Section 3(5) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
(5)In case of any accident or defect in conveyance or due to any other unavoidable reasons, if exigency arises to tranship the consignment after having transferred it into any other conveyance inside the State of Uttar Pradesh, transporter or conveyance operator shall immediately inform the concerned police station and Excise Inspector of the area. The Excise Inspector of the area shall ensure the loading of the consignment in another conveyance made available by the transport or conveyance operator after making physical verification of the consignment and endorse the verification report on export pass. At the same time, the Excise Inspector of the area through the District Excise Officer shall upload the description in "Changed Conveyance Movement Form" on the webpage made for this purpose on the portal.
