Section 1(4) in The U.P. Bottling of Foreign Liquor Rules, 1969
(4)[ The bottling fee due on various foreign liquors including wine meant for export outside the country will in the first instance, be realised. Thereafter on production of proof that the quantity of the aforesaid foreign liquor has actually been exported outside the country, an amount of the fee charged earlier may be refunded to the licensee.] [Substituted by Notification No. 1684/IX-C-213-C, dated 31st Oct., 1988, published in U.P. Gazette, Part I-ka, dated 1st April, 1989.]
