Section 650(2) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 650(2) in Rules under the United Provinces Excise Act, 1910

(2)The licence shall be in Form F.L. 9 and a separate licence shall be required for each place of vend. It will make no difference whether the place of vend belongs to the same or different contractors and whether they pertain to the same or different military units. A fee assessed on the basis of sales under a canteen licence in Form F.L. 9 will be realised at the following rates :

(i)	Spirits, wines, liquors, Cordial etc. of all kind of IndianMade Foreign Liquor	Rs. 14.00 per reputed quart bottle
(ii)	Beer, stout and other fermented liquors having strength up to5% v/v of alcohol	Rs. 2.00 per 650 ml. bottle.
(iii)	Beer, stout and other fermented liquors having strength morethan 5% v/v but less than 8% v/v of alcohol	Rs. 3.00 per 650 ml. bottle.

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State of Uttar Pradesh - Subsection

Section 650(2) in Rules under the United Provinces Excise Act, 1910