Section 3 in The Assam Bonded Warehouse Rules, 1965
3. Application for licences.
- Any person desiring to obtain a licence to establish and work a bonded warehouse in any place in Assam shall apply in writing to the Commissioner of Excise stating the following particulars :(1)The name or names with address or addresses of the person or persons so applying; if a firm, the name of every partner of the firm; and if a company, the registered name and address thereof;(2)the purpose for which the warehouse is proposed to be opened specifying in detail the nature of the business which the applicant desires to carry on therein;(3)the name of the place in which, the site on which, and the buildings in which the warehouse to be constructed or worked;(4)the number and full description of vats and other permanent apparatus which the applicant wishes to work or set up and the size and capacity of such vats, etc.;(5)the date from which, in the event of a licence being granted to him, the applicant purposes to commence working the warehouse;(6)a correct plan of the buildings which he intends to use or construct his warehouse for storage of foreign liquor and a plan showing the position of vats and other permanent apparatus therein and a list of store-rooms, etc., connected therewith.
