Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

The U.P. Excise (Regulation Of Transport And Possession Of Country Liquor) Rules, 1980

UTTAR PRADESH
India

The U.P. Excise (Regulation Of Transport And Possession Of Country Liquor) Rules, 1980

Rule THE-U-P-EXCISE-REGULATION-OF-TRANSPORT-AND-POSSESSION-OF-COUNTRY-LIQUOR-RULES-1980 of 1980

  • Published on 20 December 1980
  • Commenced on 20 December 1980
  • [This is the version of this document from 20 December 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Excise (Regulation Of Transport And Possession Of Country Liquor) Rules, 1980Published Vide Notification No. 8273-E/13-656-79, dated December 20, 1980, published in U.P. Gazette (Extraordinary), dated 20th December, 1980In exercise of the powers under clause (d) of sub-section (2) of Section 40 of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910) the Governor is pleased to make the following rules with a view to regulating the transport and possession of country liquor throughout the State of Uttar Pradesh excluding the areas where prohibition is imposed under sub-section (4) of Section 37-A of the said Act :

1. Short title and commencement.

(1)These Rules may be called the Uttar Pradesh Excise (Regulation of Transport and Possession of Country Liquor) Rules, 1980.
(2)They shall come into force with effect from the date of their publications in the official Gazette.

2. Transport and Possession of country Liquor.

- [The country liquor transported into or from, and possessed by any person (other than a Distiller)' or a Bonded Ware House) beyond the limit of individual possession declared under Section 6 read with Section 20 of the said Act in areas specified in Schedule I shall contain 25 per cent alcohol v/v and in areas specified in Schedule II shall contain 28 per cent alcohol v/v-:Provided that the above rule shall not apply to consignment of country liquor passing through the areas specified in Schedule I and going to areas specified in Schedule II :Provided further that the licensee of the retail shop may transport and possess country liquor containing alcohol up to 25.3 per cent v/v in areas specified in Schedule I and up to 28.3 per cent v/v in areas specified in Schedule II.] [Substituted by Notification No 3211-E/XIII-656-79, dated April 1, 1981, published in U.P. Gazette (Extraordinary), dated 1st April, 1981.]

I

(1)In Pilibhit district the portions of Hazara Police Station bounded on the North by Nepal in the East by Tehsil Nighasan of Kheri district and in the South-West by river Sarda.
(2)In Allahabad district the portion of Karchanna Tehsil, which was formerly Bara Tehsil and the portion of Meja Tehsil which lies South of Allahabad-Mirzapur Railway line.
(3)The districts of Jhansi, Lalitpur, Jalaun, Banda and Hamirpur.
(4)In Varanasi district part of the Chakia Tehsil lying South of the line running East-West (4 Kilometres South of Nai Basti, approximately 24.80 latitude) through the point where river Karamnasa enters Lehra Putti of Chakia Tehsil at the Bihar border.
(5)In Mirzapur district :
(a)Hathia Circle of Mirzapur Tehsil and portion of Robertsganj Tehsil which is bounded as follows :
From the Southern boundary of Barhal Pargana of Robertsganj Tehsil where it touches Rewa district of Madhya Pradesh proceeding Eastward along the Pargana boundary to where it touches the Ghaghra river proceeding Northward along the Western cliff of Ghaghra gorge to the Chandraul reservoir proceeding Westward along the reservoir edge to Chandraul Dam and thence Eastward along the reservoir edge to the Hanswa Nala, proceeding up to the bank of the Nala to the Karamnasa cut, proceeding along the Karamnasa cut to the Sylhat reservoir proceeding along the bank of Karamnasa river to the place where the river touches the erstwhile flanaras State border.
(b)Robertsganj and Dudhi Tehsils excluding areas mentioned in sub-item (a) above and the outstill area described below :
Areas starting on the right bank of Son Nadi where it enters Robertsganj Tehsil coming up to the confluence of the Rehand and Son Nadi then going on the left bank of Rehand Nadi up to Rehand Dam, then going on the boundary of notified area of Pipri and Murdhwa where it touches the Railway line going on the Railway track up to the Northern distance signal of Muirpur Road Railway station from where a line be drawn in the Southern direction touching the point of the South-Western boundary of Muirpur going to a distance of three kilometres in the South, then after going to a distance of four kilometres in the North and then from this point, the line turning towards the West and meeting the starting point at the Northern signal. Then from that signal going along the Railway track to the point where it touches Kanbar Nadi. Then from this point a line be drawn in the South direction upto a distance of two kilometres going along the Eastern direction, touching the Southern boundary of Vindhamganj (Purisemar), village and then going to the point where it meets the boundary of this Pradesh. Then this line going along the boundary of this Pradesh in the North direction up to the point where the Railway line from Vidhamganj crosses into Bihar. From this point going again towards Dudhi along the railway line to the point where the railway track meets Kanhar Nadi and then going along the left bank of Kanhar Nadi to the point where it meets Son Nadi, then going along the right bank of Son Nadi up to the point where it crosses into Bihar.
(6)
(a)In Gorakhpur district the portions of Pharenda, Maharajganj Tehsil North of Raghauli, Chumukha, Panera-Captainganj Road excluding the village Chumukha, Bahumari, Panera and Partawal lying to the North of the aforesaid area.
(b)The area bounded in the North by Nepal border line, in the East by Gandak River, in the West by Chondhi Nadi and in the South running from a point of influx of Dunri Nadi into Chondhi Nadi' (1) along-side of bank of River Dunri, and (2) thence along the southern boundaries of village Amra, Karaila, Morli, Benarsia, Karaili (Ajmarha), Kasri Dhurtiwaha across the East Lehara State Forests, and (3) thence along the North-East boundary Line of village Nijrah (Dasrath Tola to where it meets the Pyasa Nadi), and (4) thence along the bank of Pyasa Nadi of Sonariha forest, (5) thence across Pyasa Nadi at the Kishanpur southwards along the western border line of village Banda, Mairi, Pipria, Jhalwaril Bishanpura, Pargadhi, Dudhadih, Piprawali, Unki, Sidhwa, Bilwa, and (6) thence across the Southern boundary line of village Belwa, Amwa across Nichraul Capatainganj Road eastward, and (7) thence along the Southern bank of little Gandak River, and (8) thence along the Southern boundary of line village Chomakhand East and Northward to where it joins Gandak River.
(7)In Deoria district, the portions of Padrauna* and Hata Tehsils, North of Radhaula, Chumukha, Panera, Captainganj Road, excluding the villages Chumukha, Bahumari Panera and Partawal lying to the North of the aforesaid area.
(8)The Trans-Rapti Tract in Bash district.
(9)Almora district.
(10)The entire Tehsil of Nighasan in Kheri district.
(11)The entire Trans-Rapti area of Balrampur Tehsil in Gonda district.
(12)In Behraich the area lying north of Sarju River and Bhakla River and Bhinga Behanganj Katoha Road connecting the two points where it cuts the aforesaid rivers.

II

The whole of Uttar Pradesh excluding the areas specified in Schedule I above and the areas where prohibition is already imposed under sub-section (4) of Section 37-A of the said Act.*Now Kushi Nagar.