Section 862(3) in Rules under the United Provinces Excise Act, 1910
(3)If, after such enquiry as he may deem necessary, the Excise Commissioner is satisfied, he shall subject to such conditions as the State Government deem fit to impose, authorise the establishment of brewery and issue a licence in Form B-20. The fee for grant of such a licence shall be Rs. 25,000 (Rupees Twenty-five thousand) only payable in advance for the year or part thereof for which the licence is granted.Note. - The Excise Commissioner shall have power to grant or refuse any publication for licence having regard to the actual requirement in the State.
