Section 5 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
5. Particulars to be accompanied with an application for license.
(1)Any person desirous of having a license to set up a plant in Jharkhand shall apply in writing, affixing appropriate court fee stamp to the Excise Commissioner, giving the following particulars and documents :-(i)name and address of the person applying;(ii)purpose for which the plant proposed to be opened, specifying in detail the nature of business;(iii)name of the place in which, the site on which and the building in which the plant is to be set up;(iv)proof of financial capacity of the applicant ,(v)Income Tax, Sales Tax/VAT and Professional Tax Clearance Certificate, as the Case may be;(vi)Original challan showing the payment of the application fee;(vii)copy of the document showing the applicant's right, title and interest on the proposed site or the area.(2)If the applicant is a firm, company or corporation, it shall submit the following particulars and documents in addition to the particulars and documents submitted under sub-rule(1) :-(A)in case of partnership firm:(i)two copies of the partnership deed, if any;(ii)a copy of the registration certificate duly notarized by a Notary or attested by a gazetted officer showing the registration of the Partnership Deed. If the deed is in the process of being registered, proof of filling the required papers need to be furnished;(iii)complete bio-data of partners including names and addresses;(iv)statement of net worth of partners duly certified by a Chartered Accountant;(v)a photocopy of the PAN Card of all the partners, duly attested by a gazetted officer;(vi)bank particulars of partners;(vii)copies of Income Tax Returns for the last three years along with acknowledgement certificates of each partner;(viii)any other particulars, which Excise Commissioner from time to time can demand by written order.(ix)the name and complete bio-data of the partner who shall be authorized to deal with the Excise Department.(B)In case of company:(i)two copies each of "certificate of incorporation" issued by the Registrar of Companies and "Memorandum of Articles of Association";(ii)a copy of the latest audited (last three years) financial statements such as the Balance Sheet and the Profit & Loss Accounts;(iii)Form No.-18 for the location of the registered office;(iv)Form No.-29/32 for particulars of Directors;(v)proof of filing the documents with the Registrar of Companies;(vi)particulars of bank account of the company as well as the individual Directors;(vii)a photocopy of the PAN Card of the company as well as those of the individual Directors duly attested;(viii)copies of Income Tax Returns filed by the Company for the last three years along with acknowledgement of the Income Tax Returns as well as those for the individual Directors;(ix)a copy of the Board's resolution, if any, relevant to the application;(x)a copy of the Board's resolution stating the name and complete bio-data of the person who is authorized to deal with Excise Department.(xi)any other particulars, which Excise Commissioner from time to time can demand by written order.
