Section 647 in Rules under the United Provinces Excise Act, 1910
647. Hotel and dak-bungalow licence.
- Hotel and staging or dak-bungalow licence in Form F.L. 6 may be granted with the previous sanction of the Excise Commissioner to the proprietors or lessees of premises which are bona fide places for lodging and entertainment of travellers, and to persons incharge of staging or dak-bungalows. They cover retail sale for consumption on the premises only to persons actually residing in the hotel for their own use or for that of their guests and bona fide travellers making a temporary halt at the hotel or staging or dak-bungalows. They do not cover the right of sale to the general public residing in the place where the hotel or staging of dak-bungalow is situated. Such sales, where permitted, must be covered by an additional licence in Form F.L. 7 or F.L. 4.Notes. - (1) If the licensee of a hotel or staging or dak-bungalow situated in a small station holding a licence in Form F.L. 6 only desires to sell to a resident or bona fide traveller wishing to take a certain quantity of liquor with him for refreshment on his journey the Collector on the licensee's application, may, in his discretion, add a condition to the licence authorising such sales in quantities not exceeding two quart bottle to any individual, but this shall be done only in the case of places where no licence exists for the sale of liquor for consumption off the premises.(2)In the case of grant of new licence in Form F.L. 6 or whenever any existing licence is vacated (including the mutation of names) and its continuance and settlements with some other party is considered necessary, the case should first be referred to the State Government with full justification for the same, for their approval. After receipt of Government's approval further action may be taken in accordance with the rules on the subject.
