(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.
