Section 7 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
7. Procedure for the grant of license.
(1)On receipt of the application under sub-rule(3) of rule 6, the Collector shall examine the suitability of the site and the buildings on which the plant is set up and verify the correctness of the particulars and documents enclosed along with the application.(2)The Collector shall, after examination and verification under sub-rule(1), forward the application with his opinion to the Excise Commissioner.(3)The Excise Commissioner may require the applicant to make addition /alteration to the building, vats or other permanent apparatus within such time as may be fixed by him.(4)The Excise Commissioner shall approve the plan of the plant with such modifications, as may be necessary, and sanction the license and ask the Collector to grant license to the Applicant in Jharkhand Excise C.L. Form No.- 1, Jharkhand Excise C.L. Form No.-2 and Jharkhand Excise C.L Form No.-3 (appended to these rules). The license so granted shall be valid till the expiry of the licensing year in which the license is granted.
