Section 3 in The U.P. Bottling of Foreign Liquor Rules, 1969
3.
(i)A person, applying for a bottling licence under rule (2), shall alongwith the application furnish the following particulars to the Collector, namely-(a)the place at which and the premises in which bottling shall be carried on, and(b)the approximate number of days in a week or month during which bottling shall be carried on.He shall also submit a detailed plan of the premises showing the different rooms or compartments and all the permanent fixtures therein. The plan shall be submitted in duplicate where bottling is to be carried on in non-bonded premises and in triplicate where bottling is to be carried on in bond.(ii)The Collector, if he is satisfied on enquiry that the applicant is a fit person to hold the required licence and the premises in which such person proposes to carry on bottling are suitable, may with the previous approval of the Excise Commissioner, grant the licence to such person provided that where bottling is to be carried on in a distillery or a brewery or a vintnery the plan of the premises shall alongwith the proposal, be sent to the Excise Commissioner for his approval. Every such licensee shall deposit Government promissory notes of the value of rupees five hundred as security for the payment of all sums which may become due to Government by way of fee on bottling leviable under Rule 2.The promissory notes shall on deposit be endorsed to the Collector of the district without addition of names. The licensee shall be allowed to draw, as it falls due, the interest accruing on them.
