Section 13(3) in Rules under the United Provinces Excise Act, 1910
(3)In certain State or Union Territories "foreign" liquor consisting of overseas liquor and locally manufactured liquor blended together is sold. The import of such liquor into Uttar Pradesh is forbidden. Vendors of liquor in Uttar Pradesh are also forbidden to blend overseas liquor with liquor of Indian manufacture.Note - The classification and nomenclature of various kinds of foreign spirits, wines and beers given in Appendix 'I', Excise Manual, Volume II.B-Intoxicating Drugs
