(1)Every brewer for sale and every brewer of beer for private consumption shall, before he begins to brew, deliver to the Excise Commissioner through the Collector 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 each is 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 vessels, there shall be legibly painted in oil colour the name of the vessel, utensils, room or place according to the purpose for which it is intended to be used. If more than one vessel is used for the same purpose, each shall be distinguished by a progressive number.(2)Inspection of premises and grant of licence. - Before the licence to brew is granted, an Excise Officer authorised by the Excise Commissioner shall inspect the premises, etc, compare the same with the particulars stated in the aforesaid written description and certify accordingly . The licence shall be granted by the Collector with the sanction of the Excise Commissioner if the description be found satisfactory and the applicant be considered a fit person to receive a licence.(3)Licence to be renewed annually. - The licence for a brewery must be renewed annually. Such renewal will be granted by the Collector, subject to the approval of the Excise Commissioner.Sugar
