Section 92 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
92. Plan of the manufactory to accompany the application.
- The applicant shall enclose with the application site and elevation plans of the rooms therein with doors and windows and also similar plans of the quarters in the case of a bonded manufactory, if the licensee is required to provide quarters for the excise staff to be posted to the bonded manufactory:Provided that the State Government may relax the provisions of this rule in the case of hakims and vaidyas who prepare medical preparations for dispensing to their patients only and not for sale.
