Section 3(10) in The Madhya Pradesh Distillery Rules, 1995
(10)In case the applicant fails to construct the building and submit his completion report as contemplated in sub-rule (3), within a period of two years from the date of the grant of letter of intent, the letter of intent so granted shall be liable to cancellation without compensation for any damage and loss:Provided that, where the Excise Commissioner is satisfied that there is sufficient cause for the applicant for not constructing and completing the works as per approved plan within the period of two years, he may, for reason to be recorded in writing, recommend to the Government, for the extension of the said period of two years for such further period or periods, not exceeding one year in the aggregate, as he may deem fit.
