Section 703(4) in Rules under the United Provinces Excise Act, 1910
(4)[ No licence in Form P.D. 1 or P.D. 2 shall be granted until the applicant has-] [Substituted by Notification No. 2323/97-B-88-89, dated March 31, 1989, published in U.P. Gazette, Part I-ka, dated 10th June, 1989.](a)satisfied the Excise Commissioner that the proposed building, vessels, plant and apparatus to be used in connection with the manufacture of spirit and its storage and issue are strictly in accordance with the rules made in this behalf and are in conformity with the plans submitted by the applicant and further that the precaution has been taken against fire;(b)deposited security of [Rs. 1,00,000 (Rs. one lakh)] [Substituted by Notification No. 11185/IX-PD-2/Navinikaran, dated March 31, 1995.]; and(c)deposited the licence fee at the rate of [Rs. 15.00 (Rs. fifteen)] [Substituted by Notification No. 11185/IX-PD-2/Navinikaran, dated March 31, 1995.] only per kilolitre of installed production capacity in advance for the year or part thereof for which the licence is granted.For distilleries having an yearly installed production capacity of 1,000 kilolitres or less a licence fee at the rate of Rs. 3 (Rupees three only) per kilolitre of installed production capacity shall be less than Rs. 2,000 (Rupees Two thousand) and for the distilleries having an yearly installed production capacity of over 1,000 kilolitres, a licence fee at the rate of Rs. 2.50 paise (Rupees two and fifty paise only) per kilolitre of installed production capacity shall be payable subject to a minimum of Rs. 4,000 (Rupees Four thousand only).
