Section 5(2)(B) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

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State of Jharkhand - Subsection

Section 5(2)(B) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(B)In case of company:

(i)two copies each of "certificate of incorporation" issued by the Registrar of Companies and "Memorandum of Articles of Association";

(ii)a copy of the latest audited (last three years) financial statements such as the Balance Sheet and the Profit & Loss Accounts;

(iii)Form No.-18 for the location of the registered office;

(iv)Form No.-29/32 for particulars of Directors;

(v)proof of filing the documents with the Registrar of Companies;

(vi)particulars of bank account of the company as well as the individual Directors;

(vii)a photocopy of the PAN Card of the company as well as those of the individual Directors duly attested;

(viii)copies of Income Tax Returns filed by the Company for the last three years along with acknowledgement of the Income Tax Returns as well as those for the individual Directors;

(ix)a copy of the Board's resolution, if any, relevant to the application;

(x)a copy of the Board's resolution stating the name and complete bio-data of the person who is authorized to deal with Excise Department.

(xi)any other particulars, which Excise Commissioner from time to time can demand by written order.

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State of Jharkhand - Subsection

Section 5(2)(B) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018