57. Grant of licence for compounding, blending, reducing and bottling portable foreign liquor.
(1)When any wholesale vendor of foreign liquor desires to carry on any of the aforesaid operations, the will submit an application to the Collector for a licence under Clause (a) or Clause (b) of Rule 53 supra and shall furnish the following particulars, namely :-(a)the place at which and the premises in which the operation or operations referred to in the said rule will be carried on;(b)the nature of the operation to be carried on; and(c)the approximate number of days in a week or month for which the operation or operations will be carried on.(2)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 the operation or operations are suitable, shall grant a licence to such persons with the previous sanction of the State Government.(3)Custody of keys of warehouse or godown. - The warehouse or godown as well as each of the rooms and compartments therein shall remain under separate locks and keys of the licensee and the Excise Officer-in-charge.(4)Accommodation and furniture for Excise Officer-in-charge of warehouse or godown. - The licensee shall provide suitable office accommodation with sanitary arrangements for the Excise Officer-in-charge within the warehouse or godown and also supply such furniture and other articles for his use as may be considered indispensable by the Collector.(5)Smoking and use of naked lights prohibited in warehouse or godown. - Smoking and the use of naked lights or fires within the warehouse or godowns are prohibited.
