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State of Uttar Pradesh - Section

Section 504 in Rules under the United Provinces Excise Act, 1910

504. Collector may limit capacity of still.

- In any case where this appears to be necessary or desirable the Collector may, with the previous sanction of the Excise Commissioner, restrict the capacity of stills to be licensed under the outstill system having regard to the ascertained local demand for liquor. The licences shall, where such condition is to be enforced, state the maximum capacity of the still to be used.