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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(7) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(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.