Section 651 in Rules under the United Provinces Excise Act, 1910
651. Auctioneer's licence.
- An auctioneer's licence may be granted to cover the sale by auction, by any person charging fee or commission for his services, of foreign liquor, whether the property of private persons or consignee in the ordinary course of trade for sale by auction. Sales under this licence may be held at any place within the State. Such a licence may be granted by the Collector, and will cover also the issue, on payment of sample to intending purchasers not exceeding in bulk one reputed quart bottle. Sales shall be made in wholesale quantities only. The licence shall be in Form F.L. 10. The fee shall be Rs. 10 per diem, payable strictly in advance.
