(1)The licensee shall manufacture wine according to the approved manufacturing process under sub-rule (7) of rule 3.(2)Every winery shall be under the control of an Assistant District Excise Officer to be designated as officer-in-charge placed by the Excise Commissioner. More officers of junior ranks shall also be appointed to assist officer-in-charge in his supervisory functions.(3)Officer-in-charge and other Excise Supervisory staff posted shall be provided with suitable residential accommodation with necessary facilities in the licensed premises or in its close vicinity by licensee as approved by the Excise Commissioner.(4)The licensee shall provide, for the officer-in-charge a duly furnished office within the licensed premises.(5)The Excise Supervisory staff working on public holidays or beyond normal working hours shall be paid overtime allowance by the licensee as per scale fixed by the Excise Commissioner.(6)The licensee shall make proper arrangements for the treatment and disposal of effluents and all other waste material in the manner laid down by the State Government and Chhattisgarh Pollution Control Board.(7)The licensee shall get the entire premises including buildings, structures, plant and machinery, insured against fire or accident and he shall arrange for suitable fire safety measures and satisfactory fire-fighting apparatus.(8)The licensee shall provide and maintain in the licensed premises sufficient and accurate scales, weights, measures, lights, ladders and other appliances as instructed by officer-in-charge or other officer to enable the officer-in-charge or any other inspecting officer to take account of or to check by weight, gauge or measure, all material work, wash of wine manufactured, vetted, stored or bottled.(9)The licensee shall have the right of bottling the wine manufactured in the licensed premises.(10)All the manufacturing operations shall be conducted under proper hygienic conditions. Only pure filtered water shall be used. Under no circumstances any ingredient or materials injurious to human health shall be used at any stage of manufacture.(11)The licensee shall inform the Excise Commissioner without loss of time if there is discontinuance of manufacture of wine and the reasons thereto.(12)On receipt of any direction from the Excise Commissioner or any officer authorised by him to remove any defect in building or plant or in the arrangement for fermentation, storage, pasteurization, bottling, issue etc. the licensee shall attend to it at once and shall remove the defect by the date specified therein.(13)In case where a license is granted in favour of a private or public limited company, it shall be binding on such company to communicate in detail to the licensing authority, any change in the Directors of Company, such as names and addresses within fifteen days of change.(14)The licensee may appoint any competent person to act as his agent with prior approval of the Excise Commissioner.(15)The particulars of all persons including their names and qualifications to be employed either as a winer, manager, chemist, technician, labour or in any capacity whatsoever, shall be submitted to the officer-in-charge for approval. No person other than those approved by officer-in-charge shall be permitted to work therein or make entries in the account books.(16)The licensed premises shall be opened only for the entry or exit of persons who have business therein and authorised to be there in connection with such business. Others may enter only with permission of the officer-in-charge. The officer-in-charge shall have the right to make a person leave the premises if he is engaged in riotous behaviour or commit any offence. He shall also have the right to get the person searched before leaving the premises.(17)The licensee shall immediately report to the officer-in-charge in case any condition of licence is breached by any one of his employee.(18)The licensee shall keep the licensed premises and all the material therein open during the inspection and examination by the officers empowered under Section 51 of the Act. He shall render all possible help in such inspection and examination.(19)The licensee shall maintain an inspection book paged and stamped by the officer-in-charge in which the inspecting officers may record their inspections, notes or special remarks. After the expiry of licence, the licensee shall hand over the inspection book, various registers maintained and licence to the officer-in-charge.(20)By the fifth day of every month the licensee shall submit in Form W-13 an inclusive return of the transactions made in the winery during the preceding month to the officer-in-charge.(21)Rules of general application and general licence conditions rules framed in exercise of the powers conferred by Section 62 of the Act and all other powers enabling in that behalf shall apply mutatis mutandis to the winery licensee, except such conditions which are either specially provided or are not in any contradiction to the provisions of these rules.
