Section 6(7) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
(7)All the Distilleries situated in Uttar Pradesh will establish control room for observation of "Electronic Device System" for supervision of Vehicles carrying consignment of Power Alcohol. "Electronic Device" enabled Vehicles will be observed by Distillers continuously from start to the end of consignment reaching the destination. In the situation of changing the route of any consignment. It is necessary to inform the Assistant Excise Commissioner/Excise Inspector of Distillery and to the District Excise Officer of the District where consignment is then located, through E-mail, SMS, telephone and if required, any other suitable means, in the duration as fixed by the Excise Commissioner. All the Distilleries will preserve the data related to movement of vehicles in control room for a minimum period of one year and will produce it to the competent authority on demand.
