Section 30 in Rules under the United Provinces Excise Act, 1910
30. The farming system.
- The farming system applies to the wholesale and retail vend of tari only in certain districts or tracts of districts. In other districts tari shops are settled individually. Under this system the monopoly of manufacture and sale of tari is leased to a single individual or firm on payment of a fixed fee, which is usually determined by auction. The lessee is allowed to open a fixed number of shops and may sublet the right of manufacture and vend at these places. The size of a tract varies, but it is usually that of a pargana or a tahsil.
