Section 683 in Rules under the United Provinces Excise Act, 1910
683. Possession of specially denatured spirit.
- Any person or firm engaged in the manufacture of transparent soap who wishes to use the second or third kind of denatured spirit (vide paragraph 779) in the process of soap manufacture shall apply to the Collector of the district for a licence in Form F.L. 19, and unless there are any,reasons why the licence should be refused, the Collector shall grant it. The licence shall not cover the right of sale. The maximum quantity which the licensee may possess at any one time shall be determined and stated in the licence by the Collector. The licence shall be granted free of charge. The licensee shall be required to execute a bond in Form F.L. 20 for such amount as may be fixed by the Collector for fulfilment of all the conditions mentioned in the licence, and also those prescribed in the rules.
