Section 594 in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Section

Section 594 in Rules under the United Provinces Excise Act, 1910

594. to 604. Penalty.

- In the event of any breach of any of the provisions of these rules or of any of the terms or conditions of the licence granted under these rules the licence shall be liable to be cancelled or suspended in accordance with Section 34 or Section 35 of the Act without prejudice to any penalty to which the licence may be liable under the Act or any other law for the time being in force.Form A(See Rule 8)ToThe Collector,Sir,I, the undersigned ................. son of .................... residing at...................... desire :I. To tap the Nira producing trees mentioned in the Schedule hereto and draw Nira therefrom-(a)for the manufacture of Gur (jaggery) or other similar product which is not an intoxicant.(b)for the storage and supply of Nira.(i)to persons manufacturing Gur (jaggery) or other similar product which is not an intoxicant;(ii)to persons licensed to sell Nira by retail for consumption on premises.II. To sell Nira for consumption on premises.I accordingly apply for the necessary licence.I hereby undertake to strictly follow all the rules on the subject and observe all conditions of the licence.

Number and kind of trees to be tapped	Situation of trees to be tapped (village andpargana)	Name and signature of the owner of trees in tokenof his consent for trees being tapped	Remarks

Notes. - (1) Retain only that which is necessary and cancel the remaining items.

(2)In the case of trees standing on Government lands no signature are required but a separate certificate from the Department concerned should be appended.Signature of the applicantAddress .......................Date .................Form ST-I(See Rule 4)Licence for the tapping of Nira-producing tree and drawing Nira therefrom for the manufacture of Gur or other similar product which is not an intoxicantLicence is hereby granted under and subject to the provisions of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910), the U.P. Nira (or Sweet Toddy)Rules, 1979, and the conditions of this licence to Sri ............................... son of.............................residing at......................authorising him during the period commencing from .................... to (both days inclusive), to tap and draw Nira for the manufacture of Gur or other similar product, at.............. (hereinafter called the premises) from the trees specified in the Schedule hereinafter appended (hereinafter referred to as "the said tree") growing within the limits of village in the police station .............. of the district of ................The licence is granted subject to the following conditions :Conditions

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State of Uttar Pradesh - Section

Section 594 in Rules under the United Provinces Excise Act, 1910

594. to 604. Penalty.