Section 5 in The M.P. Denatured Spirituous Preparation Rules, 1969
5. Application for wholesale or Retail licences.
- Any person desiring to sell any denatured spirituous preparations by wholesale or by retail sale shall apply to the Collector for a licence in that behalf. The application shall contain the following particulars :(1)Name and address of the applicant;(2)Place where the applicant's shop or selling denatured spirituous preparation is situated;(3)Whether the denatured spirituous preparation was sold in the past at the above place and the period during which it was sold;(4)Whether the applicant holds any other licence for the wholesale or retail sale of denatured spirit or for the possession and use of denatured spirit in the manufacture of french polish, varnish or any other denatured spirituous preparation (s);(5)Quantity of denatured spirituous preparation intended to be sold during the period of the licence;(6)Average yearly sale of the denatured spirituous preparation(s) in the three years immediately before the date of the application;(7)Quantity of denatured spirituous preparation(s) intended to be stored at the said place;(8)Whether the place is fire-proof and whether it has been approved by the Municipal or other local authorities for the storage of denatured spirituous preparations;(9)A declaration in writing as to whether the applicant has been convicted at any time of an offence punishable under any of the provisions of the Act or any law in force on the subject in any part of India and whether any prosecution under the Act or such law is at present pending against him in any court of law.
