Section 496 in Rules under the United Provinces Excise Act, 1910
496. Conditions relating to sale of spiced spirit.
- All licensed vendors of country spirit, whether wholesale or retail, under the contract system are permitted to stock and sell spiced country spirit in addition to plain country spirit in accordance with the terms of their licences, subject to the following conditions :(1)Spiced country spirit shall be sold in sealed bottles with pilferproof caps and labels intact as received form the distillery, warehouse, wholesale depot or wholesale shop.(2)Sale at retail shops will be made for consumption off the premises only.(3)The wholesale price shall be fixed by the Government while the retail price may be determined by the retail licensee under the auction system and by the Government under the surcharges system.(4)The spirit will be accounted for separately.(5)The licence fees will be assessed separately at the graduated rate given in the booklet entitled scales of monthly fees and realised along with the fees assessed on plain country spirit issued to the shop.Note - (1) For the rate of duty on spiced spirit and the strength at which it will be issued form warehouse. See Appendix B-l.(2)Clause (5) of this rule does not apply to licence held under the auction system.(B)Wholesale Vend
