Section 677 in Rules under the United Provinces Excise Act, 1910
677. Transport from a wholesale or retail shop.
- Denatured spirit may be transported from the premises of a wholesale or retail vendor under paragraphs 675 and 676, mutatis mutandis, provided that the Collector of the district in which the wholesale or retail vendor is licensed may delegate him, his power to grant transport passes.Notes. - (1) A retail vendor is allowed to obtain denatured spirit from wholesale dealer of his own district only and if there is no wholesale dealer in his district he will obtain his requirement of denatured spirit from a wholesale dealer of the adjoining district under permission of the Excise Commissioner, Uttar Pradesh.(2)Transport of denatured spirit may also be made from such premises by a private individual up to the quantity which he is allowed to possess under a permit in Form F.L. 18 granted by the Collector in accordance with paragraph 678.(3)No pass shall be required for the transport of denatured spirit in quantities not exceeding the limit of retail sale.IV-Possession
