The warehouse shall be built strictly in accordance with the plan approved by the Excise Commissioner. No additions and alterations to the bonded premises and to the permanent fixtures therein shall be made without his previous sanction ; provided that any addition and alteration urgently required may be sanctioned by the Collector subject to the final approval of the Excise Commissioner. The licensee shall carry out any addition or alteration which the latter may consider desirable at any time. A fresh plan of the warehouse in triplicate shall be submitted by him to the Collector whenever any addition or alteration is made.
