Section 840 in Rules under the United Provinces Excise Act, 1910
840. Applicability of distillery rules to power alcohol distilleries.
- The manufacture of power alcohol and bye-products, storage, denaturation, issues, wastage within distillery premises and transport of power alcohol besides being governed by the Indian Power Alcohol Act, 1948 and Rules 1950 framed thereunder as amended up-to-date, shall also be governed by the U.P. Excise Act and Rules framed thereunder regarding distilleries in general given in the foregoing Section XLIII.
