Section 15 in The United Provinces Excise Act, 1910
15. Passes necessary for import, export and transport.
- No intoxicant exceeding such quantity as the State Government may prescribe by notification, either generally for the whole of the Uttar Pradesh, or for any local area comprised therein, shall be imported, exported or transported except under a pass issued under the provisions of the next following section :Provided that, in the case of duty-paid on foreign liquor other than denatured spirit such passes shall be dispensed with unless the State Government shall by notification otherwise direct to any local area :Provided also, unless the State Government shall otherwise direct, that no pass shall be required for the transport of any intoxicant exported under a pass issued by an officer duly authorised in this behalf from any place beyond the limits of Uttar Pradesh to any other place beyond the said limits.
