Section 37A(3) in The United Provinces Excise Act, 1910
(3)In pursuance of the policy of gradual extension of prohibition in the State and having regard to the administrative convenience, the State Government may from time to time select different areas in that behalf after taking into account anyone or more of the following factors, namely-(a)the character of an area as-(i)the seat of Government; or(ii)the seat of learning; or(iii)a place of pilgrimage or of religious importance; or(iv)hill area; or(v)an industrial area; or(vi)contiguous to dry areas; or(vii)inhabited by Scheduled Castes or Scheduled Tribes; or(b)the general economic condition of the local population, including their level of nutrition and standard of living; or(c)the local public opinion; or(d)any other relevant factor which in the opinion of the State Government immaterial in the public interest :Provided that nothing in this sub-section shall be construed to require the State Government to recite in its order, the considerations on the basis of which a particular area is selected at any time for enforcement of prohibition.
