Section 702(3) in Rules under the United Provinces Excise Act, 1910
(3)If after such enquiry as he may deem necessary, the Excise Commissioner is satisfied, he shall subject to such conditions as the State Government may deem fit to impose grant a licence in Form P.D. 33 authorising the establishment of the distillery on payment of fee of [Rs. 1,00,000 (Rupees one lakh)] [Substituted by Notification No. 11185/IX-PD-2/Navinikaran, dated March 31, 1995.].Note. - The Excise Commissioner shall have power to grant or refuse any application for licence having regard to the actual requirement in the State.
