Section 1098 in Rules under the United Provinces Excise Act, 1910
1098.
(1)No wine shall be manufactured and no person shall use, keep or have in his possession any material, still, utensil, implement and apparatus whatsoever, for the purpose of manufacturing wine except under the authority and subject to the terms and conditions of a licence granted in Form V-2 by the Collector, with the previous approval of the Excise Commissioner.(2)An application for the grant of licence under sub-rule (1) shall be in Form V-4 and shall be submitted to the Excise Commissioner with the period of validity of the licence in Form V-I.(3)Before, according approval to the grant of a licence in Form V-2 and Excise Officer duly authorised by the Excise Commissioner shall inspect the premises, all apparatus are fermenting and storage, vessels, compare the same with the particulars furnished and certify the same if found to be in order ;(4)No licence shall be granted unless and until the applicant has-(a)satisfied the Excise Commissioner that the building and the plant have been built in accordance with the prescribed regulation and that due precaution against fire has been taken; and(b)deposited as security a sum of Rs. 2,500 (Rupees two thousand five hundred only) in Government Promissory Notes or other Government securities of equivalent market value, for due fulfillment of all conditions of licence and for the payment of all sums which may become due to Government by way of duties, penalties, fines, and taxes under his provisions of licence or to which the vintnery may be liable by law or by rules having the force of law or under any engagement into which he may have entered. The notes or other securities shall, on deposit, be endorsed to the Collector of the district in which vintnery is set up by designation. The vintner shall be allowed to draw, as it falls due, the interest accruing on them;(c)deposited a licence fee of Rs. 500 (Rupees five hundred only) payable in advance for the year or part thereof for which the licence is granted.
