Section 663 in Rules under the United Provinces Excise Act, 1910
663. Application for permit.
- A wholesale retail vendor of denatured spirit desiring to import denatured spirit shall apply to the Collector of the district of import for a permit in Form F.L. 26.The application in Form F.L. 23 shall be accompanied by the treasury receipt in proof of prepayment in Uttar Pradesh of the required permit fee and shall specify-(a)the place from which the spirit is to be imported;(b)the name of the distillery or the firm which the spirit is to be obtained;(c)the quantity of the spirit which is proposed to be imported; and(d)amount of permit fee deposited in the treasury.
