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State of Uttar Pradesh - Section

Section 6 in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

6. Arrangement for Import, export and internal transportation of Power Alcohol.

(1)For generating every Power Alcohol Movement Report, it is essential to upload declaration and relevant documents on website in Form PAMR-1 and shall be signed digitally by the Distillers.
(2)Any import, export and internal transportation of Power Alcohol shall not take place unless the purpose is specified in Power Alcohol Movement Report in Form PAMR-1 to be downloaded from the website. Power Alcohol Movement Report in form will be compulsory with every consignment of Power Alcohol.
(3)In the matter of import/export, it will be compulsory to fill the details of import/export transpiration bill or passes or permit or any other authorisation letter issued by competent authority of the State making import/export with online application. If there is no provision of any such authority letter in the importing/exporting State or Union Territory, the applicant must give undertaking therefor.
(4)if requirement arises to transfer the consignment to another vehicle due to any accident, breakdown of vehicle or any other unavoidable reason, the Transporter or Driver or representative of the Distillery shall inform the Circle Excise Inspector or District Excise Officer immediately through SMS/e-mail and if required, any other suitable means. On getting such information the Circle Excise Inspector or District Excise Officer as the case may be, shall verify the incident and the quantity of Power Alcohol within 12 hours of getting such information and upload a physical verification report in Form P.A.M.R.-3 on the portal. The Distillery shall generate a digitally signed Power Alcohol Movement Amendment Report in Form PAMR-2 after uploading such physical verification report.
(5)The consignor shall possess online generated Power Alcohol Movement Report in duration of Power Alcohol transportation within Uttar Pradesh and shall produce on demand of competent authority.
(6)Import, export and internal transportation of Power Alcohol will only be done by "Electronic Device" enabled vehicles of registered transporters. The "Electronic Device" system related data shall be made available to the Excise Department.
(7)All the Distilleries situated in Uttar Pradesh will establish control room for observation of "Electronic Device System" for supervision of Vehicles carrying consignment of Power Alcohol. "Electronic Device" enabled Vehicles will be observed by Distillers continuously from start to the end of consignment reaching the destination. In the situation of changing the route of any consignment. It is necessary to inform the Assistant Excise Commissioner/Excise Inspector of Distillery and to the District Excise Officer of the District where consignment is then located, through E-mail, SMS, telephone and if required, any other suitable means, in the duration as fixed by the Excise Commissioner. All the Distilleries will preserve the data related to movement of vehicles in control room for a minimum period of one year and will produce it to the competent authority on demand.
(8)
(a)Duration of validity of Power Movement Report shall be as mentioned in the table below-
SI. No. Distance between entry/starting point of Stateand exit/destination point of the State Validity period of E-Document
1. 0-300 km 1 Day (24 hrs)
2. 301-500 km 2 Days
3. 501-1000 km 4 Days
4. 1000-1500 km 6 Days
5. 1500-2000 km 8 Days
6. More than 2000 km 10 Days
(b)If as a result of any unavoidable circumstances, the validity of any movement report expires within the territory of Uttar Pradesh before reaching the destination, then in such circumstances Distiller shall upload an application on the website before District Excise Officer of the District of the route for extending the validity given reason, with evidence, for expiry of validity. After examining it, the concerned District Excise Officer shall extend the validity according to the limit given in the application. The District Excise Officer shall extend the validity according to the limit given in the slab of above table for estimated remaining distance within 12 hours of presenting the application. The District Excise Officer shall enter the detail and reason of extending validity on website. The Distiller shall generate Power Alcohol Movement Amendment Report in Form PAMR-2 on the basis of online report of the District Excise Officer, which will be kept with consignment. If the District Excise Officer does not upload his report online within 12 hours of presenting the application, the Distiller may generate Power Alcohol Management Amendment Report in Form PAMR-2 extending validity according to remaining distance on the basis of self-declaration.
(9)Power Alcohol consigned under Power Alcohol Movement Report will not be unloaded at any place other than the destination. After receiving consignment of Power Alcohol, the receiver must verify receipt of the consignment at the portal within 24 hrs.
(10)The entire quantity of Power Alcohol will be consigned into and it will not be opened during transportation. It will not deviate from the route fixed in the Power Alcohol Movement Report or Power Alcohol Movement Amendment Report. Action will be taken according to related rules in case of their violation. If Power Alcohol Movement Report is used more than once, strict penal action will be taken for such fraud according to related rules.