Section 900 in Rules under the United Provinces Excise Act, 1910
900. Beer not to be issued until duty paid or bond executed.
- No beer shall be removed from the brewery until the duty imposed under Section 28 of the U.P. Excise Act, 1910 (Act No. IV of 1910) has been paid or until a bond under Section 19 of the Act in Form B-7 or B-8 has been executed by the brewer for export outside the State, direct from the brewery.
