Section 5A(3) in Rules under the United Provinces Excise Act, 1910
(3)Applications for permit for one year for use of foreign liquor shall be submitted to the Collector or the officer authorised by him on plain paper stating the following particulars :(a)The name of the applicant in full;(b)Father's/Husband's name;(c)Residential address in full (for local residents with Ration Card number);(d)Age;(e)If permit holder is not local resident, the temporary period of stay for which permit is needed;(f)Quantity of foreign liquor in bottles (quarts) required during a fortnight;(g)Signature or thumb-impression of the applicant.
