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[Cites 0, Cited by 0] [Section 703(4)] [Section 703] [Entire Act]

State of Uttar Pradesh - Subsection

Section 703(4)(a) in Rules under the United Provinces Excise Act, 1910

(a)satisfied the Excise Commissioner that the proposed building, vessels, plant and apparatus to be used in connection with the manufacture of spirit and its storage and issue are strictly in accordance with the rules made in this behalf and are in conformity with the plans submitted by the applicant and further that the precaution has been taken against fire;