Section 21 in The United Provinces Excise Act, 1910
21. Sale of intoxicants without licence prohibited.
- No intoxicant shall be sold without a licence from the Collector, provided, that-(1)a person licensed under Section 17 to cultivate or collect hemp plant '(cannabis sativa)' may sell without a licence those portions of the plant from which any intoxicating drugs can be manufactured to any person licensed under this Act to deal in the same or to any officer whom the Excise Commissioner may prescribe;(2)a licence for sale in more than one district of Uttar Pradesh shall be granted only by the Excise Commissioner;(3)[* * *] [Omitted by Act 3 of 1972, Section 2 (w.e.f. 11-8-1972).].
