[Cites 0, Cited by 0]
[Entire Act]
State of Jharkhand - Section
Section 49 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
49. Repeal
- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules with effect from 31.03.2019.Provided that any order previously made by or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these Rules.Annexure :Form I (CH)Form II (CH)Form I (CH)[Form of Nomination of Person(s) in Charge of the laboratory - Refer rule 22(3)]Nomination of Person(S) by A CompanyBeing the proprietor or a signatory authorized by the board of directors of the company or members of a firm, I do hereby give notice that the following person(s) is/are nominated as the Person(s) in charge of the laboratory within the country liquor manufactory .............................................. and shall be responsible and liable for maintaining the quality of the country liquor produced in the bottling plant.The person(s) shall take all such steps as may be necessary to maintain the upkeep of the laboratory and shall be the signatory on behalf of the company on the Chemical Analysis Report submitted in "Form II (CH)" to the Officer in charge of the bottling plant.Name, Address, Signature and Mobile no of the Person i/c of the laboratory| Name | Address | Signature | Mobile No. |
| Report No. ................................ | Date : |
| 1 | Sample Description (What it contains) | |
| 2 | Sample Batch no. | |
| 3 | Physical Appearance of sample/container | |
| 4 | Label declaration | |
| 5 | Description of ingredients and its percentage inthe sample as per standards mentioned by the Chemical Examiner,Government of Jharkhand [Ref Rule 23(5)] | |
| 6 | Report (sample wise) (a) Strength of the sample(b) Obscuration of the sample | |
| 7 | State in clear terms whether the sample conformsto the standards mentioned by the Chemical Examiner, Governmentof Jharkhand |
| Signed this ................... | day of .................. |
| Jharkhand ExciseC.L.Form No. 1License for the bottling of Country Liquor orSpiced Country Liquor | Jharkhand ExciseC.L.Form No. 1[See rule 7(8)]License for the bottling of Country Liquor orSpiced Country Liquor | |
| Name of District............................................... | District............................................................................................ | |
| No. of license in Register no.............................................. | No. of License in Register No................................................ | |
| Name of LicenseeLocality where bottling is tobe carried on Licensee…........................................................................................................................................................................................................................Current from............................to …........................................ | Name of Licensee................................................................Locality wherebottling is to be carried on...............................................................................................................................................................Sri/Smt/M/s.........................................................................................................................................................residentof...........................................................holding | |
| Date oflicense................................................. | No. License in Form No.................................. for the sale by wholesale of Country Liquor isherebyauthorized by the undersigned, being the Collector of.......................................... to bottle Country | |
| Amount of fee paid in advance Rs............................................................................................................................................................................................................................................................. | Liquor out of ENA, whether imported ormanufactured in the State on which fee has beenpaid atprescribed rate from ........................ to the 31stMarch,…....................................................................................................The installed capacity of thecountry liquor bottling plant shall be …...........bottles per day. | |
| (in figures and words) Received the license ofwhich this is the counterfoil | It is required ofthe holder of the license as a condition of its remaining inforce that he duly and faithfully perform and abide by thefollowing conditions and by the provisions of the JharkhandExcise Act, 1915, and by all notification and rules notified,from time to time, be published or made there under, so far asthey are applicable to the license -I. That he/theycarries on/carry on business of bottling only at the premisesnamed herein, of which a plan has been filed in the office ofthe Collector.II. That he/theymakes/make no alteration in the said premises without theprevious sanction of the Collector in writing and that all suchalterations be shown in the plan filed in the Collector'sOffice.III. That he/theyplaces/place marks or numbers in oil colour corresponding tothose in the plan on some part of the vats, door or theirconspicuous place in each room.IV. That he/theyuses/use no bottle having a less capacity than that approved bythe Government and that on a system submitted for approval to,and approved by the Excise Commissioner, he/they securelyseals/seal (ROPP) capsule and label every bottle in such amanner that the bottle cannot be opened without tampering theseal of the bottle.V. That he/theymaintains/maintain a regular and accurate account of his/theiroperations in such form as the Excise Commissioner may, fromtime to time prescribe; that he/they enters/enter therein suchparticulars as the Excise Commissioner may, from time to time,direct as soon as the transactions for each day have beenclosed; that he/they keeps/keep the said account book for 12months after it has been taken out of use and that he/theyallows/allow any Excise Officer of or above the rank ofSub-Inspector to inspect the same at all reasonable hours.VI. That he/theyallows/allow any Excise Officer of or above the rank of Sub-Inspector, he/they assists/assist such officer by a sufficientnumber of servants in taking account of his stock.VII. That he/theyallows/allow any Excise Officer of or above the rank of Sub-Inspector to enter into and remain upon the licensed premises solong as may be necessary for the purpose execution of his/theirduties and that he/they does not/do not obstruct any suchofficer in the performance of such duties.VIII. That he/theykeeps proper hygiene at the bottling premises.IX. That licenseeabide by all the rules/order/ circular notified under JharkhandExcise Act and also all the orders and instructions issued byExcise Commissioner.Note : Infraction ofany of the above conditions or of any of the provisions of theJharkhand Excise Act, 1915, or of any of the notificationspublished of rules made thereunder, so far as they areapplicable to this license, shall subject the holder of thislicense and to all or any of the penalties prescribed by law forthis time being in force.Collector of..........................................Collector |