Section 787 in Rules under the United Provinces Excise Act, 1910
787. Spirit not to be removed except under a pass.
- No spirit shall be removed except under a pass granted by the officer empowered in this behalf.Note. - Where issue of country spirit are made direct from the distillery to shops within the contract area of the distillers the pass-book accompanying any such issue will be deemed to be a pass with the meaning of this rule.
