Section 649 in Rules under the United Provinces Excise Act, 1910
649. Railway refreshment room or dining car licence.
- Railway refreshment room or dining car licence shall be granted with the previous sanction of the Excise Commissioner in Form F.L. 8 and shall cover retail sale in railway refreshment rooms and dining cars maintained by or under the supervision and control of railway administration. It covers the right of retail sale only to bona fide railway passengers, either in course of transit by train or making a temporary halt at the railway station at the beginning or end of railway journey, for consumption on the premises, or for consumption off the premises in quantities not exceeding two quarts of liquor to any one bona fide railway passenger. It does not cover the right of retail sale either for consumption on or off the premises to persons other than bona fide railway passengers. Such sales where permitted must be covered by additional licence in Forms F.L. 4, F.L. 5 or F.L. 7.In the case of cars or trains running through the territories administered by more than one State Government the licence shall be issued by the State Government within whose territories the headquarters of the refreshment contracting firms are situated and shall be held to cover the whole extent of the journey of the train in respect of which it is granted. Intimation of the issue of the licence shall be given to every State Government or Administration through whose territories the train passes in the course of its journey.Note. - Grant of licence in Form F.L. 8 has been discontinued with effect from April 1, 1949 under orders from the Government.
