times. 5. (1) The Uttar Pradesh Excise (Amendment) (Re-enactment and Vali- dation) Ordinance, 1976 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the aforesaid Ordinance shall'be deemed to'have been done or taken under the corresponding provisions of this Act, as if 'this Act had come into force on February 28, 1976. ‘ arm it, . . earn am when, ﬁfa’a’ i lﬁo q-gro 1T0 Cﬁo—«Qo the 40 Time (fan?)——1976_1 :97'+eso (fro)!

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Uttar Pradesh act 5 of 1976 : The UTTAR PRADFSH EXCISE (AMENDMENT) (RE-ENACTMENT AND VALIDATION) ACT, 1976

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