Section 660(2) in Rules under the United Provinces Excise Act, 1910
(2)Tonics or medicated wines containing 20 per cent or over but under 42 per cent of proof spirit and included on the list of Restricted Preparations specified in the Schedule appended to the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956, if imported into Uttar Pradesh from outside, can be sold only under the licence in Form 'F' appended to the U.P. Spirituous Preparations (Inter-State Trade and Commerce) Control Rules, 1957 and in accordance with the provisions of these rules.
