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

State of Uttar Pradesh - Subsection

Section 3(8) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(8)Liquor in transit E-Document shall not be sold in whole or part in the State of Uttar Pradesh under any circumstances. Selling liquor in movement or changing vehicle number plates will result in confiscation of vehicle and blacklisting of transport vehicle owner.