Section 1119 in Rules under the United Provinces Excise Act, 1910
1119. Export to be made in accordance with the condition of licences in Form F.L. 1 or F.L. 2.
- Duty-paid wine may be exported by the vintner from his wholesale licensed premises (F.L. 1 or F.L. 2) to other States or Union Territories in India. Such exports shall be covered by a pass in Form F.L. 23 issued by the vintner.
