Section 870 in Rules under the United Provinces Excise Act, 1910
870. Removal of beer, etc. after expiry of licence.
- On the expiry of his licence (unless a fresh licence has been granted to him), or if his licence is cancelled or suspended, the brewer shall be bound forthwith to pay the duty on and to remove all beer remaining within the brewery in accordance with the rules in force. Failure to do so within ten days of receipt of written notice form the Collector shall entail on the brewer the liability of meeting the cost of any establishment which it may be necessary to employ at the brewery. In the event of the failure continuing for more than three weeks, the beer shall be liable to be forfeited at the discretion of the Excise Commissioner.
