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State of Uttar Pradesh - Section

Section 1 in The U.P. Bottling of Foreign Liquor Rules, 1969

1.

(i)These Rules may be called the Uttar Pradesh Bottling of Foreign Liquor Rules. 1969.(ii)They shall come into force with effect from the date of their publication in the Gazette.[2. (1) A bottling licence in form F.L. 3 may be granted to-(i)a distiller to bottle spirits,(ii)a brewer to bottle beer, and(iii)a vintner to bottle winesby the Collector with the previous sanction of the Excise Commissioner.] [Substituted by Notification No. 1684/IX-213-C, dated 31st October. 1988, published in U.P. Gazette, Part I-Ka, dated 1st April, 1989.]
(2)Subject to a minimum of Rs. 500 (Rupees five hundred) a year or part thereof, the licence fee in case of a distiller or a vintner shall be lived at the following rates:
(a) Spirit or Wine-
  (i) Bottles of 750 mililitres Ten paise per bottle.
  (ii) Pint size of 375 mililitres Five paise per pint.
  (iii) Nip of 180 mililitres Two paise per nip.
  (iv) Bottles of capacity of less than180 mililitres as sample fordisposalas such. Two paise per bottle.
(3)[ Subject to a minimum of Rs. 200 (rupees two hundred) a year or part thereof, the licence fees in the case of a brewer shall be levied at the following rates:] [Substituted by Notification No. 315/Licence, dated 22nd April, 1983, published in U.P. Gazette, Part I-ka, dated 6h August, 1983.]
(a) Draft beer : Five rupees per drum on filling of 50 litres.
(b) Bottled beer -
  (i) Bottles of 650 mililitres ten paise per bottle.
  (ii) Bottles size of 325 mililitres five paise per pint.
  (iii) bottles of capacities of less than325 mililitres as sample fordisposalas such. five paise per bottle.
(4)[ The bottling fee due on various foreign liquors including wine meant for export outside the country will in the first instance, be realised. Thereafter on production of proof that the quantity of the aforesaid foreign liquor has actually been exported outside the country, an amount of the fee charged earlier may be refunded to the licensee.] [Substituted by Notification No. 1684/IX-C-213-C, dated 31st Oct., 1988, published in U.P. Gazette, Part I-ka, dated 1st April, 1989.]