Section 638(2) in Rules under the United Provinces Excise Act, 1910
(2)The transport of foreign liquor from a wholesale shop shall be covered by a pass in Form F.L. 36, granted by the wholesale licensee.Section XXXIX-Vend of Foreign liquor (other than denatured spirit)(A)Wholesale vend[639. (1) Licences for wholesale vend of foreign liquor shall be of four classes, viz. -(a)in Form F.L. 1 for wholesale vend by manufacturers of their own produce to wholesale vendors save that brewers holding licence in Form F.L. I may issue beer to troops or regimental units and to canteen tenants licence, directly under their licence.Note. - Beer when issued as above to troops will be assessed at the rate of three paise per litre. No fee will, however, be levied on issues to canteens.(b)In Form F.L. 2 (appended) for wholesale vend to wholesale and retail vendors.(c)In Form F.L. 2-A (appended) for wholesale vend to military wholesale and retail vendors.(d)In Form F.L. 2-B (appended) for wholesale vend of beer only to wholesale and retail vendors.]
