Section 575 in Rules under the United Provinces Excise Act, 1910
575. Procedure for the grant of licence for retail vend of Nira.
- The following procedure shall apply for the settlement of licence for the retail vend of Nira for consumption on the premises :(i)Whenever a new licence is proposed to be granted the Collector shall invite applications for the purpose after giving publicity at the office of the Zila Parishad, Nagar Mahapalika or the Nagar Palika, the Collector's office, the office of the Deputy/Assistant Excise Commissioner and in such other manner as it considered reasonable by the Collector.(ii)A list of licences for the retail vend of Nira for which the Collector proposes to select licensees shall be exhibited at the Collector's office.(iii)Applications for the grant of licence shall be in appropriate form appended hereto and shall be addressed to the Collector.Note. - The last date to be fixed for the receipt of applications shall not be earlier than fifteen days after the date of exhibition at the Collector's Office of the invitation of the applications.(iv)The District Excise Officer shall scrutinise all the applications received for grant of licence and draw up a list of eligible applicants whom he considers suitable. In preparing the list, he may make or cause to be made such enquiries as he may consider necessary and shall be guided by the principles, laid down in Rules 5 to 7. He shall also prepare a second list containing the names of those applicants whose names could not be included in the list of suitable candidates and record against each name his reasons for omitting them from the first list. Both these lists shall be forwarded by him to the Deputy/Assistant Excise Commissioner of the Charge concerned. The Deputy/Assistant Excise Commissioner shall forward these lists to the Collector after recording his views in regard to the suitability of each of the applicants. The Collector may then make or cause to be made such further enquiries as he considers necessary and may, for reasons to be recorded, grant the licence to any applicant whom he considers suitable having regard to the principles laid down in these rules.
