Section 864 in Rules under the United Provinces Excise Act, 1910
864. Conditions precedent to grant of licence.
- [No licence in Form B-l shall be granted until the applicant has-(a)satisfied the Excise Commissioner that the plant is capable of producing not less than 2,500 litres of beer per day;(b)satisfied the Excise Commissioner that the proposed building, vessels, plant and apparatus to be used in connection with the business of brewing, storage and issue of beer are built in accordance with the rules in this behalf and that due precaution has been taken against fire;(c)deposited as security for fulfillment of all conditions of his licence and for the payment of all sums which may become due toGovernment by way of duty, penalties, fines and taxes under the provisions of his licence or to which the brewery may be liable by law or by rules having the force of law, or under any engagement or bond into which he may have entered, a sum of Rs. 20,000 (Rupees Twenty Thousand) only in Government promissory notes or other Government securities of equivalent market value. The notes or other securities shall, on deposit, be endorsed to the Collector of the district by designation. The brewer shall be allowed to draw, as it falls due, the interest accruing on them; and(d)deposited the licence fee prescribed under Rule 7 (1) in advance and proof of such deposit is furnished to the licensing authority for grant of the licence for the year or part thereof.]
