Section 446 in Rules under the United Provinces Excise Act, 1910
446. Definition.
- In these rules unless the context otherwise requires-(a)'Country Liquor' or 'Foreign Liquor' means liquor as defined in Section (3) (ii) which the State Government has declared and classified as such under sub-sections (1) and (2) of Section 4 of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910) respectively;(b)'exempted' means any proprietor of a restaurant exempted under these Rules;(c)'exempted restaurant' means a restaurant which has been exempted under these rules;(d)'proprietor' means the proprietor of restaurant and includes any manager or occupier thereof;(e)'restaurant' means any place in which the public is admitted for consumption of food or drink for consideration and includes cafe, hotel, bars, aerated (soda water) or sharbat, betel or chat shops and any other place where 'edible' are sold;(f)'Act' means the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910); and(g)'Government' means the Government of Uttar Pradesh.Section 'B'Certificate of Exemption
