Section 444 in Rules under the United Provinces Excise Act, 1910
444.
Within the limits of mahapalikas, municipalities, cantonments notified and town areas and area within five miles of all such area throughout the State, no person shall have any country or foreign liquor in his possession in the premises used as a restaurant, cafe, hotel, bar, or shop of aerated water, sharbat, chat or betel, or at any other place where edibles are sold or consumed, unless such place is licensed for the sale and consumption of country or foreign liquor or has been exempted under rule (5) or incorporated as paragraph 449 of the U.P. Restaurant (Consumption of Liquor) Rules, 1952.Note. - For the purpose of this rule, a restaurant, cafe, hotel, bar or place where edibles are sold or consumed, means may place or premises to which public are admitted for the consumption of food or drink in lieu of a consideration and included premises of aerated water, soda water, sharbat, betel and chat shops.(e)ExemptionThe U.P. Restaurant (Consumption Of Liquor) Rules, 1952Section 'A'
