Section 455(1) in Rules under the United Provinces Excise Act, 1910
(1)The following special licences are granted for the manufacture of liquor from rice :(a)Licence in Form C. L. 11 granted to Tharus of Gonda and Bahraich for the production for domestic consumption of liquor distilled from rice.(b)Licences in Form C. L. 12 granted to persons residing in Khatima, Sittarganj, Kichha and Bazpur Tahsils and Bhutias residing in the Haldwani Tahsil and in Ramnagar Tahsil of the Naini Tal District for the manufacture of Pachwai or rice beer for domestic consumption and not for sale; provided that the licences to Bhutias of Haldwani Tahsil and Ramnagar Tahsil shall be granted for the period November to March every year.(c)Licences in Form C. L. 12 (suitably altered) granted by the Collector to all Jads residing in the district of Tehri-Garhwal for the manufacture of Sur, while at Chorpani, subject to the following conditions :(i)that the Sur so manufactured is used for domestic consumption only and not for sale; and(ii)that this concession will be available for the period from 1st November to 13th March for their annual festival called Tholu, every year.(d)Licences in Form C. L. 12 (suitably altered) granted to persons residing in Marcha Parao in the Paragana of Dasoli and Nagpur of the Garhwal District during the months of November to March, and Marcha families living in villages Ramni, Patimella, Dasoli, Bhauj, Talla Kalifat, Semala, Mella Laifar, Ghumni-Patti and Malla Dasoli for Garhwal District, for the whole year, shall be granted for the manufacture of 'Pachwai', 'Jan' for domestic consumption and not for sale.
