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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(6) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(6)All distilleries/breweries of the State of Uttar Pradesh and those situated outside the territory of Uttar Pradesh shall send their consignments of liquor mandatorily by conveyance embedded with electronic device (RFID/Fast Tag, etc.) as prescribed by Excise Commissioner from time to time. The distilleries/breweries shall setup control room for monitoring the conveyance, carrying consignment of liquor and shall stream the details to the Excise Department of Uttar Pradesh on its Portal.