Section 2 in The U.P. Excise (Regulation Of Transport And Possession Of Country Liquor) Rules, 1980
2. Transport and Possession of country Liquor.
- [The country liquor transported into or from, and possessed by any person (other than a Distiller)' or a Bonded Ware House) beyond the limit of individual possession declared under Section 6 read with Section 20 of the said Act in areas specified in Schedule I shall contain 25 per cent alcohol v/v and in areas specified in Schedule II shall contain 28 per cent alcohol v/v-:Provided that the above rule shall not apply to consignment of country liquor passing through the areas specified in Schedule I and going to areas specified in Schedule II :Provided further that the licensee of the retail shop may transport and possess country liquor containing alcohol up to 25.3 per cent v/v in areas specified in Schedule I and up to 28.3 per cent v/v in areas specified in Schedule II.] [Substituted by Notification No 3211-E/XIII-656-79, dated April 1, 1981, published in U.P. Gazette (Extraordinary), dated 1st April, 1981.]
