Section 447 in Rules under the United Provinces Excise Act, 1910
447.
In addition to the restrictions created by sub-section(4) of Section 20 of the Act and whether or not the quantity is within the limit of private possession or within limits or retail sale as declared by the State Government under Section 6(1) of the Act, no person shall have any country liquor or foreign liquor in his possession except on the condition that it shall not be taken into or kept upon any premises used as a restaurant or in any of the places to which the provisions of Rule 414, supra have been applied or any other place in regard to which a similar notification may have been issued or may subsequently be issued by Government unless a certificate of exemption has been granted in respect of such premises and is in force.
