Section 442(2) in Rules under the United Provinces Excise Act, 1910
(2)The transport of country spirit is prohibited in the following circumstances :(a)When manufactured in an outstill to any area in which the sale of distillery spirit is allowed.(b)When manufactured in a distillery to any area in which a higher duty is levied or for which a higher retail price is fixed if the special permission of Collector holding jurisdiction within such area has not been obtained to such transport :Provided that the above prohibition does not extend to country spirit passing through such area when duly protected by a pass and travelling by rail.(d)Possession
