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State of Uttar Pradesh - Section

Section 8 in The U.P. Establishment of Manufactory Rules, 1997

8. Bottling of Indian made foreign liquor.

- Provisions of the Uttar Pradesh Bottling of Foreign Liquor Rules, 1969, shall mutatis mutandis apply to bottling of Indian made foreign liquor in a manufactory holding F.L.M.-3 licence and the said manufactory shall be granted F.L.-3 licence to bottle the manufactured Indian made foreign liquor :Provided that the said manufactory shall not be allowed to assign its bottling privilege to others.F.L.M.-1[See Rule 3 (1)]Application to establish a manufactory