- All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by theses rules :Provided that any order made or any action taken under the rules so repealed, in so for as it is not inconsistent with the provisions of these rules, shall be deemed to have been made or taken under the corresponding provisions of these rules.Form W-1[See Rule 3(2)]Application For Licence To Construct And Establish A WineryTo,Secretary,Government of Chhattisgarh,Commercial Taxes Department, RaipurThrough the Excise Commissioner, Chhattisgarh, RaipurI/we......................of.....................(Address) request that I/we may be granted licence to construct and work a winery for manufacturing wine. I am/we are enclosing in quadruplicate the site and elevation plans. I/we am/are also enclosing four signed copies of the details of manufacturing process which I/we desire to adopt for the manufacture of wine. Other relevant details are also being furnished below which are true to the best of my/our knowledge and belief -
