Section 575(iv) in Rules under the United Provinces Excise Act, 1910
(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.
