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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3)(e) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(e)The licensee shall declare the composition of every manufacturing item for which alcohol is needed specifically mentioning the percentage of alcohol in the finished product, before the grant of licence in Form F.L. 41. If more than two per cent variation is found in the declared content of alcohol in the sample of finished product, then it shall be treated as a breach of one of the conditions of the licence.