Section 30(3) in The United Provinces Excise Act, 1910
(3)[ For the financial year commencing on April 1, 1983 apart from the sum fixed for grant of licence under Section 24-A, the sum assessed called as assessed fee, on the basis of sales under the licence shall be payable, at the rate of rupees five per reputed quart bottle of all kinds of sprit, wine, liquor and cordial and at the rate of paise sixty per reputed quart bottle of bear, stout and other fermented liquors by the wholesale vendors of foreign liquor.] [Inserted by U. P. Act No. 7 of 1998 (w.e.f. 1-4-1983).]
