537. Application for breweries and microbreweries licence.
(a)Every brewer for sale of beer shall, before he begins to brew, deliver to the Excise Commissioner through Superintendent of Excise a description in writing signed by himself, of all premises rooms, places and vessels intended to be used in his business, specifying the purpose for which those are to be used, and the distinguishing mark of each on the outside of the door of every room and place in which the business is carried on and on some conspicuous part of each of the aforesaid vessel, these shall be legibly painted in oil colour the name of the vessel, utensil, room or place according to the purpose, each shall be distinguished by a progressive number. An Application fee at the rate prescribed in rule 113 of these Rules shall also be deposited for the purpose.(b)Inspection of premises and grant of licence: Before the licence to brew is granted, an Excise Officer, authorized by the Excise Commissioner shall inspect premises, etc. compare the same with the particulars stated in the aforesaid written description and certify accordingly. if the description be found satisfactory and if on the report of District Collector the applicant is considered a fit person to receive a licence, the licence shall be granted by the Excise Commissioner with due sanction from the State Government on such terms and conditions as may be imposed and on payment of a license fee as prescribed in rule 19(III) of these Rules.
