Section 6(1) in The U.P. Bottling of Foreign Liquor Rules, 1969
(1)the licensee shall carry the operations of bottling in the premises previously approved by the Collector in the case of bottling outside the distillery, brewery or vintnery and by the Excise Commissioner in the case of bottling within the distillery, brewery or vintnery and duly endorsed on the licence and the premises shall not be used for any other purpose except for bottling and storage of foreign liquor;
