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State of Uttar Pradesh - Section

Section 3 in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

3. Document for movement of liquor.

(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.
(2)It shall be compulsory for each Distillery and Transporter to seek registration on the portal in order to download the document under sub-rule (1). Every application for registration shall be made online in E-document registration form.
(3)It shall be mandatory to make declaration on the portal for generating each "E-Document". It shall be essential to fill the details of distiller/export/import/transport permit or passes issued by competent authority of the exporting/importing and transporting State along with online application.
(4)Each conveyance shall, necessarily, be accompanied by the online generated E-Document during movement of liquor within the territorial limit of Uttar Pradesh and which shall have to be produced on being asked for by the intercepting/inspecting authority.
(5)In case of any accident or defect in conveyance or due to any other unavoidable reasons, if exigency arises to tranship the consignment after having transferred it into any other conveyance inside the State of Uttar Pradesh, transporter or conveyance operator shall immediately inform the concerned police station and Excise Inspector of the area. The Excise Inspector of the area shall ensure the loading of the consignment in another conveyance made available by the transport or conveyance operator after making physical verification of the consignment and endorse the verification report on export pass. At the same time, the Excise Inspector of the area through the District Excise Officer shall upload the description in "Changed Conveyance Movement Form" on the webpage made for this purpose on the portal.
(6)All distilleries/breweries of the State of Uttar Pradesh and those situated outside the territory of Uttar Pradesh shall send their consignments of liquor mandatorily by conveyance embedded with electronic device (RFID/Fast Tag, etc.) as prescribed by Excise Commissioner from time to time. The distilleries/breweries shall setup control room for monitoring the conveyance, carrying consignment of liquor and shall stream the details to the Excise Department of Uttar Pradesh on its Portal.
(7)Validity of E-document within the territorial limit of State of Uttar Pradesh shall be as mentioned in the table below-
SI. No. Distance between entry/starting point of Stateand exit/destination point of the State Validity period of E-Document
1. 0-300 km 1 Day (24 hrs)
2. 301-500 km 2 Days
3. 501-1000 km 4 Days
4. 1000-1500 km 6 Days
5. 1500-2000 km 8 Days
6. More than 2000 km 10 Days
On account of any exigency, if the validity period, as mentioned above in any slab, expires after entering of conveyance into the territorial limit of the State but before going out of the State or conveyance in question fails to reach the exit place within the stipulated time owing to the remaining insufficient validity period after having entered the territory of the State, then under such circumstances, transporter shall submit an application, in written and also through SMS regarding extension of validity period, before the District Excise Officer of the district which falls on the route, describing the reason for expiry of validity period along with the evidence. The concerning District Excise Officer, after having made scrutiny of the application on the day of its submission or the following day, shall, under every condition, extend the validity period on the E-Document up to the extent as contemplated by the slab of aforesaid table in which the distance of exit place from entry place is enumerated. The reason of such extension shall be recorded on the aforesaid E-Document and shall also be registered on the portal relating to the concerning description of E-Document.
(8)Liquor in transit E-Document shall not be sold in whole or part in the State of Uttar Pradesh under any circumstances. Selling liquor in movement or changing vehicle number plates will result in confiscation of vehicle and blacklisting of transport vehicle owner.
(9)The entire quantity of liquor shall be moved in one consignment and shall not be broken during the movement and the movement of consignment shall not deviate from the route specified in the E-Document, the infraction of which shall entail action under the prevailing rules.
(10)Anyone found to be involved in the deceptive and the fraudulent use of E-Document for movement of consignment more than once, shall be liable for penal action under the prevailing rules.
(11)The quantity of liquor in movement shall be according to the provisions of Transport Department of Uttar Pradesh, as prescribed from time to time.