Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(VI) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(VI)All supplies to wholesale shops from distilleries or other wholesale shops or BWCL-1 shall be under electronically generated transport pass prescribed by the Excise Commissioner for the purpose. All entries of receipt and supply shall be made by Licensee in the records prescribed for the purpose;