Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 537 in Rules under the United Provinces Excise Act, 1910 537. No tari shall be transported from a low tax area to a high tax area except with the written permission of the Collector and such conditions as are prescribed by him.
