Section 484 in Rules under the United Provinces Excise Act, 1910
484. Colouring of Country Spirit.
(1)When issues are made which have to pass through a zone in which the rate of duty is higher than that applying to the place of destination, the Excise Commissioner may direct that the spirit issued to all shops within a specified area shall be distinctly coloured before leaving the bonded warehouse.(2)(a)Issue shall be made in vessel of fixed capacity made of strong material and capable of being securely sealed.Each vessel shall have distinctly painted on it in the following in either Urdu or Hindi (with letters and figures at least 1-½ inches in height on a suitably coloured back-ground) :(i)Serial registered number.(ii)Year of registration of the vessel.(iii)Name of the country spirit shop.(iv)Capacity of the vessel in whole gallons.A register of all issue vessels shall be maintained by the Excise Inspector in-charge of the warehouse after ascertaining their capacity in whole gallons.Unless specially permitted, issues of spirit shall not be made in any vessel in quantities less than what is noted on the vessel as its maximum capacity in whole gallons.(b)The Excise Inspector in-charge of the warehouse should verify himself that the outlets or opening of each vessel in which issues of country spirit are obtained has been secured by means of wire or string and clamped lead seal before the vessel is removed from the warehouse premises.(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.(2)In column 10 of pass-book in Form B.W.L. 7 shall be noted also-(i)the time at which the issue was made;(ii)the serial number of issue vessels used, and(iii)the train of the spirit is intended to be carried by railway train.
