Section 41(1) in The United Provinces Excise Act, 1910
(1)The Excise Commissioner subject to the previous sanction of the State Government may make rules-(a)regulating the manufacture, supply, storage or sale of any intoxicant including-(i)the erection, alteration, repair, inspection, supervision, management and control of any place for the manufacture, supply, storage or sale of such article and the fittings, implements and apparatus to be maintained therein;(ii)the cultivation of the hemp plant (Cannabis Sativa);(iii)the collection of portions of the hemp plant (Cannabis Sativa) from which any intoxicating drug can be manufactured and the manufacture of any intoxicating drug therefrom;(b)regulating the deposit of any intoxicant in a warehouse and the removal of any intoxicant from any such warehouse or from any distillery, [brewery or manufactory] [Substituted by U. P. Act 16 of 1997, Section 7 for the words 'or brewery'.];(c)[ prescribing the scale of fees or manner of fixing the fees payable for any licence, permit or pass including any consideration for the grant of any exclusive or other privilege granted under Section 24 or Section 24-A or for storing of any intoxicant;] [Substituted by U. P. Act 5 of 1976, Section 2 (iv), (w.e.f. 16-4-1976).][Provided that nothing contained in this clause shall be construed to prevent the State Government from levying by notification made from time to time, any fee, including vend fee, as part of consideration for the granting of any such privilege.] [Inserted by U. P. Act 13 of 1979, Section 5 (i) (w.e.f. 16-6-1972).]Explanation. - (1) Fees may be prescribed under this sub-clause at different classes of licences, permits, passes or storage and for different areas.
