Section 1118 in Rules under the United Provinces Excise Act, 1910
1118. Sale to be made under F.L. 1 or F.L. 2 licence only.
- (Rule 25). The vintner may sell his duty paid wine to wholesale vendors in the State under F.L. 1 or F.L. 2 licences or to retain vendors (including F.L. 15) under F.L. 2 licence. All such sales shall be covered by a pass in Form F.L. 36 issued by the vintner.
