Section 609 in Rules under the United Provinces Excise Act, 1910
609. Conditions to be fulfilled by importer.
- Any person holding a licence for the vend of foreign liquor and also regimental units in Uttar Pradesh may import Indian-made foreign liquor from a distillery, brewery, bonded warehouses or bonded laboratory in another State or Union Territory under a bond for payment of the duty imposed under Section 28 of the United Provinces Excise Act, 1910 (Act V of 1910) after he or his agent has-(a)obtained a permit from the Collector of the district of import in prescribed Form (F.L. 22);(b)executed a bond (which may be either general or special) in favour of the Collector of the district of import for payment of the duty leviable on the liquor to be imported;(c)obeyed all the rules in force in the district, State or Union Territory from which the export is to be made.
