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State of Uttar Pradesh - Section

Section 1136 in Rules under the United Provinces Excise Act, 1910

1136. Excise duty.

- No Excise duty shall be charged on sacramental wine which is manufactured under these rules.NotificationsNotification No. 7831/Sansadhan/98-99-Licence, dated 24th March, 1998. - In exercise of the powers under Section 31 read with clause (c) of Section 41 of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910) and Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and in supersession of Excise Commissioner's Notification No. 12788/Sansadhan-97-98-Licence, dated March 21, 1997, the Excise Commissioner, with the previous sanction of the State Government, prescribes with effect from April 1, 1998, the following rates of fixed fee to be realised from the wholesale supplier of country spirit holding C.L. I. licence in the State :
(a) For district having Minimum Guaranteed Quantity up to TenLakhs bulk litres.   Rs. 1,50,000.00 per annum or part thereof for every suchdistrict.
(b) For district having Minimum Guaranteed Quantity more than TenLakhs bulk litres up to Twenty Lakhs bulk litres.   Rs. 3,00,000.00 per annum or part thereof for every suchdistrict.
(c) For district having Minimum Guaranteed Quantity more thanTwenty Lakhs bulk litres up to Forty Lakhs bulk litres.   Rs. 5,00,000.00 per annum or part thereof for every suchdistrict.
(d) For district having Minimum Guaranteed Quantity more thanForty Lakhs bulk litres up to Sixty Lakhs bulk litres.   Rs. 7,00,000.00 per annum or part thereof for every suchdistrict.
(e) For district having Minimum Guaranteed Quantity more thanSixty Lakhs bulk litres up to Eighty Lakhs bulk litres.   Rs. 10,00,000.00 per annum or part thereof for every suchdistrict.
(f) For district having Minimum Guaranteed Quantity more thanEighty Lakhs bulk litres.   Rs. 14,00,000.00 per annum or part thereof for every suchdistrict.
Notification No. 17832/X-Licence-Sansadhatt-98-99, dated 24th March, 1998. - In exercise of the powers under clause (a) of Section 31 and clause (c) of Section 41 of the U.P. Excise Act, 1910 (U.P. Act No. IV of 1910) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) and in supersession of Notification No. 11156/X-Licence-Sansadhan-96-97, dated March 12, 1996, the Excise Commissioner hereby directs that on Indian Made Foreign Liquor and Beer imported in bottles by a licensed vendor (except a Military Canteen or C.S.D. Licensee), a permit fee payable by the importer, before the issue of import permit by the officer authorised in this behalf, shall from April 1, 1998, be levied at the following rates :
1. Indian Made Foreign Liquor ... Rs. 8.00 per standard quart bottle of 750 ml.
2. Beer ... Rs. 3.00 per bottle of 650 ml.
[Substituted by Notification No. 766-E-2/X1II-94-355-88, dated llih March, 1994.][Substituted by Notification No. 1139-E-2/XIII-355-88, dated July 20, 1989, published in the U.P. Gazette (Extraordinary), Part-4, Section (Kha), dated 20th July, 1989 w.e.f. 1st April, 1989.][Substituted by Notification No. 766-E-2/XIII-94-355-88, dated March 11, 1994, published in U.P. Gazette, Part 4, Section (Kha), dated 11th March, 1994.]