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State of Uttar Pradesh - Section

Section 464 in Rules under the United Provinces Excise Act, 1910

464. Time of opening bonded warehouse.

- Excise Inspector, will attend for the receiving and issuing of spirit on such days and at such hours as may be prescribed by the Excise Commissioner. These will ordinarily be fixed and notified for the whole year, but may be temporarily increased by order of the Assistant Excise Commissioner. In case of emergency issues may be made on other days with special sanction of the Collector or District Excise Officer.Note. - If any day fixed for giving issues falls on a Treasury holiday, issues will be made either on the day preceding the holiday or that following it. Excise Inspector in-charge of warehouses should provide themselves with a list of Treasury holidays at the very beginning of each year and promptly secure orders of their Excise Officer whether issues will be made on the day preceding or the day following all fixed issues days which might coincide with Treasury holidays. Consequential changes in issue days, if any, should be intimated to licensed vendors before the beginning of each month.