- Any person desiring to obtain a license to establish and work a bonded warehouse within a manufactory premises shall apply in writing to the Commissioner of Excise stating the following particulars:-(1)The name or names with address or addresses of the person or persons so applying; if a firm, the name of every partner of the firm, and if a company, the registered name and address thereof;(2)The name of the place of the manufactory in which and the buildings in which the warehouse to be constructed or work;(3)The number and full description of vats and other permanent apparatus which the applicant wishes to work or set up and the size and capacity of such vats, etc;(4)The date from which, in the event of a license being granted to him, the applicant proposes to commerce working the warehouse.(5)A current plan of the buildings which he intends to use or construct his warehouse for storage of foreign liquor and a plan showing the position of vats and other permanent apparatus therein and a list of store room, etc. connected therewith.(6)Application fee at the rate prescribed in rule 113 of these Rules.
