(1)No letter of intent for establishment of any new Brewery or expansion of the production capacity of an existing Brewery shall be issued without previous notification issued by the Government expressing the intention to grant the same from time to time.(2)A notification shall be issued by the Government separately from time to time for grant of Letter of Intent for establishment of a new Brewery or expansion of production capacity of an existing Brewery.(3)Government may, by notification issued from time to time, withdraw their intention of granting Letter of Intent for establishment of new Brewery or expansion of the production capacity of the existing Brewery for any of the purposes separately.
