Section 863 in Rules under the United Provinces Excise Act, 1910
863. Inspection of premises before grant of licence.
- [(1) No beer shall be manufactured and no person shall use, keep or have in his possession any material, utensil, implement and apparatus whatsoever, for the purpose of manufacturing beer except under the authority and subject to terms and conditions of a licence granted in Form B-l by the Excise Commissioner.(2)An application for the grant of the aforesaid licence shall be in Form B 21 and shall be submitted to the Excise Commissioner within one year from the date of grant of licence in Form B-20 unless specifically permitted otherwise.(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.]
