Section 862 in Rules under the United Provinces Excise Act, 1910
862. Application for licence.
- [(1) Any person desiring to obtain a licence to establish a brewery in the State of Uttar Pradesh shall apply for a licence therefor to the Excise Commissioner, Uttar Pradesh through the Collector of the district in which the brewery is proposed to be established. The application shall be in Form B-19.] [Substituted by Notification No. 1962, dated 19th April, 1974, published in U.P. Gazette (Extraordinary), dated 26th April, 1974.](2)On his application being entertained, the applicant shall file a plan and full description (hereinafter called the entry) of his premises and vessels, clearly specifying the purpose of, and the distinguishing mark on each room and vessel. The plan shall be drawn to scale on tracing cloth showing the exact 'position and dimension' of each room and vessel proposed to be used.(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 deem fit to impose, authorise the establishment of brewery and issue a licence in Form B-20. The fee for grant of such a licence shall be Rs. 25,000 (Rupees Twenty-five thousand) only payable in advance for the year or part thereof for which the licence is granted.Note. - The Excise Commissioner shall have power to grant or refuse any publication for licence having regard to the actual requirement in the State.(4)The aforesaid licence shall be valid for a year from the date of issue, unless specifically extended and during the period of validity, the holder thereof shall arrange to secure the land, building, plants, machinery and other equipment for establishment of brewery. It shall not confer any right or privilege for grant of a licence for the manufacture of beer and is liable to be revoked or withdrawn at any time, in the public interest, after giving the holder a notice to show cause against such action and after hearing him, if he so desires. No compensation for damage or loss shall be payable when the licence is so revoked or withdrawn.
