Section 25 in The U.P. Bottling of Foreign Liquor Rules, 1969
25. paise per hour for Excise Peon.
The overtime fee so realized shall be credited to Government under the head "X Excise Collection of Payments for services rendered".(15)Bonded warehouse for the bottling of Indian made foreign liquor shall be open only for the entrance and exit of persons who have business within them. No one except officers of the Excise Department and the superior officers of other Government departments, licensee, his servants and licensed Vendors who have come to purchase liquor shall be allowed to enter the premises on any pretext. A register shall be kept of the names of all persons employed by licensee.(16)All persons entering a bonded warehouse for the bottling of Indian made foreign liquor shall be under the orders of the Excise Inspector incharge in respect of their conduct and proceedings within the warehouse and shall be liable to search on their quitting the premises at the discretion of the Excise Inspector incharge.(17)If it comes to the knowledge of a licensee that any person employed by him has committed any breach of the excise laws or of the engagements entered into by him, it shall be his duty to report the matter to the Collector, and to comply with the directions of the latter officer respecting the continued employment of such person.(18)The Excise Inspector incharge of a bonded warehouse for bottling of Indian made foreign liquor may eject and exclude from the premises any person as to whom he has reason to believe that he has committed or is about to commit any breach of these rules or of the provisions of the Excise Act, or who is intoxicated or disorderly. All actions under this rule shall forthwith be recorded by him in writing in his official diary for the information of his official superiors.(19)The licensee shall be bound by all the general rules for the management of bonded warehouse for bottling of Indian made foreign liquor and for the issue of foreign liquor there from which may already be in force or which may hereafter be prescribed under the existing excise laws or under any law which may hereafter be enacted by all special orders issued by the Excise Commissioner with regard to individual bonded warehouse, and shall cause all persons employed by them in the manufacture, issue etc. of liquor to obey all such rules.(20)No liquor shall be removed except under a pass in form F.L.B.-11 granted by the officer empowered in this behalf. The pass shall be issued neither on proof of full payment of duty or on proof of execution of bond. It shall be in triplicate, one copy shall be made over to the licensee to cover the transport or export, the second forwarded to the chief revenue authority of the district of import or transport and the third retained for record.(21)Issues may be made by the licensee from the bonded warehouse for the bottling of Indian made foreign liquor as follows:(1)Foreign liquor may be issued in bond to persons and places as provided in the rules governing the export and transport of foreign liquor.(2)Foreign liquor may be issued on payment of duty to:(i)The premises in respect of which the licensee holds a wholesale licence for the vend of foreign liquor.(ii)Troops in India, as provided in the export and Transport Rules, on payment of duty at the prescribed rates.F. L. 3(Rule 2)Licence for the bottling of *Indian made spirit/ wine/ beer in bond without payment of duty ......................................................................................................... over seas ................................................after payment of dutyRegister no.......................................Name of licensee................................................LocalityLicence for the bottling of *Indian made spirit/wine/beer in bond without ..............................over seas.................................... after payment ..................... payment of duty in the premises specified below is granted to ..............................of..............................duty.................................in the district of.....................for the period from.....................to..................for which a security of Rs. 500 (rupees five hundred) has been paid in advance subject to the provisions of the rules relating to the bottling of foreign liquor, the infraction of any of which or a conviction for any offence under the Excise, Opium or Dangerous Drugs laws shall render the licensee liable to the forfeiture of his licence and the security deposit in addition to any of the penalties imposed under the above laws.Description of licensed premises.Collector.* Strike whichever is inapplicable.Endorsement of renewalThis licence is hereby renewed on the conditions hereinbefore stated for the period stated below:Period.....................Signature of CollectorF. L. B. 1(See Rule 4)Application for renewal of licence to bottle Indian made Spirit/Wine/Beer in bond/outside bondover seas(Delete the letters and words not applicable)ToThe Collector.....................DistrictSir,I/We...........................residing at.....................district..................request that the accompanying licence in Form F.L. 3 for bottling of foreign spirit/wine/beer may be renewed for the year ending 31st March, 19.
