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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(10) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(10)The entire quantity of Power Alcohol will be consigned into and it will not be opened during transportation. It will not deviate from the route fixed in the Power Alcohol Movement Report or Power Alcohol Movement Amendment Report. Action will be taken according to related rules in case of their violation. If Power Alcohol Movement Report is used more than once, strict penal action will be taken for such fraud according to related rules.