Section 615(1) in Rules under the United Provinces Excise Act, 1910
(1)A licensed vendor of foreign liquor a regimental unit, or a private individual desiring to import Indian-made foreign liquor under the above rules in Uttar Pradesh shall present personally or through his agent an application in Form F.L. - 21 to the Collector of the district in which the liquor is desired to be imported stating-(a)the name of the distillery, brewery, bonded warehouse or bonded laboratory, from which the import is to be made, (b) the name, complete description and quantity of each kind of liquor which is to be imported and whether the import is to be made in bulk or in bottles, (c) the route by which it is proposed to import the liquor, and (d) the amount of duty leviable on the total quantity of liquor to be imported, and (e) in the case of import by private individuals and licensed retail vendors also the amount of permit fee leviable vide paragraphs 614 and 610 (b), respectively, on the total quantity of liquor to be imported. A separate application shall be necessary in respect of each consignment.
