Section 348(11) in Rules under the United Provinces Excise Act, 1910
(11)Sales shall not be made to -(a)soldiers or members of a soldier's family, except when such sale is expressly authorised by the Collector;Proviso-This prohibition does not extend to the sale of Bhang to soldiers.Explanation. - "Soldier" does not include a commissioned officer, member of the Auxiliary or the Indian Territorial Forces when not in uniform, a soldier in civil employ, or an Indian soldier absent on leave from his regiment.(b)Camp followers, except when such sale is expressly authorised by the Collector.Explanation. - "Camp followers" means a follower whether on or off duty other than a private servant whom the vendor knows is or has reason to believe to have a right to be in cantonment.Notes. - (1) The Collector shall authorise sale under clauses (a) and (b) above only in the case of licensed vendors of foreign or country liquor specially approved by the General Officer Commanding the division for the Independent Brigade or by the Officer Commanding the station and then only the sale of such liquor as shall have been approved by the same authority in consultation with them. The terms of each permission must be recorded on the licence.
