Section 380 in Rules under the United Provinces Excise Act, 1910
380. Other licences under the fixed fee system.
- The fixed fee system is also applied, in the case of country liquor to-(a)licences granted to Tahsil of Gonda and Bahraich Districts for the production, for domestic consumption, of a liquor distilled from rice;(b)licences granted to persons residing in Khatima, Sittargunj, Kichha and Bazpur Tahsil of the Naini Tal District for the manufacture of pachwai or rice beer for domestic consumption and not for sale; licence granted to Bhotias residing in the Haldwani and Ramnagar Tahsil of the Naini Tal District during the months of November to March every year;(c)licences granted to persons residing in Marcha Parao in the parganas of Dasoli and Nagpur of the Garhwal District for the period November to March and Marcha families living in villagesRamni Pattimalla Dasoli, Bhauj, Talla Kalifat, Semala, Malla Laifar, Ghumni Patti and Malla Dasoli of Garhwal district for the whole year for the manufacture of Pachwai or Jan for domestic consumption and not for sale.U.P. Excise (Licensing Under The Surcharge Fee System) (First Amendment) Rules, 1976
