Section 652(1) in Rules under the United Provinces Excise Act, 1910
(1)Where a licence is required for races, sports, dances or other forms of public entertainment of a purely temporary nature, the Collector may issue an occasional licence in Form F.L. 11 to cover retail vend of foreign liquor on the premises in which the entertainment is held for such hours as he considers advisable.The licence may be granted for the whole period during which the entertainment may last up to a maximum of ten days. The fee shall be Rs. 8 for 64 hours or part thereof payable strictly in advance. In the case of licensees holding licences in Forms F.L. 4, 6, 7, 8, 9 and 12 the licence fee shall be further assessed on the combined sales made both under the occasional and permanent licence at the rate given in paragraph 654 (a) in addition to the fee on the occasional licence paid in advance.
