Section 1001(2) in Rules under the United Provinces Excise Act, 1910
(2)Retail licensees shall be bound to observe the prescribed general conditions bindings on all licensees for the retail vend of intoxicants (Paragraphs 347, 348, 349 and 351 in Chapter VI) and the special conditions mentioned in licenses I.D. 14 or I.D. 14-A whichever is the case.Section L-Possession
