Section 8 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
8. Addition or alteration to buildings, still etc. requires previous sanction.
(1)no addition or alteration to building or other permanent apparatus as shown in the plans of the plant approved by the Excise Commissioner shall be made without the previous sanction of the Excise Commissioner.(2)When any addition or alteration to the plan of the plant approved by the Excise Commissioner is required to be made the licensee shall submit to the Excise Commissioner, through the Collector, a revised copy of the plan of the plant with a certificate from the Excise Officer-in-Charge of the plant as to its correctness.(3)The Excise Commissioner may, if he thinks it necessary, approve the revised plan submitted under sub-rule (2).
