Section 571 in Rules under the United Provinces Excise Act, 1910
571. Eligibility for licence.
- Suitable applicants, whether an individual or an institution shall be eligible for the licence. The comparative merit where necessary among various applicants shall be considered by the Collector in consultation with the district level Committee constituted for the purpose by a State Government from time to time and regard being had to the following :(1)Honesty and ability to supervise the working under the licence personally.(2)Weightage to-(a)local residence,(b)institution,(c)specific training to tap, draw and preserve Nira undergone by the applicant.
