Section 355(1) in Rules under the United Provinces Excise Act, 1910
(1)The Collector shall whether a licence shall be renewed to the existing licensee or not in the forthcoming year. For this purpose, he shall examine the list of existing licensees in consultation with the Assistant Excise Commissioner as far as possible between December 1 and 15 every year-(i) for excise shops to be licensed with effect from April 1; and (ii), between July 1 and 15 for tari shops which are licensed from October 1 every year. If he considers that the conduct of any licensee has been suitable/thoroughly, satisfactory, he shall order the renewal of the licence. If any existing licence, is reported to be unsuitable, the Collector shall call upon such licensee to show' cause, within a specified period why his licence should not be terminated and, in doing so, shall inform him of the reasons for believing him to be unsuitable. If after considering the explanation, the Collector finds the licensee to be unsuitable he shall not renew the licence and invite application.
