These rules may be called
the Uttar Pradesh Sacramental Wine Rules, 1959. Unless there is anything
repugnant in the subject or context, (a)
"Act" means the U.P. Excise Act,
1910 (Act No. IV of 1910); (b)
"Bishop" means a priest of the
Roman Catholic or Anglican Church consecrated as Governor of a diocese; (c)
"Manufactory" means the room or
building specified in the licence for the manufacture of sacramental wine; (d)
"Sacramental Wine" means wine
required for offering the Holy sacrifice of Mass in a Roman Catholic Church or
Holy Communion in an Anglican Church in U.P. and prepared from raisins. No licence for the
manufacture of sacramental wine shall be granted unless the licensee is a
Bishop or a priest of a Roman Catholic or Anglican Church. (a)
An application for a licence for the
manufacture of sacramental wine shall be made in writing to the Excise Commissioner
through the Collector of the district concerned. (b)
The application shall be accompanied by (i)
short description of the place where it is
proposed to manufacture sacramental wine; (ii)
approximate quantity of sacramental wine
which is proposed to be manufactured and the names of the diocese and Churches
for which the wine shall be utilized. The Excise Commissioner may
grant a licence in the prescribed form for a period not exceeding one year
ending March 31, of the following year on the recommendation of the Bishop of
the diocese. Application for renewal of
licence shall be submitted through the Collector concerned to the Excise
Commissioner, U.P. at least one month before its expiry. (a)
Sacramental wine manufactured under the
licence so granted shall not be removed except under the authority of the
Bishop of the Diocese concerned. (b)
In a prohibition district a priest may obtain
a permit for the transport and possession of sacramental wine from the
Collector and obtain it from any wet district. No Excise duty shall be
charged on sacramental wine which is manufactured under these rules.UTTAR
PRADESH SACRAMENTAL WINE RULES, 1959