Section 1097(3) in Rules under the United Provinces Excise Act, 1910
(3)The aforesaid licence shall be valid, unless specifically extended, for a period of one year only from the date of issue, within which period the holder thereof shall arrange to secure the land, building, plant, machinery and other equipment required for the establishment of the vintnery. This licence shall not confer any right or privilege for the grant of licence for the manufacture, of wine and it is liable to be revoked or withdrawn at any time, in the public interest. No compensation for a damage or loss shall be payable when the licence is so revoked or withdrawn.
