Section 1107 in Rules under the United Provinces Excise Act, 1910
1107. Unauthorized alteration in building or fixtures not to be made.
- No additions and alterations to the vintnery or the permanent fixtures therein shall be made without the previous sanction of the Excise Commissioner :Provided that minor additions and alterations urgently required may, on presentation of a fresh plan of the vintnery, be allowed by the Assistant Excise Commissioner concerned subject to the subsequent approval of the Excise Commissioner.
