Section 11(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(3)The applications for the renewal of licenses for the next period of settlement are to be made in the following manner :-(a)all applications for renewal of licenses for the next period of settlement are to be made in plain paper to the Excise Commissioner through the Excise Officer-in-Charge of the plant;(b)the following documents are to be submitted by the licensee along with the application for the annual renewal of license -i. a copy of Fire License or No-Objection Certificate from the appropriate authority;ii. copies of Income Tax, Sales Tax and Professional Tax Clearance Certificate, as may be applicable;iii. a certificate from the Excise Officer-in-Charge of the plant confirming that the provisions of rule 8 have been duly followed; andiv. a statement showing the dues payable to the State Government in respect of the licenses along with an affidavit pertaining to previous year, sworn in before an Executive Magistrate that all others shall be paid on demand;(c)if the manufacturer is a firm or a company or a corporation, the following documents along with the particulars and documents under clause (b) shall be submitted -i. name and address of the Director;ii. name of the authorized signatories; andiii. a copy or certificate of incorporation issued by Registrar of Companies.
