Section 3(3) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(3)(a)Where the Excise Commissioner is satisfied that the applicant has fulfilled the conditions specified in sub-rule (2), he may approve the plan and map of the project for the construction and working of the distillery.(b)The applicant shall, within a year from the date of the grant of the permission referred to in clause (a) above, report to the Excise Commissioner, the date on which the construction of the buildings and erection of the plant and machinery of the distillery is completed.(c)In case the applicant fails to construct the buildings and submit his completion report as contemplated in clause (b) above, within a period of one year from the date of the grant of the permission, the letter of intent so granted shall be liable to cancellation without compensation for any damage and loss:Provided that, where the Excise Commissioner is satisfied that there is sufficient cause for the applicant for not constructing and completing the works as per approved plan within the period of one year, he may for reason to be recorded in writing recommend to the Government for the extension of the said period of one year for such further period or periods, not exceeding one year in the aggregate, as he may deem fit.
