Section 702(4) in Rules under the United Provinces Excise Act, 1910
(4)The aforesaid licence be valid, unless specifically extended for a year a from the date of issue, within which period the holder thereof shall arrange to secure the land, buildings, plant, machinery and other equipment required for the establishment of the distillery. It shall not confer any right or privilege for grant of licence for the manufacture of spirit and is liable to be revoked or withdrawn at any time, in public interest, after giving the holder a notice to show cause, against such action and after hearing him, if he so desires. No compensation for damage or loss shall be payable when the licence is so revoked or withdrawn.
