Section 675 in Rules under the United Provinces Excise Act, 1910
675. Transport from distilleries.
- Denatured spirit may be transported from a distillery on payment of the prescribed vend fee by licensed wholesale vendors of denatured spirit provided that the said vendors shall not obtain denatured spirit in excess of the quantity if any specified on the licence.The licensee shall have endorsed by the Excise Inspector-in-charge of the distillery particulars regarding the quantity of denatured spirit and the number and date of pass under which the issues are made.
