Section 650(1) in Rules under the United Provinces Excise Act, 1910
(1)Canteen tenant licence may be granted and issued by the Collector in connection with the grant of contract for the retail vend of foreign liquor under the Military Canteen System but the Excise Commissioner shall be informed whenever such a licence is issued. Sales under this licence can only be made at the canteen or place appointed for the purpose by the Military authorities and only to persons who are attached to the regiment for which the licence is granted or who are duly authorised under Army Regulations to use such canteen.
