Section 7 in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
7. Other Instructions.
(1)Excise Commissioner may issue suitable instructions on matters related to import, export, transit and internal transport of Power Alcohol and compliance of such instructions will be mandatory.(2)Continuous monitoring of Power Alcohol Movement Report and Power Alcohol Movement Amendment Report will be done by Assistant Excise Commissioner of the Distillery and Deputy Excise Commissioner of the Charge.(3)In case of any conflict between earlier rules or order or any provision related with import, export, transit and internal transportation of Power Alcohol, the provision of these rules shall prevail.
