Section 702 in Rules under the United Provinces Excise Act, 1910
702.
(1)Any person desiring a licence to establish a distillery shall submit an application in Form P.D. 32 to Collector of the district in which he wishes to establish his distillery and the Collector will forward his application for the orders of the Excise Commissioner.(2)On his application being entertained, the applicant shall file for approval , description and plans of the building in which he proposes to construct his distillery and also an inventory giving the description and size of the stills and all other permanent apparatus. The plans shall be drawn to scale on tracing cloth, showing the exact position and the dimension of each vessel to be used, and tracing course of all pipes or channels in the colours which would be actually used in accordance with the rules on the subject, together with the elevations of all the more important parts of the distillery, such as the receiver room and the warehouse.(3)If after such enquiry as he may deem necessary, the Excise Commissioner is satisfied, he shall subject to such conditions as the State Government may deem fit to impose grant a licence in Form P.D. 33 authorising the establishment of the distillery on payment of fee of [Rs. 1,00,000 (Rupees one lakh)] [Substituted by Notification No. 11185/IX-PD-2/Navinikaran, dated March 31, 1995.].Note. - The Excise Commissioner shall have power to grant or refuse any application for licence having regard to the actual requirement in the State.(4)The aforesaid licence be valid, unless specifically extended for a year a from the date of issue, within which period the holder thereof shall arrange to secure the land, buildings, plant, machinery and other equipment required for the establishment of the distillery. It shall not confer any right or privilege for grant of licence for the manufacture of spirit and is liable to be revoked or withdrawn at any time, in public interest, after giving the holder a notice to show cause, against such action and after hearing him, if he so desires. No compensation for damage or loss shall be payable when the licence is so revoked or withdrawn.
