Section 865 in Rules under the United Provinces Excise Act, 1910
865. Power to refuse or grant licence.
(1)Subject to provisions of sub-rule (2), the Excise Commissioner shall have power to grant or refuse any application for licence or for renewal of a licence having regard to actual requirements in the State.(2)Any person aggrieved with any order of the Excise Commissioner refusing to grant or renew a licence may, within thirty days of the order apply to the State Government for revision and the Government may make such order in the case as it thinks fit.
