Section 9 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
9. Excise Commissioner may verify description and plans at any time.
(1)The Excise Commissioner may verify at any time the description and plans approved under rule 7 or rule 8 and if the finds any deviation from the approved plans, he may require the licensee to submit revised plan for approval.(2)The Excise Commissioner may depute any officer for verification, as mentioned in sub-rule (1) and such officer shall be allowed full access to the premises. The manufacturer shall be bound to carry out any rectification as per direction of Commissioner within a reasonable time fixed by the Commissioner.
