Section 6 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
6. Condition of application.
(1)On receipt of the application referred to in rule 5, the Excise Commissioner shall examine it and if he is satisfied with the application, he will forward it to Member Board of Revenue for his approval over the project. After getting the approval of Member Board of Revenue, the Excise Commissioner may issue Letter of Intent, for six months.The letter of intent issued by the Commissioner shall not confer any right or privilege for grant of license and is liable to be revoked or withdrawn by the Department at any time without giving any notice to the holder if the Commissioner so desires. No compensation for damage or loss shall be payable when a letter of intent is rejected, revoked or withdrawn by the Commissioner.(2)After issuing of the Letter of intent, the Commissioner shall ask the applicant to deposit earnest money of rupees five lakhs to the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.(3)The applicant will complete the construction of the country liquor manufacturing unit within the period of six months from issuance of the letter of intent.(4)The applicant shall be required to submit the application for license to the Collector within a period of six months from the date of receipt of the Letter of Intent failing which the Letter of Intent shall stand cancelled and the Earnest Money deposited shall stand forfeited to the State Government, unless the time period of six months for applying for a license is extended by the Excise Commissioner on reasonable grounds. The application for obtaining license shall be accompanied with the following particulars and documents :-(i)Name and address of the applicant;(ii)Purpose for which the plant is proposed to be opened;(iii)Site along with site plan on which the proposed bottling plant is set up;(iv)Number and description of stills, vats and other permanent apparatus, which the applicant has installed and the size and capacity thereof;(v)Tentative date of commencing production of the plant;(vi)four copies of the plan of the building which the applicant intends to use for his plant and a layout plan showing the position of stills, vats, other permanent apparatus along with a list of store-rooms, warehouses connected therewith;(vii)Project report, cost-benefit analysis, estimated production;(viii)Estimated quantity of ENA (spirit) or other raw materials required to be imported from other states;(ix)Income Tax, Sales Tax and Professional Tax Clearance Certificate, as the Case may be;(x)A copy of Fire Safety Certificate or No-Objection Certificate in this regard from the appropriate authority;(xi)any other particulars, which Excise Commissioner from time to time can demand by written order.(5)When the applicant is a firm, company or corporation, it shall submit the above particulars and documents in addition to the particulars and documents referred to in sub-rule (2) of rule 5.
