Section 339(2) in Rules under the United Provinces Excise Act, 1910
(2)Licences for the retail vend of foreign liquor for consumption both on and off the premises in Form F.L. 4 and for consumption off the premises only in Form F.L. 5 shall not be granted to persons holding hotel and Dak Bangalow licences in Forms F.L. 6, F.L. 6-A or restaurant or hotel bar licences in Forms F.L. 7, F.L. 7-A, F.L. 7-B, F.L. 7-C and vice versa]
