33. Documents to be submitted for seeking approval or licence.
(1)The following documents shall be submitted for approval of premises proposed to be licensed, namely: -(a)Application in appropriate Form as per Part-1 of Schedule II.(b)Safety and Security Management Plan prepared as required under rule l5.(c)Three sets of the drawings of the proposed storehouse and attached facilities and the site showing approach road with all protected works in and around.(d)Documentary evidence in respect of company or partnership firm or society including list of directors or partners or office bearers, as the case may be, including nomination of the authorised signatory with their specimen signatures.(e)Six passport size photographs of the occupier signed by him in the front along with documentary evidence of nomination as occupier.(f)Scrutiny fee as specified in rule 29.(2)The following documents shall be submitted for grant of licence, namely:-(a)Application in appropriate Form as per Part-1 of Schedule II.(b)Six sets of the drawings approved under sub rule (1) above.(c)The particulars of persons employed for handling of Ammonium Nitrate, their qualification and experience. The applicant shall file an affidavit regarding their character and antecedents.(d)The certificate of completion of the storehouse and attached facilities duly endorsed by Chartered Engineer.(e)No Objection Certificate in original along with drawings duly endorsed from the concerned District Authority, where the District Authority is not the licence issuing authority.(f)Required licence fee as prescribed in rule 29.
