Section 25(2) in The U.P. Bottling of Foreign Liquor Rules, 1969
(2)Foreign liquor may be issued on payment of duty to:(i)The premises in respect of which the licensee holds a wholesale licence for the vend of foreign liquor.(ii)Troops in India, as provided in the export and Transport Rules, on payment of duty at the prescribed rates.F. L. 3(Rule 2)Licence for the bottling of *Indian made spirit/ wine/ beer in bond without payment of duty ......................................................................................................... over seas ................................................after payment of dutyRegister no.......................................Name of licensee................................................LocalityLicence for the bottling of *Indian made spirit/wine/beer in bond without ..............................over seas.................................... after payment ..................... payment of duty in the premises specified below is granted to ..............................of..............................duty.................................in the district of.....................for the period from.....................to..................for which a security of Rs. 500 (rupees five hundred) has been paid in advance subject to the provisions of the rules relating to the bottling of foreign liquor, the infraction of any of which or a conviction for any offence under the Excise, Opium or Dangerous Drugs laws shall render the licensee liable to the forfeiture of his licence and the security deposit in addition to any of the penalties imposed under the above laws.Description of licensed premises.Collector.* Strike whichever is inapplicable.Endorsement of renewalThis licence is hereby renewed on the conditions hereinbefore stated for the period stated below:Period.....................Signature of CollectorF. L. B. 1(See Rule 4)Application for renewal of licence to bottle Indian made Spirit/Wine/Beer in bond/outside bondover seas(Delete the letters and words not applicable)ToThe Collector.....................DistrictSir,I/We...........................residing at.....................district..................request that the accompanying licence in Form F.L. 3 for bottling of foreign spirit/wine/beer may be renewed for the year ending 31st March, 19.
