Section 1097 in Rules under the United Provinces Excise Act, 1910
1097.
(1)Application for licence in Form V-3 shall be granted or refused by the Excise Commissioner having regard to the actual consumption of wine within the State and its availability of supervisory staff.(2)If the Excise Commissioner is satisfied, he shall subject to such conditions as the State Government deem fit to impose, authorize the establishment of a vintnery and issue a licence in the appended Form V-L The fee for such a licence shall be Rs. 2,500 (Rupees two thousand five hundred only) payable in advance for the year or part thereof for which the licence is granted.(3)The aforesaid licence shall be valid, unless specifically extended, for a period of one year only from the date of issue, within which period the holder thereof shall arrange to secure the land, building, plant, machinery and other equipment required for the establishment of the vintnery. This licence shall not confer any right or privilege for the grant of licence for the manufacture, of wine and it is liable to be revoked or withdrawn at any time, in the public interest. No compensation for a damage or loss shall be payable when the licence is so revoked or withdrawn.
