77. Procedure for grant of permit for rectified spirit to educational institution, homoeopathic chemists and practitioners in Form P-5.
(1)The following procedure shall be observed before a permit for rectified spirit in Form P-5 is granted by the Deputy Commissioner in the case of an educational institution, homoeopathic practitioners and chemists, -(a)an application for rectified spirit required for use in research and teaching, should be made by the governing body or the representative of the university, college or other educational institution to the Deputy Commissioner. In the application the situation of the particular university, college or educational institution for research or teaching, the number of laboratories therein, the purpose to which the spirit is required, the bulk quantity likely to be required in the course of the year;(b)the Deputy Commissioner may grant permit in Form P-5 in favour of the representative of the educational institution concerned;(c)the spirit received at any one institution must only be used in the laboratories of that institution and must not be distributed for the use in the laboratory of any other institution or used for any other purpose than that authorized;(d)the stock of spirit in each institution must be kept under separate lock in a special compartment under the control of the permit holder;(e)the spirit received may be distributed by the permit holder undiluted to any of the laboratories belonging to the same institution;(f)the quantity of spirit in stock at any one time must not exceed half the estimated quantity required in a year.(2)The following procedure shall be observed for the grant of a permit for rectified spirit in Form P-5 by the Deputy Commissioner to a homoeopathic chemist, practitioner or for the manufacture and sale of homoeopathic medicines:(a)an application for the possession of rectified spirit by a homoeopathic chemist or practitioner shall be made in writing to the Deputy Commissioner giving the following particulars -(i)name and address of the applicant;(ii)the quantity of rectified spirit in litres likely to be possessed by the applicant at any one time;(iii)the maximum quantity of rectified spirit in litres required by the applicant in a year;(iv)the amount of the security which the applicant is prepared to furnish as a guarantee for the performance of the conditions of the permit and the rules;(v)a list of preparations which are to be manufactured.(b)if the application is accepted, the Excise Commissioner shall determine -(i)the quantity of rectified spirit in litres to be possessed at any time;(ii)the quantity of rectified spirit in litres to be obtained during the year;(iii)the nature and amount of the security to be furnished for the performance of the conditions of the permit and the rules, and;(iv)the preparations to be manufactured by the applicant hereinafter referred to as the approved homoeopathic chemist or practitioner.(c)the permit in Form P-5 shall be granted for a period not exceeding one year. It shall be renewed from year to year, by the Deputy Commissioner who may, however, on sufficient cause shown, refuse to renew it or at any time determine it;(d)before the permit in Form P-5 is granted the approved homoeopathic chemist or practitioner shall execute a bond for such amount as may be specified by the Excise Commissioner;(e)the approved homoeopathic chemist or practitioner shall be required to maintain the accounts in Form F-20.
