(11)[When the Excise Commissioner is satisfied that the construction of the building and erection of the plant and machinery is complete in all respect, he may, subject to prior approval of the State Government, grant a licence for manufacture of spirit in Form D-1, on a payment of annual licence fee of [Rs. 5 lac] [Substituted by Notification No. (25)-B-1-21 -98-CTD-V, dated 1-12-1998.] for a period of five years. The licence shall be renewed every year subject to due observance of the provisions of the Act, and rules made thereunder and conditions of the licence].
