Section 8 in The Punjab Chemical Works Rules, 1933
8.
Any person desiring to use rectified spirit of Indian manufacture for the manufacture of medicinal and other preparations under bond must apply in writing to the Collector of the district giving the following particulars :-(a)name or names and addresses of the applicant ;(b)the situation of the Chemical Works ;(c)the maximum quantity of proof spirit likely to be in stock at any once time on the licensed premises ;(d)the amount of the security which the applicant is prepared to furnish as a guarantee for the performance of the conditions under which the privilege is granted ; and(c)a correct plan of the buildings to be used. The plan shall be submitted in duplicate, drawn to scale on tracing cloth, showing the plan and elevation of the premises and the position of the spirit store, laboratory and warehouse and the exact positions and dimensions of all permanent vessels for the storage of rectified spirit or medicinal or other preparations and of all compounding tables, almirahs, safes, sinks and all important details connected with the Chemical Works or with the vessels in it.
