Section 662 in Rules under the United Provinces Excise Act, 1910
662. By whom imported.
- Denatured spirit may by imported into Uttar Pradesh from any other part of India by-(a)licensed wholesalers and vendors of denatured spirit in accordance with paragraphs 664 to 666 on payment in Uttar Pradesh of a permit fee of rupee one and ten paise per bulk litre of the quantity of the denatured spirit to be imported, except that in the case of hospitals, dispensaries and other charitable and educational institutions no permit fee shall be charged up to a quantity allowed to be imported by the Excise Commissioner provided the indent is countersigned by the Collector;(b)private individuals up to the limit of retail sale without pass or permit, or in larger quantities in accordance with paragraphs 667 and 668.
