Every application for a license for a distillery shall be in writing in the Form D and shall be accompanied by -(a)a correct plan of the premises which the applicant proposes to use for the purposes of his business under his license and of the buildings existing or to be erected thereon, for the said purposes;(b)a list and plans of all warehouses, store-rooms and other places appertaining thereto, or to be used in connection therewith; and(c)a certificate from the Civil Surgeon that there is no objection on sanitary grounds to the construction of distilling premises, or to the distillation of spirit on the site and in the building shown in the accompanying plans.
