Section 4(9) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976
(9)[ The licensee shall not sell or part with as gift or otherwise any quantity of spirit obtained under the licence or utilise it for purposes other than stated in the licence : [Substituted by Notification No. 3040/2-805-A(26)-15, dated 9th January, 1991, published in U. P. Gazette, Part I, Sec (kha), dated 2nd February, 1991.]Provided that an industrial unit manufacturing Mono Ethyline Glycol or the like products may, with the prior sanction in writing of the Excise commissioner to sell the residual spirit, recovered in the process of manufacture containing more than 0.5 p.p.m. sulphur, to any other unit holding a licence under these rules in accordance with the terms and conditions as specified by the Excise Commissioner in this behalf.
