Section 6(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(2)After issuing of the Letter of intent, the Commissioner shall ask the applicant to deposit earnest money of rupees five lakhs to the Collector of the district where the applicant wants to establish a country liquor manufacturing unit within seven days of issue of letter of intent by means of demand draft.
