Section 20 in The United Provinces Excise Act, 1910
20. Possession of intoxicants in excess of the quantity prescribed by State Government prohibited except under permit.
(1)No person not being possession any quantity of any intoxicant in excess of such quantity as the State Government has under Section 6 declared to be the limit of sale by retail except under a permit granted by the Collector in that behalf.(2)[* * *] [Omitted by U.P. Act 30 of 1978 (w.e.f. 1-5-1978).].(3)A licensed vendor shall not have in his possession, at any place other than that authorized by his licence, any quantity of any intoxicant in excess of such quantity as the State Government has under Section 6 declared to be the limit of sale by retail, except under a permit granted by the Collector in that behalf.(4)[* * *] [Omitted by U.P. Act 30 of 1978 (w.e.f. 1-5-1978).].
