Section 503 in Rules under the United Provinces Excise Act, 1910
503. Outstill system defined and described.
- Under the outstill system the vendor is licensed to work a single still and to sell the spirit in retail quantities at the place of manufacture. No monopoly of manufacture or vend is granted and no still head duty is levied. The practice of licensing and outstill with one or outlying shops attached thereto is open to serious objection and can only be sanctioned in very exceptional case. No outlying shop shall be permitted without the previous sanction of the Excise Commissioner. Licences under this system shall be granted in Form C.L. 6.
