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State of Uttar Pradesh - Section

Section 962 in Rules under the United Provinces Excise Act, 1910

962.

All drugs issued to a strop shall be taken from the warehouse to its destination by the shortest route and consignment shall not be broken nor the seal of package on receptacle tampered with in transit. No drug shall be disposed of in any way whatsoever in' the course of its transport from the warehouse to the shop.Note. - (1) In the case of transport by a railway the drug issued shall be taken direct to the railway station concerned unless a written permission of the Excise Inspector Incharge. Warehouse has been duly obtained to keep the drug at any specified place till the train time which shall be specified in the pass-book along with the particulars of the train.
(2)The time at which issue is made shall also be entered in the pass-book in all cases.