Section 418 in Rules under the United Provinces Excise Act, 1910
418. Condition of the contract.
- The contractor is bound to sell spirit to licensed vendors at all the bonded warehouses and wholesale depots, if any, in his contract area, at such strengths as may be prescribed, and at the price fixed per bulk gallon on spirit of specified strength.The selling price does not include the duty, which Government is at liberty to vary at any time during the contract.
