Section 3(ii) in The U.P. Bottling of Foreign Liquor Rules, 1969
(ii)The Collector, if he is satisfied on enquiry that the applicant is a fit person to hold the required licence and the premises in which such person proposes to carry on bottling are suitable, may with the previous approval of the Excise Commissioner, grant the licence to such person provided that where bottling is to be carried on in a distillery or a brewery or a vintnery the plan of the premises shall alongwith the proposal, be sent to the Excise Commissioner for his approval. Every such licensee shall deposit Government promissory notes of the value of rupees five hundred as security for the payment of all sums which may become due to Government by way of fee on bottling leviable under Rule 2.
