Section 669 in Rules under the United Provinces Excise Act, 1910
669. Export permitted by distillers and wholesale vendors.
- Denatured spirit may be exported from a distillery or by licensed wholesale vendors of denatured spirit.[670. Permit of export. - Any person desiring export shall obtain a permit in his name from the Chief Revenue Authority or Officer appointed in that behalf of the district or place of import authorising the import of denatured spirit and/or special denatured spirit and/or rectified spirit and/or absolute alcohol (not for human consumption and specifying the quantity to be imported.)] [Substituted by Notification No. 201-E/XIII-331-10-UPA-6-1940-Rule 31-31-AM (2)-81, dated 4th March, 1981.].
