35. Particulars required from licensee and his responsibilities.
(1)Any person when applying for a licence under Clause (a) or Clause (b) or Clause (c) of Sub-rule (1), Rule 33 shall furnish the following particulars, namely :(a)the place at which and the promises in which the operation or operations will be carried on;(b)the nature of the operations to be carried on;(c)the approximate number of days in a week or month for which the operation or operations will be carried on ; and(d)a detailed plan of the warehouse or store-room, as the case may be, showing therein the different rooms or compartments and all the permanent fixtures, the plan being submitted in triplicate in the case of a warehouse and in duplicate in case of a storeroom outside bond.(e)[ Non-Refundable application fee of Rs. 50,000/- (Rupees Fifty thousand) only in shape of Bank Draft/Treasury Challan shall be accompanied with the application for grant of licence for Brewery, Bottling Units, Distillery, etc. [Inserted vide BOR Notification No. 2511-LVII-70/06-2511/Ex. dated 15.04.2006, O.G.E. No. 593 dated, 3.5.2006.]Similarly, Non-Refundable application fee of Rs. 10,000/- (Rupees ten thousand) only in shape of Bank Draft/Treasury Challan shall also be accompanied with the application for renewal of licence of Brewery, Distillery, Bottling Units etc.](2)No addition or alterations within such warehouse or store-room shall be made without the previous approval in writing of the Collector.(3)The approved storeroom shall consist of at least one room for the storage of foreign liquor and the carrying on of the operation referred to in Sub-rule (1) of Rule 33, and the bonded foreign liquor warehouse shall consist of at least two rooms or compartments, one for the storage of spirit in bulk as well as for carrying on of the operations, and another for the storage of finished products.(4)All the rooms or compartments in the warehouse or store room shall be well ventilated and have their grills embedded in cement, and the windows shall be securely barred with bars embedded in cement and they shall be wire-netted, the net having a mesh of not more than 2.5 centimetres.(5)Every room or compartment shall bear on the outside a board on which shall be legibly painted in oil-colour the purpose for which the room or compartment is set apart.(6)The warehouse or store-room at well as each of the rooms and compartments therein shall remain under double lock, one of the licensee and the other supplied by the Collector to the officer-in-charge of the warehouse or the store-room, the duplicate key of the latter being deposited in the Treasury.
