U.P. Country Spirit (Strength) Rules, 1981

The U.P. Country Spirit (Strength) Rules, 1981

Published vide Notification No. 15812/licence, dated April 1, 1981, published in U.P. Gazette (Extraordinary), dated 1st April, 1981

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In exercise of the powers under clause (a) and sub-clause (iii) of clause (e) of Section 41 of the U.P. Excise Act, 1910 (Act No. IV of 1910) read with Section 21 of the U.P. General Clauses Act, 1904 (U.P. Act No. I of 1904) and with the previous sanction of the State Government, the Excise Commissioner, Uttar Pradesh, in partial modification of Notification No. 29609/R-II, dated February 8, 1932, makes the following rules for the purposes of fixing strength in excess of or below which country spirit shall not be sold or supplied :

1. Short title and commencement.- (1) These rules may be called the Uttar Pradesh Country Spirit (Strength) Rules, 1981.

(2) They shall come into force with effect from April 1, 1981.

2. Fixation of strength.- (1) In the areas mentioned in Schedule I to the Uttar Pradesh Excise (Regulation of Transport and Possession of Country Spirit) Rules, 1980 persons holding licence for the retail vend of country spirit shall not be supplied plain or spiced country spirit of strength in excess of 25.3 per cent v/v and they shall not be entitled to sell plain or spiced country spirit of strength below 25 per cent v/v.

(2) Persons holding licence for the retail vend of country spirit in areas mentioned in Schedule II to the rules referred to in sub-rule (1) above shall not be supplied plain and spiced country spirit of strength in excess of 28.3 per cent v/v and they shall not be entitled to sell plain or spiced country spirit of strength below 28 per cent v/v.