- The holder of no objection certificate' shall seek the permission of Excise Commissioner for construction of brewery after having completed the formalities prescribed by Excise Commissioner in this behalf and depositing the fee prescribed for this purpose. Along with the application, the applicant shall file a plan and full description of his premises and vessels, clearly specifying the purpose of, and distinguishing mark on each room and vessel. Excise Commissioner, if he is satisfied that there is no objection to doing so, may grant permission for construction by way of licence in form RB 1 (A).
