Section 574(2) in Rules under the United Provinces Excise Act, 1910
(2)The Collector after making such enquiries as he thinks fit shall consider the application in the light of the provisions of Rule 5 and having regard to the following :(a)Nira is expected to be consumed in the area in question in substantial quantity.(b)The grant of licence is not likely to be inconsistent with the prohibition policy of the State Government.(c)The grant of licence envisages scientific and economic exploitation of tree and provides employment to tappers and persons genuinely interested in establishing and developing village industries.
