Section 750(21)(vi) in The U.P. Bottling of Foreign Liquor Rules, 1969

[Cites 0, Cited by 0] [Section 750(21)] [Section 750] [Entire Act]

State of Uttar Pradesh - Subsection

Section 750(21)(vi) in The U.P. Bottling of Foreign Liquor Rules, 1969

(vi)Before bringing any label into use, the licensee shall submit exact copies thereof in quadruplicate to the Collector, who shall forward them to the Excise Commissioner, for his approval. The Excise Commissioner, if he approves the label, shall number it and affix his official seal. One copy will be retained in the Excise Commissioner's office for record, the remaining three copies will be returned to the Collector who will send one copy each to the Inspector of the distillery, or brewery, or vintnery or circle concerned, as the case may be, for information and record and retain the third copy for his record. The licensee shall comply with such instructions as the Excise Commissioner may issue regarding any label.

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State of Uttar Pradesh - Subsection

Section 750(21)(vi) in The U.P. Bottling of Foreign Liquor Rules, 1969