Section 7(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(4)The Excise Commissioner shall approve the plan of the plant with such modifications, as may be necessary, and sanction the license and ask the Collector to grant license to the Applicant in Jharkhand Excise C.L. Form No.- 1, Jharkhand Excise C.L. Form No.-2 and Jharkhand Excise C.L Form No.-3 (appended to these rules). The license so granted shall be valid till the expiry of the licensing year in which the license is granted.
