Section 703(5) in Rules under the United Provinces Excise Act, 1910
(5)The aforesaid licence shall be granted subject to the following conditions :(a)It will be open to the Excise Commissioner to verify at any time the description and plans mentioned in sub-rule (4) and on proof of error, to require fresh ones to be submitted, such verification may be made by any officer deputed for the purpose and such officer shall be allowed full access to the premises. A duplicate of the distillery plans approved by the Excise Commissioner shall be provided by the distillery, to be filed in the office of this distillery Inspector concerned.(b)No alteration or addition shall be made in or to such buildings or in or to such stills and other permanent apparatus, without the permission of the Excise Commissioner.If alterations are sanctioned fresh descriptions and plans of the same must be filed. If the Excise Commissioner so directs, officer-in-charge of distillery may permit minor alterations to be made to such buildings or stills and other permanent apparatus subject to his subsequent approval.
