Section 587(4) in Rules under the United Provinces Excise Act, 1910
(4)No licence for the storage and supply of Nira shall be granted if the tree to be tapped for drawing Nira for storage and supply is situated beyond 16 kilometres of the place of storage and supply :Provided that this limit may not apply when adequate refrigeration arrangement to the satisfaction of the Collector is made by the transporter to prevent fermentation in Nira during transit.
