- Any person desiring to obtain a licence to establish and work a distillery, in any place in Assam, shall apply in writing to the Commissioner of Excise stating the following particulars:(i)The name or names with address or addresses of the person or persons applying; if a firm; the name of every partner of the firm, and if a company, the registered name and address thereof;(ii)The purpose for which the distillery is proposed to be opened, specifying in detail the nature of the business which the applicant desires to carry on therein;(iii)The name of the place in which, the site on which and the buildings in which the distillery is to be constructed or worked;(iv)The number and full description of the stills, vats and other permanent apparatus which the applicant wishes to work or set up, and the size and capacity of such stills, etc.;(v)The date from which, in the event of a licence being granted to him, the applicant proposes to commerce working the distillery; and(vi)A correct plan of the buildings which he intends to use or to construct for his distillery, and a plan showing the position of stills, vats and other permanent apparatus therein and list of store-rooms, warehouses, etc., connected therewith.(vii)Application fee at the rate prescribed in rule 113 of these Rules.
