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State of Uttar Pradesh - Section
Section 624 in Rules under the United Provinces Excise Act, 1910
624.
A club, desiring to import overseas foreign liquor into the scheduled areas in Uttar Pradesh from any place specified in note 2 above, shall observed the procedure prescribed in rules 3 to 5 above provided that the application in Form F.L. 33 to the Collector or the District Excise Officer or the Excise Inspector as in paragraph 3 is accompanied by a treasury receipt showing that the importer has paid the pass fee at the rates specified below.The Collector, District Excise Officer or Excise Inspector shall not issue any import pass to the importers unless he has satisfied himself that the pass fee has been correctly paid.Notes. - (1) The rates of permit fee shall be according to the following scale :| Rs. | ||
| 1. | Spirits, wines, liquors, cordials etc. of all kinds | 10.00 per reputed quart bottle. |
| 2. | Beer, stout and other fermented liquors | 0.90 per reputed liquor bottle on import by clubs. |