Section 6 in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976
6. Indent for denatured spirit.
- Supplies of denatured spirit obtained by the licensee shall be on indents in Form D-1 appended to these rules. The indent shall be in printed forms bound in books in triplicate and numbered consecutively. Whenever a licensee indents for spirit he shall prepare indent in triplicate using carbon paper, send the original of the indent with fly leaf in Form B.F.L. of the licence concerned to the distillery or to the wholesale vendor or to retail dealer of denatured spirit. The duplicate of the indent shall be sent to the Preventive Excise Inspector of the circle concerned and the triplicate retained by the Indentor for his life.On receipt of the indent along with the prescribed fly leaf the Officer-in-charge of the distillery or the wholesale dealer shall not honour the indent unless he has made accurate entries in a very legible way, in each column of the fly leaf and endorse the quantity of denatured spirit supplies on the indent. If the distillery or the wholesale or retail licensed vendor is not in a position to meet the requirements of the indent, he shall inform the indentor accordingly. A copy of the communication shall be sent to the Preventive Excise Inspector of the circle in which indenting licensee holds licence.Excise Commissioner, Uttar Pradesh.Form F.L. 39Licence for possession of specially denatured spirit for use in industries in which alcohol is destroyed or converted chemically in the process into other product and the product does not contain alcohol, such as, Either, Styrene, Butadiene, etc.Licence is hereby granted and issued to (Name and address of the licensee) (hereinafter referred to as the licensee) at ...................................................................... (enter details of the premises with boundaries thereof) in the village/town of...................district............ to possess ............... litres of specially denatured spirit (hereinafter referred to as spirit) for use in the preparation or manufacture of............................................................ during the year ending, March 31, 19 subject to the provisions of the U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1975, the infraction of any of which or a conviction for any offence under the Excise Opium laws render the licensee liable to cancellation of the licence in addition to any penalties imposed under the above laws.Description of the licensed premises ..................Excise Commissioner, Uttar Pradesh.Endorsement of RenewalThis licence is hereby renewed on the conditions hereinbefore stated for the period stated below.Period ...................... to..............................................Excise Commissioner, Uttar PradeshForm F.L. 40Licence for possession of specially denatured spirit for use in industries in which alcohol is used only as a solvent or processing agent and the product does not contain alcohol, which is generally recovered for re-use, such as, Cellulose, Pectin, etc.Licence is hereby granted and issued to...............................(Name and address of the licensee) (hereinafter referred to as the licensee) at ................(enter details of the premises with boundaries thereof) in the village/town of.................. district .............. to possess bulk litres of specially denatured spirit (hereinafter referred to as spirit) for use in the preparation or manufacture of.............................during the year ending March 31, 19....... subject to the provisions of the U. P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1975, the infraction of any of which or a conviction for any offence under the Excise/ Opium/Dangerous Drugs law render the licensee liable to cancellation of the licence in addition to any penalties imposed under the above laws :Description of the licensed premises ........................Excise Commissioner, Uttar PradeshEndorsement for RenewalThis licence is hereby renewed on the conditions hereinbefore stated for the period stated below :Period .................... to .............................................Excise Commissioner, Uttar PradeshForm F.L. 41Licence for possession of denatured sprit including specially denatured spirit for use in industries in which alcohol is used as solvent or vehicle directly and appears to some extent in the final product, such as, lacquers, varnishes, etc.Licence is hereby granted and issued to (name and address of the licensee) to possess.................bulk litre of denatured spirit including specially denatured spirit (hereinafter referred to as spirit) in the manufacture of varnish and paints .................district............. during the period from April 1. 19........ to March 31, 19......... subject to the provisions of the U. P. Licence for the Possession of Denatured Spirit and Specially Denatured Spirit for Industrial Purposes Rules, 1975 in fraction of any of which or a conviction for any offence under the Excise/Opium/Dangerous Drugs laws render the licensee liable to cancellation of the licence in addition to any penalties imposed under the above laws.Description of the licensed premises .................Excise Commissioner, Uttar Pradesh.Endorsement of RenewalThis licence is hereby renewed on the conditions hereinbefore stated for the period stated below :Period ................................. to ..........Excise Commissioner, Uttar PradeshForm F.L. 40-BBond for the storage and use of specially denatured sprit in the manu-facture of under F.L 4C licence.Know all men by these presents that we.......................of.................are held and firmly bound jointly and severally up to the Governors of Uttar Pradesh (hereinafter called the Governor) which expression (includes his successors-in-office or assigns) in the sum of Rs................. (Rs.................) to be paid to the Governor (for which expression includes his successor-in-office or assigns) in the sum of Rs.................... (Rs.....................) to be paid to the Governor for which payment well and truly to be made we bind ourselves, our heirs, executors, administrators and representatives jointly and severally two or more of us bind ourselves, our heirs, executors, administrators and representatives jointly and each of us bind himself, his heirs, executors, administrators and representatives severally firmly by the presents.Dated this .................... day of............................ 19....Whereas the above bounded...............(hereinafter called the manufacturers) have been permitted as from the date of execution of this bond to store and use at...................in the district of............... for the purpose of making ................ an excisable article, namely, spirit of a strength not less than sixty-six degrees over London Proof to which ................... per cent of ........ has been previously added (which mixture is hereinafter called the spirit upon and subject to the following conditions :(1)The total quantity of spirit stored on the premises of the manufacturers at the place aforesaid shall not exceed at any one time ............ bulk litres.(2)The quantity of the spirit used in any one year by the manufacturers shall not exceed ..................... bulk litres .............(3)The spirit shall be used solely for the manufacture of................... (and shall not be sold in any quantity whatsoever).(4)None of the spirit shall be removed from the premises of the manufacturers without the sanction of the Collector.(5)The manufacturers shall comply with the direction of the Collector as to the manner in which the spirit shall be stored and if necessary recovered by distillation.(6)No attempt shall be made to purify the spirit.(7)Duly authorised Excise Officer shall be allowed to enter and inspect the manufacturer's premises.(8)The manufacturers will perform and observe all the conditions specified in licence no.................. dated granted to them for the purposes aforesaid and shall forfeit such licence on the breach of conditions therein or hereinbefore contained.(9)The conditions in the said licence and the conditions hereinbefore contained shall be binding on the heirs and legal representatives of each and all of the manufacturers as long as the said licence is not revoked.Now the conditions of this bond or obligation is such that if the manufacturers shall perform, observe and fulfil and the conditions hereinbefore contained then the above-written bond or obligation shall be void, but otherwise it shall remain in full force and effect.In witness of our acceptance of the obligation contained in the above written bond and of our acceptance of the conditions hereinbefore mentioned we the manufacturers have hereunto set out hands this day of.......................19....Signed sealed and delivered.Dated the ...... 19Witnesses :
