(b)Inspection of premises and grant of licence: Before the licence to brew is granted, an Excise Officer, authorized by the Excise Commissioner shall inspect premises, etc. compare the same with the particulars stated in the aforesaid written description and certify accordingly. if the description be found satisfactory and if on the report of District Collector the applicant is considered a fit person to receive a licence, the licence shall be granted by the Excise Commissioner with due sanction from the State Government on such terms and conditions as may be imposed and on payment of a license fee as prescribed in rule 19(III) of these Rules.
