Section 869 in Rules under the United Provinces Excise Act, 1910
869. Unrenewed licenses to be void.
- Unrenewed licences shall be null and void and the beer produced in the brewery after the expiry of the licence shall be liable for seizure and confiscation and the parties working the brewery to the penalties provided by law for illicit brewing :Provided that in the event of renewal of licence being refused, permission may be granted for continuing operations temporarily, for a reasonable time, pending revision before the State Government.
