Section 702(2) in Rules under the United Provinces Excise Act, 1910
(2)On his application being entertained, the applicant shall file for approval , description and plans of the building in which he proposes to construct his distillery and also an inventory giving the description and size of the stills and all other permanent apparatus. The plans shall be drawn to scale on tracing cloth, showing the exact position and the dimension of each vessel to be used, and tracing course of all pipes or channels in the colours which would be actually used in accordance with the rules on the subject, together with the elevations of all the more important parts of the distillery, such as the receiver room and the warehouse.
