Section 454 in Rules under the United Provinces Excise Act, 1910
454.
The presence of any quantity of country or foreign liquor within the premises of a restaurant, irrespective of the limit of individual possession, shall be sufficient to raise presumption under Section 71 of the Act, against the Proprietor or the Manager of the restaurant for illegal possession of such liquor and he shall be liable to punishment under Section 60 of the Act, unless the established that due and reasonable precaution were exercised by him to prevent the presence of such 'liquor' in the premises of his restaurant.(f)Special Exemptions
