Section 379 in Rules under the United Provinces Excise Act, 1910
379. Foreign liquor shops under the fixed fee system.
- The fixed fee system is applied to the following classes on licences for the vend of foreign liquor :(a)Auctioner's licence in Form F.L. 10;(b)Occasional licence in Form F.L. 11;(c)Cinema and theatre bar licence in Form F.L. 12;(d)Licence for sale of rectified spirit by chemists in Form F.L. 14;(e)Licence for sale of medicated wines in Form F.L. 15;(f)Licence for the wholesale vend of denatured spirit in Form F.L.
