Section 76 in The United Provinces Excise Act, 1910
76. Power of State Government to exempt persons and intoxicants from the provisions of this Act.
- The State Government may, by notification and subject to such conditions as it may think fit to prescribe, exempt any person or class of persons, or any intoxicant, wholly or partly from the operation of all or any of the provisions of this Act or of all or any of the rules made under this Act, either throughout Uttar Pradesh or in any specified area comprised therein or for any specified period, or occasion.
