Section 284(3) in Rules under the United Provinces Excise Act, 1910
(3)Cases of the following classes are treated by the department as major breaches of licence conditions-(a) adulteration and dilution, (b) short weight or measure, (c) sale during prohibited hours, (d) tampering with sealed bottles, (e) shortage of stock, and (f) sale to minors. Other breaches are treated as minor breaches.
