Section 479(1) in Rules under the United Provinces Excise Act, 1910
(1)Licensed vendors or their agents authorized in writing wanting spirit shall present to the treasurer of the subtreasury situated in the same place as the bonded warehouse an application in Form B. W. L. 6 in duplicate, duly filled in together with the price of the spirit and the duty. Fractions of a gallon will not be issued. The treasurer will fill up the figures in the endorsements in both copies of the application, and shall then present the applications to the officer incharge of the sub-treasury. This officer shall sign both copies of the application and at headquarters of the district in which the shops taking issues are situated on the 1st day of each month without fail. The Inspector will follow the procedure that may be laid down for the maintenance of records.
