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State of Uttar Pradesh - Section

Section 790 in Rules under the United Provinces Excise Act, 1910

790. Strength under issue.

- Issues may be made at any strength subject to the following exceptions :
(a)Issues of country spirit to shops, when a portion of the distillery has been constituted a bonded warehouse, must be made at the prescribed strengths of 25, 35 and 50 U.P. only. A margin of 0.5 above these fixed strengths is allowed for error.
(b)The minimum strength for whisky, brandy and rum is 25 U.P. gin 35 U.P. rectified spirit 60 O.P. and denatured spirit 60 O.P.
Note. - The strengths prescribed for whisky, brandy, rum and gin are the apparent strengths as indicated by the hydrometer after the addition of the colouring and flavouring materials.