Section 11(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(2)The Collector may, subject to the approval of the Excise Commissioner, renew licenses for the next period of settlement of the following description :-(a)licenses for the bottling of country liquor (C.L. Form No. I);(b)license for the sale, by wholesale of country liquor (C.L. Form No. II);(c)license to establish a private warehouse for the deposit and storage of ENA on payment of duty for the manufacture of country liquor (C.L. Form No. III).
