Section 6(10) in The U.P. Bottling of Foreign Liquor Rules, 1969
(10)if bottled spirit is meant for sale within Uttar Pradesh the licensee shall not bottle any foreign liquor of a strength less than 42 per cent, of alcohol volume/volume in the case of brandy, whisky or rum or of a strength less than 36 per cent, alcohol volume/volume in the case of gin. The spirit bottled for sale outside Uttar Pradesh may be issued at such strength as may be required by the regulations of the State, Union territory or country concerned;
