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State of Uttar Pradesh - Section
Section 40 in Rules under the United Provinces Excise Act, 1910
40. Limits of retail sale.
- The following quantities of intoxicants are declared to be the limit of sale by retail in different areas of Uttar Pradesh except prohibition areas :| Name of intoxicants with area specified | Limit of sale by retail |
| (1) Country spirit- | |
| (a) In areas where the contractsupply system is in force- | |
| (i) Spiced in all areas | One quart bottle of 25 U.P. |
| (ii) Plain in all areas except inthe tahsil of Sittarganj and Khatima of Naini Tal District | One quart bottle of 35 U.P. spirit or its equivalent inspirit or other prescribed strength. |
| (iii) Plain in the tahsils ofSittarganj and Khatima of Naini Tal District | One quart bottle of 25 U.P. |
| (b) In tracts where the out-stillsystem is in force | Half a gallon or three reputed quart bottles. |
| (2) Country liquor fermented | Two seers. |
| (3) (a) Foreign liquor other than rectified spirits anddenatured spirit | Two imperial gallons or twelve reputed quart bottles. |
| (b) Denatured spirit in all areasexcept the district of Allahabad | One gallon or six reputed quart bottles. |
| (c) Denatured spirit in AllahabadDistrict | Three reputed quart bottles. |
| Note-Regarding sale of rectified spirit,seerelevant rule in Chapter VIII. | |
| (4)Bhangor any admixture thereof | Ten tolas. |
| Notes-(1)Ganjais at present sold to permitholders only in accordance with the quantity specified. | |
| (2) The sale ofcharasby any person in Uttar Pradeshis prohibited vide Government Notification No. 663-E/XIII, datedJuly 31, 1946, published in Uttar Pradesh Gazette, dated August3, 1947, Part I-A, page 267. |