Section 646(2) in Rules under the United Provinces Excise Act, 1910
(2)This licences cover the right to sell rectified spirit provided that the maximum limit of retail sale at one time to the same person shall be restricted to the following quantities :(a)375 millilitres when sold to a private individual;(b)1,500 litres in the case of sale to a chemist, medical practitioner or a scientific body; and(c)Thirteen litres and five hundred millilitres to any Government, Local Fund or Municipal Hospital.]Notes. - [(1) The licensees for this licence will be selected by public auction or tender-cum-auction system and the provisions of Rules 5, 6 and 7 of the Uttar Pradesh Settlement of Country Liquor Licence (Tender-cum-Auction) Rules, 1965 shall apply mutatis mutandis to such tender-cum-auction, system. [Substituted by Notification No. 16719/97-B, dated 24th March, 1985, published in the U.P. Gazette, Part 1-Ka, dated 30th March, 1985.]
