Section 510 in Rules under the United Provinces Excise Act, 1910
510.
Under the farming system the monopoly of manufacture and vend of Tari in a specified area is leased to a single individual of firm.The number and location of Tari shops is determined by the Collector and the farmer may either sell by retail himself at such shops or he may sublet the right of manufacture and vend at such shops, in which case he will obtain from the Collector the requisite number of shops licences for manufacture and vend of Tari.Note - This system is at present in force in Etawah and Gonda districts.
