Section 1099 in Rules under the United Provinces Excise Act, 1910
1099.
The licence shall be valid for the Excise year for which it is issued and shall require renewal annually. The application shall be made to the Collector on or before February 28, every year for the renewal for the licence for the Excise year following. If there has been alteration in either plant or building fresh plans must be submitted. If there has been no alteration, a certificate to this effect from the officer-in-charge should be attached with the application for the renewal of the licence. A licence fee of Rs. 500 (Rs. five hundred only) for a year or part thereof shall be payable in advance for such renewal.
