Section 3(7) in The Madhya Pradesh Distillery Rules, 1995
(7)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 buildings;(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 (LXIII of 1948);(v)Any other certificate or information required by Excise Commissioner.
