Section 680 in Rules under the United Provinces Excise Act, 1910
680. Wholesale licence.
- [The Collector may grant to a distiller who denatures spirit and to approved dealers of denatured spirit licence in Form F.L. 16 for the wholesale vend of denatured spirit. The licence shall also cover the right to bottle denatured spirit. The scale of fee for such licence shall be 18 per cent ad valorem on the sale made by a distillery to the wholesale vendor.Such a licence may not be combined with one for the retail vend in Form F.L. 17] [Substituted by Notification No. 7588/X-97-B, dated 15th February, 1997, published in the U.P. Gazette, Part 1-Ka, dated 22nd February, 1997, p. 257.].(b)Retail Vend
