Section 3(3) in The U.P. Establishment of Manufactory Rules, 1997
(3)[ If after such enquiry as he may deem necessary, the Excise Commissioner is satisfied that licence for the establishment of manufactory should be granted, he shall with previous approval of the State Government and. subject to such conditions as the State Government may deem fit to impose, grant a licence in Form F.L.M.-2 authorising the establishment of manufactory on payment of fee of rupees one lac :Provided that no licence shall be granted to a person who is a retail vendor of liquor.] [Substituted vide Notification No. 6121/P.A./97, dated September 3, 1997, published in U.P. Gazette (Extraordinary), dated 3rd September, 1997.]
