501. Payment of licence fee and security deposit and execution of bond.
- Before the licence to work the distillery is granted by the Excise Commissioner, the distiller shall be required to pay in advance licencee fees and the security for the due observance of the conditions of the licence under Rule 500 (c) and shall, execute a bond in the prescribed form pledging the premises, stills and all apparatus and utensils employed in the manufacture of spirit, for the due discharge of all payments which may become due to the State Government by way of duty, fees, rents, fines, penalties or otherwise under the provisions of his licence or to which the distillery may be liable by law or rules or under any engagement or bond into which he may have entered. In lieu of executing such a bond the distiller may deposit such amount as the State Government may direct. The applicant shall require to pay a license fee as prescribed in rule 19(III) of these Rules.
