Section 457 in Rules under the United Provinces Excise Act, 1910
457. Special exemptions from general prohibitions to inhabitants of Jaunsar Bawar.
- The inhabitants of those portions of pargana Jaunsar Bawar in the Dehra Dun District which lie outside the town of Kalsi and the cantonment of Chakrata are exempted from the provisions of the Act in so far that they are permitted, notwithstanding Sections 17 and 20 of the Act, to manufacture without licence for domestic consumption only and not for sale the spirit and fermented liquor known as Sur and Rabra respectively, and to possess such spirit and fermented liquor in quantities exceeding those specified under Section 6 of the Act.Section XXXVI--Country Spirit Bonded Warehouses
