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State of Uttar Pradesh - Section

Section 591 in Rules under the United Provinces Excise Act, 1910

591. Minimum stock of Nira to be maintained.

- (Rule 25). The licensee shall during the first hour of opening of the shop on each day, maintain minimum stock of Nira which shall be fixed and entered in the iicence by the Collector. The Collector shall have the right to vary this limit to within 50 per cent, at his discretion after giving written notice of at least 4 weeks on the expiry of which the licensee shall be bound to maintain the minimum stock so fixed, unless the Collector, after hearing the objection (if any), cancels or modifies the notice so issued.