Section 570 in Rules under the United Provinces Excise Act, 1910
570. Kinds of licences.
- Licences shall be of the following four kinds :(i)Form S.T. I to tap tree and draw Nira therefrom for the manufacture of Gur or other similar product which is not an intoxicant.(ii)Form S.T. II to tap tree and draw therefrom for the storage and supply of Nira-(a)to licensee who manufactures Gur or other similar product which is not an intoxicant from Nira, or(b)to licensee, who sells Nira by retail for consumption on premises.(iii)For S.T. Ill to sell Nira by retail for consumption on premises;(iv)Form S.T. IV to tap own tree for bona fide private consumption of Nira and not for sale, with the prior approval of the Excise Commissioner.
