Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Excise Amendment Act, 1997 16 of 1997 CONTENTS 1. Short Title 2. Amendment Of Section 3 Of U.P. Act No. 4Of 1910 3. Amendment Of Section 17 4. Amendment Of Section 18 5. Amendment Of Section 19 6. Amendment Of Section 29 7. Amendment Of Section 41 8. Amendment Of Section 60 Uttar Pradesh Excise Amendment Act, 1997 16 of 1997 An Act further to amend the United Provinces Excise Act, 1910 In pursuance of the provisions of clause (3) of Article 348of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Aabkari (Sanshodhan) Adhiniyam, 1997 (Uttar Pradesh Adhiniyam Sankhya 16 of 1997) as passed by the Uttar Pradesh Legislature and assented to by the Governor on August 16, 1997. It is hereby enacted in the forty-eighth year of the Republic of India as follows : 1. Vide Notification No. 1264 (2)/XVII-V-1-1 (KA) 30/1997, dated August 16, 1997, published in U.P. Gazette (Extra.), Part I, dated August 16, 1997. 1. Short Title :- This Act may be called the Uttar Pradesh Excise (Amendment) Act, 1997. 2. Amendment Of Section 3 Of U.P. Act No. 4Of 1910 :- In Section 3 of the United Provinces Excise Act, 1910, hereinafter referred to as the principal Act, after clause (3-a) the following clause shall be inserted, namely : "(4) manufactory means a unit other than a distillery, where Indian made foreign liquor is manufactured and bottled". 3. Amendment Of Section 17 :- In Section 17of the principal Act, in subsection (2), for the words "or brewery" the words "brewery or manufactory" shall be substituted. 4. Amendment Of Section 18 :- In Section 18of the principal Act, in clause (c) for the words "or brewery" the words "brewery or manufactory" shall be substituted. 5. Amendment Of Section 19 :- In Section 19of the principal Act, for the word "brewery" the words "brewery, manufactory" shall be substituted. 6. Amendment Of Section 29 :- In Section 29of the principal Act, in clause (e), for the words "or brewery" wherever occurring, the words "brewery or manufactory" shall be substituted. 7. Amendment Of Section 41 :- In Section 41of the principal Act, in clause (b) for the words "or brewery" the words "brewery or manufactory" shall be substituted. 8. Amendment Of Section 60 :- In Section 60 of the principal Act, in subsection (1) in clauses (d) and (f), for the word "brewery" wherever occurring the words "brewery, manufactory" shall be substituted.