Section 1097(2) in Rules under the United Provinces Excise Act, 1910
(2)If the Excise Commissioner is satisfied, he shall subject to such conditions as the State Government deem fit to impose, authorize the establishment of a vintnery and issue a licence in the appended Form V-L The fee for such a licence shall be Rs. 2,500 (Rupees two thousand five hundred only) payable in advance for the year or part thereof for which the licence is granted.
