Section 561(6) in Rules under the United Provinces Excise Act, 1910
(6)Whenever for any reason the final decision regarding the selection of licensees is likely to be delayed, it shall be open to the Collector to settle the shop provisionally with one of the bidders subject to the following conditions which shall be entered in the licence :(a)That the licence shall be terminable at will if the shop is eventually settled with another person and the licensee shall not be entitled to claim any remission in licence fee or to any compensation.(b)The provisional licensee shall be bound to register such number of trees by paying tree-tax and surcharge on them as the Collector think sufficient taken into consideration the bid offered by such licensee.(c)The condition regarding the deposit of advance mentioned in subclause (d) of clause (i) supra shall be applicable to the provisional licence issued under this clause, but this deposit shall be refunded, if the licence is eventually refused before May 1 and the licensee has not committed any breach or a report regarding breach of licence conditions is not pending against him. If the licence is refused later on the whole or part of deposit can be refunded by Collector in consultation with Excise Commissioner.
