57. Failure to complete the construction and commencement of work.
- If the licensee fails to complete the construction of the building as per the plan and to start the working of the manufactory within the period of three months from the date of grant of licence, the licence granted shall be liable for cancellation without compensation for any damage or loss:Provided that if the Commissioner of Excise is satisfied that there is sufficient reasons for not installing the plant and machinery and for not commencing the working of the manufactory within that period, he may, for reasons to be recorded in writing, extend the said period by such further period or periods, not exceeding one year, in the aggregate as he may deem fit.
