Section 863(3) in Rules under the United Provinces Excise Act, 1910
(3)Before the licence in Form B-l is granted any Excise Officer authorised by the Excise Commissioner, shall inspect the premises, etc., and compare the same with the plan and entry aforesaid and certify accordingly.] [Substituted by Notification No. 1962, dated 19th April, 1974, published in U.P. Gazette (Extraordinary), dated 26th April, 1974.]
