Section 6(4) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
(4)if requirement arises to transfer the consignment to another vehicle due to any accident, breakdown of vehicle or any other unavoidable reason, the Transporter or Driver or representative of the Distillery shall inform the Circle Excise Inspector or District Excise Officer immediately through SMS/e-mail and if required, any other suitable means. On getting such information the Circle Excise Inspector or District Excise Officer as the case may be, shall verify the incident and the quantity of Power Alcohol within 12 hours of getting such information and upload a physical verification report in Form P.A.M.R.-3 on the portal. The Distillery shall generate a digitally signed Power Alcohol Movement Amendment Report in Form PAMR-2 after uploading such physical verification report.
