Section 516 in Rules under the United Provinces Excise Act, 1910
516. Country spirit vendors to be excluded.
- In making settlement of Tari shops care should be taken that they do not fall in the hands of country spirit vendors, with whose shops they will come into competition. In order to ensure competition at the settlement it may occasionally be found necessary to hold the sale at the tahsils, but this course should only be adopted where there are a large number of trees in the locality and bidders are unwilling to come to headquarters. To prevent accumulation of large amounts of irrecoverable arrears, settlement should not be made with persons of low substance from whom collection may be difficult to make.
