Section 456 in Rules under the United Provinces Excise Act, 1910
456. Special exemptions from general prohibitions to Bhutia in Kumaun.
- Bhutias residing within the paragana of Darma and Johar and at Bootia Parao at Dharchula in the paragana of Askote in the Almora District and in paragana Painkhanda in the district of Garhwal are exempted from the prohibitive order contained in Section 17 (1), (a) of the U.P. Excise Act, in so far as it relates to manufacture of Jan (rice beer) subject to the following conditions :(a)that the Jan (rice beer) so manufactured is used for domestic consumption only and not for sale; and(b)that a licence in Form C. L. 12 (suitably altered) is obtained from the Collector of Almora and Garhwal districts as the case may be.
