Section 348(6) in Rules under the United Provinces Excise Act, 1910
(6)Every shop licensed for the sale of-[1] Country-spirit;[2] Tari;[3] Foreign liquor for consumption "on and off" the premises;[4] Foreign liquor for consumption "off" the premises,shall be kept closed on the day following the burning of Holi and on the principal Dewali day.Exception. - This condition does not apply to railway refreshment rooms, dining cars and such hotels, and restaurants which are licensed for the sale of foreign liquor to foreign tourists.
