Section 1096 in Rules under the United Provinces Excise Act, 1910
1096. Application for licence.
- (Rule 3). Any person desiring to establish a vintnery in the State shall apply for a licence to the Excise Commissioner, Uttar Pradesh, through the Collector of the district in which the vintnery is proposed to be set up. The application in Form 3 shall be accompanied by a plan and full description of the premises where the manufacture would be carried on. The plan shall be drawn to scale or tracing cloth indicating the number and full description of fermenting and storage vessels and the exact position and description of each vessel proposed to be used. The Collector shall after such inquiry, as he may deem necessary, forward the application with his recommendation, to the Excise Commissioner, Uttar Pradesh.
