- (1.) THE main question involved in this case is whether or not the clubs serving liquor for price are covered by section 277 of the Cantonment Act 2006 (Act No. 41 of 2006) (the Act) (See Appendix-I), rule 325 of the UP Excise Manual (the Manual) (See Appendix-II), and rule 2-A of the UP Number and Location of Excise Shop Rules, 1968 (the 1968 Rules) (See Appendix II ).
(2.) PRABHU Narain Union Club, Cantonment, Varanasi (the Club) is situate within the Cantonment area of the Cantonment Board, Varanasi (the Board ). The Club was established in the year 1926 by His Excellency Maharaja of Banaras (Kashi Naresh ). It is a society registered under the Societies Registration Act (for relevant part of its bye-laws and rules, see Appendix-III ).
(3.) THE total area of the club is 1. 91 acres; it includes 0. 61 acres for six lawn Tennis Courts. The club also provides facility of playing Badminton. It has air conditioned Gymnasium, Billiards room, Family room, Bridge room, Card room, and Board room.;