Section 339 in Rules under the United Provinces Excise Act, 1910
339. Ban on holding licences for vend of country liquor and foreign liquor both together.
- [Any person may be granted licence for the vend of country liquor or foreign liquor or both : Provided that -(1)Persons holding licences for retail vend of country spirit in Forms C.L. 3-A, C.L. 4-A or C.L. 5-A may store low strength run for retail sale after obtaining licence in Form F.L. 4-B in accordance with the rules on the subject.(2)Licences for the retail vend of foreign liquor for consumption both on and off the premises in Form F.L. 4 and for consumption off the premises only in Form F.L. 5 shall not be granted to persons holding hotel and Dak Bangalow licences in Forms F.L. 6, F.L. 6-A or restaurant or hotel bar licences in Forms F.L. 7, F.L. 7-A, F.L. 7-B, F.L. 7-C and vice versa]
