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State of Uttar Pradesh - Section

Section 842 in Rules under the United Provinces Excise Act, 1910

842. Licences in Forms P.D. 1 and P.D. 2 required by Power Alcohol Distilleries.

- Every Power Alcohol Distillery within the State shall have to obtain under the U.P. Excise Act and Rules framed thereunder a licence in Form P.D. 1 from the Excise Commissioner, Uttar Pradesh, as well as a licence in Form P.D. 2 under the Indian Power Alcohol Act, 1948 and Rules, 1950 framed thereunder from the Power Alcohol Authority, Uttar Pradesh for the manufacture of Power Alcohol.