Section 5A(5) in Rules under the United Provinces Excise Act, 1910
(5)The permit shall be granted subject to the following conditions :(a)Fortnightly quantity shall not exceed 1.5 litres of foreign spirits and wines (2 bottles of 750 M.L.) and 2.6 litres of beer or 7.8 litres (12 bottles) of beer;(b)The permit holder shall not possess at any one time any quantity of foreign liquor in excess of the quantity specified in his permit;(c)The permit holder shall not obtain foreign liquor required by him from any place other than the specified licensed shop of foreign liquor;(d)The permit holder shall not use or consume foreign liquor in any public place or in the room of a hotel or restaurant or institution to which the public may have access;(e)The permit holder shall not share the foreign liquor obtained under the permit with any other person;(f)The permit holder shall abide by the conditions of this permit and the provisions of the U.P. Excise Act, 1910 and the rules, regulations and orders made thereunder;(g)The permit may be suspended or cancelled, in accordance with the provisions of Section 34 of the U.P. Excise Act, 1910;(h)In the case the permit is cancelled or suspended or the permit holder himself surrenders it he shall surrender the whole of the unconsumed stock of foreign liquor forthwith to the Collector for disposal.]
