(1)Application for renewal of licence for the following excise year shall be made to the Excise Commissioner through the District Excise Officer on or before February 28 each year. If there has been alteration in either plant or building, fresh application must be submitted. If their has been no alteration, a certificate to this effect from the officer incharge should be attached with the application for renewal of the licence.(2)The renewal of licence shall not be made as a matter of course.(3)In renewing licences the Excise Commissioner shall keep due regard to the following:-(a)any direction issued by the State Government on matter of excise or prohibition policy;(b)any alteration of plant or building made by the brewer without the proper consent of the State Government; and(c)contravention of any provision of the Act or the rules made thereunder.
