Section 650(3)(a) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 650(3)] [Section 650] [Entire Act]

State of Uttar Pradesh - Subsection

Section 650(3)(a) in Rules under the United Provinces Excise Act, 1910

(a)Military Units Canteen licence in Form F.L. 9-A may be granted and issued by the Collector to the 'Unit Canteen' for the retail vend of concessional duty Rum to the defence personnel but the Excise Commissioner shall be informed whenever such a licence is issued. This licence is to be granted on the request of the Officer Commanding of the unit after proper enquiry and scrutiny. Sales under the licence shall only be made at the 'Unit Rum Canteen' or place specially earmarked by the Military authorities and only to persons attached to the unit or regiment for which the licence is granted or who are duly authorised under the Army Regulations to make purchases from the Canteen. A separate licence in Form F.L. 9-A will be required for each place of vend.

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State of Uttar Pradesh - Subsection

Section 650(3)(a) in Rules under the United Provinces Excise Act, 1910