Section 650(3)(b) in Rules under the United Provinces Excise Act, 1910
(b)Canteen licence in Form F.L. 9-A may also be granted and issued by the Collector to the Indo-Tibetan Border Police Canteens/Units authorised by Director General, Indo-Tibetan Border Police for the retail vend of concessional duty Rum to the Indo-Tibetan Border Police Personnel's but the Excise Commissioner shall be informed whenever such licence is issued. This licence is to be granted on the request of the Deputy Inspector General, Indo-Tibetan Border Police after proper enquiry and scrutiny. Sales under this licence shall only be made at the 'Rum Canteen' or place specially earmarked by the Deputy Inspector General, Indo-Tibetan Border Police and only to person attached to the unit for which licence is granted.