Section 442 in Rules under the United Provinces Excise Act, 1910
442. Restriction on transport.
(1)Subject to the provisions of clause (2) infra, any person may transport country spirit in quantities not exceeding the limits of retail sale.(2)The transport of country spirit is prohibited in the following circumstances :(a)When manufactured in an outstill to any area in which the sale of distillery spirit is allowed.(b)When manufactured in a distillery to any area in which a higher duty is levied or for which a higher retail price is fixed if the special permission of Collector holding jurisdiction within such area has not been obtained to such transport :Provided that the above prohibition does not extend to country spirit passing through such area when duly protected by a pass and travelling by rail.(d)Possession
