Section 587 in Rules under the United Provinces Excise Act, 1910
587. Place of manufacture or of sale.
(1)The manufacture of gur or other similar product which is not an intoxicant shall be carried on at the premises.(2)No licence for the tapping of tree beyond a radius of half a mile from the place of manufacture shall be granted :Provided that the Collector may in his discretion grant licence for the tapping of tree beyond such radius if he is satisfied that for any special reason such licence is necessary.(3)Nira shall be sold at the premises.(4)No licence for the storage and supply of Nira shall be granted if the tree to be tapped for drawing Nira for storage and supply is situated beyond 16 kilometres of the place of storage and supply :Provided that this limit may not apply when adequate refrigeration arrangement to the satisfaction of the Collector is made by the transporter to prevent fermentation in Nira during transit.
