(1)(a)A licence in from C.S. 1 for manufacture, bottling and wholesale supply of country spirit may be granted by the Excise Commissioner after approval of the State Government. It shall commence on such date as may be specified therein and be in force for such period as the State Government may decide and shall be for such area or areas as may be determined by the Excise Commissioner from time to time.(b)[Licence in Form C.S. 1 shall be granted by the Excise Commissioner as aforesaid on payment of fee in advance at the rate of one lakh rupees for a period of one year's licence or such proportional amount of fees for the period of licence to be granted.] [Substituted by Notification No. (19) B-1-32-96-CID-V, dated 20-6-1996 w.e.f. 22-6-1996.]The licensee shall be required to deposit additional amount of Rs. 5 lacs as security in cash or in any other form as may be directed by the Excise Commissioner for the due observance of conditions of licence, provisions of the Act and the rules made thereunder and orders issued by State Government or Excise Commissioner. The Excise Commissioner may ask for additional sum as security amount not exceeding Rs. 10 lacs as and when he deems it necessary in circumstances of repeated breaches of conditions of increase in area of supply and the licensee shall comply with such order with in 15 days of its communication to him.(2)No licence shall be granted unless the applicant furnishes required security as specified in clause (b) of sub-rule (1) for the fulfilment of all the conditions of licence.(3)[ This licence confers exclusive right to manufacture Country Spirit by essencing, colouring, flavouring, reducing, blending etc. at the "manufacturing warehouses" and to supply it in sealed bottles, to retail licensees through warehouses.] [Substituted by Notification No. (26) B-1-24-2000-CTD-V, dated 30-3-2000 w.e.f. 1-4-2000.](4)The cost price of country liquor to be paid to the supplier will be decided through the tender procedure or in any other manner as determined by the State Government. The spiced (Masala) liquor shall be manufactured in the manner provided in the Schedule appended to the licence as approved by the Excise Commissioner from time to time and the licensee shall be paid according to the rate determined by the State Government.(5)The licensee shall not hypothecate, sell, mortgage, transfer or sub-lease his licence in C.S. 1 or enter into partnership for the working of the said licence, without the previous permission in writing of the Excise Commissioner which shall be endorsed on the licence.
