Section 1043 in Rules under the United Provinces Excise Act, 1910
1043. Selection of areas for opening State Managed Shops.
- (2) State Managed Excise Shops may be opened under the direction of State Government in any district or districts or part of a district selected for the purpose of vend of intoxicants/opium/medicinal opium under licences to be issued by the Collector concerned to approved Head Salesman or Salesman in Forms 1, M.I.S.M. 2, S.M. 3 and S.M. 4, as the case may be, who shall also comply with the general conditions given in "Schedule", to these instructions."One and the same premises shall be house shops of different categories catering for the same area."
