Section 3(1) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
(1)No liquor exceeding such quantity as the State Government may prescribe by notification either generally for whole of Uttar Pradesh or for any local area comprised therein, shall be moved except under an "E-Document" as specified in these rules:Provided that no such document shall be required where the quantity of liquor moved does not exceed the quantity of liquor as specified in Schedule A and Schedule B.
