Section 41 in Rules under the United Provinces Excise Act, 1910
41. Forms of wholesale vend.
- The following forms of vend by wholesale are- permitted within Uttar Pradesh :(1)Country spirit - (a) Sale by a contract supplier under his licence to retail vendors within his contract area of supply; (b) sale by a wholesale vendor from wholesale premises to retail vendors in outlying tract.(2)Foreign liquor - Licence for wholesale vend may be issued by the Collector with the previous sanction of the Excise Commissioner to distillers, brewers, importers, exporters, vendors, and (in certain cases) to auctioneers.(3)Hemp drugs - (a) Sale by contract supplier under his licence to retail vendors within his contract area of supply; (b) sale by person licensed to collect Bhang under Form I. D. 15 or to export the same under Form I. D. 16.
