53. Grant of licence for blending, compounding, reducing and bottling potable foreign liquor.
(1)When any wholesale vendor of foreign liquor desires to carry on any of the aforesaid operations he will submit an application to the Commissioner through the Deputy Commissioner of the district concerned for a licence under Clause (a) or Clause (b) of Rule 49 and shall furnish the following particulars, namely:(a)the place at which and the premises in which the operation or operations referred to in the said rule will be carried on;(b)the approximate number of days in a week or month for which the operation or operations will be carried on.(2)The Deputy Commissioner, if he is satisfied on enquiry that the applicant is a fit person to hold the required licence and the premises in which such person proposes to carry on the operation or operations are suitable, shall submit his report to the Commissioner for the grant of licence to such persons. If the Commissioner is satisfied with he report he may issue a licence in the prescribed form.(3)Custody of keys of warehouse or godown. - The warehouse or godown, as well as each of the rooms and compartments therein shall remain under separate locks and keys of the licensee and the Excise Officer-in-charge.(4)Accommodation and furniture for Excise Officer-in-charge of warehouse or godown. - The licensee shall provide suitable office accommodation with sanitary arrangements for the Excise Officer-in-charge within the warehouse or godown and also supply such furniture and other articles for his use as may be considered indispensable by the Commissioner.(5)Smoking, etc. prohibited. - Smoking and the use of naked light of fire within warehouse are prohibited.
