Section 484(3) in Rules under the United Provinces Excise Act, 1910
(3)All spirit issued to a shop shall be taken from the warehouse to its destination by the most convenient route and the consignment shall not be broken or the seal of the vessel tampered within transit. No spirit shall be disposed of in any way whatsoever in the course of its transport, from the warehouse to the shop.Note. - (1) In case of transport by railways, the spirit shall be taken direct to the railway station concerned unless a written permission of the Excise Inspector in-charge of the warehouse has been duly obtained to keep the same at the specified place till the train time.
