Section 862(4) in Rules under the United Provinces Excise Act, 1910
(4)The aforesaid licence shall be valid for a year from the date of issue, unless specifically extended and during the period of validity, the holder thereof shall arrange to secure the land, building, plants, machinery and other equipment for establishment of brewery. It shall not confer any right or privilege for grant of a licence for the manufacture of beer and is liable to be revoked or withdrawn at any time, in the public interest, after giving the holder a notice to show cause against such action and after hearing him, if he so desires. No compensation for damage or loss shall be payable when the licence is so revoked or withdrawn.
