Section 95(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)On receipt of an application, licensing authority shall cause such enquiries to be made as it may deem necessary including enquiries into the following :(i)the qualifications and previous experience of technical personnel engaged in the manufacturing operation;(ii)the equipment of the bonded and non-bonded manufactory;(iii)soundness of the applicant's financial position; and(iv)suitability of the proposed building for the establishment of manufactory.
