The licensee shall execute a bond in Form D-3 pledging the premises, stock of spirit, stills, all apparatus and utensils employed in the manufacture and storage of spirit for the due discharge of all payments which may become due to Government. With the sanction of the Financial Commissioner, the licensee may, in lieu of executing such a bond deposit [-] [Omitted the words 'Government promissory notes or' vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] in National Savings Certificates of such value as the Financial Commissioner may direct. A deposit made under this rule shall be separate and distinct from the security deposit required by Rule 4.
