Section 349(1) in Rules under the United Provinces Excise Act, 1910
(1)Every shop shall, unless exempted by the Excise Commissioner or any officer not below the rank of Excise Inspector to whom he may delegate this power, be kept open every day through out the year and the licence-holder shall maintain at his shop a minimum quantity of the intoxicant for which he holds the licence and the same shall be fixed by the Collector for each shop with due regard to the normal demand of consumers in the locality.Notes. - (1) This condition does not apply to tari licences settled under the Auction System, but it does to those settled under the 'tari tax system'.
