Section 6(3) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
(3)In the matter of import/export, it will be compulsory to fill the details of import/export transpiration bill or passes or permit or any other authorisation letter issued by competent authority of the State making import/export with online application. If there is no provision of any such authority letter in the importing/exporting State or Union Territory, the applicant must give undertaking therefor.
