Section 3(2) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(2)(a)An application for approval of the plant and map of the building shall be submitted to the Excise Commissioner within three months from the date of the communication of the sanction of the Government referred to in sub-rule (1);(b)Every such application shall be accompanied by-(i)Copy of the letter of intent issued by the Government;(ii)Project report of the proposed distillery with the plan and map of the distillery building;(iii)No objection certificate from the Department of Environment and Pollution Control Board of the Government of Madhya Pradesh;(iv)No objection certificate from the Chief Inspector of Factories under the Factories Act, 1948 (No. 63 of 1948);(v)Any other certificate or authorisation required from Central Government, the local body Town and Country Planning Department and other Departments of the State Government.
