Section 501 in Rules under the United Provinces Excise Act, 1910
501. Grant of licences.
- Licences for retail vend of country spirit will be granted for one year. Ordinarily, licences shall be granted in Form C.L. 3, C.L. 3-A, but the Excise Commissioner, with the previous sanction of the State Government may direct that in specified localities or at specified shops spirit may be sold-(a) for consumption off the premises, in sealed bottles (licence Form C.L. 4 or C.L. 4-A), or (b) for consumption on and off the premises in sealed bottles (licence Form C.L. 5 or C.L. 5-A).
