Section 1041 in Rules under the United Provinces Excise Act, 1910
1041.
The introduction of the system of the State Management of excise shops, particularly in urban areas, has been taken in hand by the State Government in pursuance of their policy of enforcing prohibition and reducing consumption of all intoxicants. The primary object of the State Government system is the absence of any incentive for sharing profit accruing from the excise shops on the part of salesmen who are employees of the State Government and through whom conduct of sales of country spirit, hemp drugs, treasury opium and medicinal opium is envisaged wherever the system is enforced. The country spirit is sold only in sealed bottles and no consumption is allowed at the premises of the State shops which are managed directly by the Excise Department through paid agency. The system is at present in force in some 'dry' districts or 'dry' areas of the State for catering to permit-holders, and the State managed shops are located at the Headquarters of the 'dry' districts of Etawah, Mainpuri, Farrukhabad, Kanpur, Unnao, Fatehpur, Pratapgarh and at Jawalapur for the dry area of Hardwar Union of Saharanpur District.Instructions for the Management of State Shops
