(3)Inspection of premises and grant of licence. - Before the licence to brew is granted, an Excise Officer authorised by the Commissioner shall inspect the premises, etc., and compare the same with the particulars stated in the aforesaid written description and certify accordingly. The licence shall be granted by the Commissioner if the description be found satisfactory (and the title of the applicant to the premises, rooms, places and vessels mentioned in the description be found to be established) and the applicant be considered a fit person to receive a licence.
