Section 572 in Rules under the United Provinces Excise Act, 1910
572. Ineligibility for licence.
- No applicant shall be eligible for the licence :(1)Who is an excise licensee connected with or having interest in business of any intoxicant.(2)Who has been convicted by a criminal court for a non-bailable offence.(3)Who is in arrears of Government revenue.(4)Whose conduct as an Excise licensee has been found unsatisfactory.(5)Who has earlier been guilty of any serious breach of the condition of licence relating to Nira.(6)Who on the date of the application is below the age of twenty-one years.(7)Who is suffering from any infectious or contagious disease.
