Section 6(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(1)On receipt of the application referred to in rule 5, the Excise Commissioner shall examine it and if he is satisfied with the application, he will forward it to Member Board of Revenue for his approval over the project. After getting the approval of Member Board of Revenue, the Excise Commissioner may issue Letter of Intent, for six months.The letter of intent issued by the Commissioner shall not confer any right or privilege for grant of license and is liable to be revoked or withdrawn by the Department at any time without giving any notice to the holder if the Commissioner so desires. No compensation for damage or loss shall be payable when a letter of intent is rejected, revoked or withdrawn by the Commissioner.
