Section 91 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
91. Additional rules specially applicable for applying for a licence to manufacture medicinal and toiler preparations in a bonded/non-bonded manufactory.
- In addition to the particulars required in rule 83, a person desiring to obtain a licence to establish a bonded or non-bonded manufactory shall in his application for licence furnish the following particular :(i)the name or names, and the address or addresses of the person or persons applying; if the applicant is a firm, the name and address of every partner of the firm; and if a company, Directors, Managers and Managing Agents, and if there is a Managing Director, the name of such Director;(ii)the amount of capital proposed to be invested in the venture;(iii)the name of the place, and the site on which the building or buildings housing the bonded or non-bonded manufactory is/are situated or to be constructed;(iv)the approximate date from which the applicant desires to commence working the manufactory in case the required licence is granted;(v)the number and full description of the vats, stills and other permanent apparatus and machinery which the applicant wishes to set up or work.(vi)[ the maximum quantities in London-proof litres of alcohol and alcoholic content in unfinished and finished preparations and the maximum quantities by weight of opium, Indian hemp or other narcotic drugs and their content in unfinished and finished preparations, which are likely to remain in the manufactory at one time;] [Substituted by G.S.R. 941, dated 24th July, 1975.](vii)whether the proposed bonded manufactory will require the service of a whole-time or part-time Excise Officer;(viii)the kind and number of each licence under the [Drugs and Cosmetics Act, 1940 (23of 1940)] [Substituted by G.S.R. 941, dated 24th July, 1975.] held by the applicant; and(ix)[ a list of all preparations which the licensee proposes to manufacture in his manufactory showing the percentage or proportion of alcohol in terms of London-proof litres contained in each such preparation containing alcohol, or of opium, Indian hemp or other narcotic drug or a narcotic, in terms of weight in preparations containing those substances, quoting the authority (pharmacopoeia) under which such preparations are proposed to be manufactured.] [Substituted by G.S.R. 941, dated 24th July, 1975.]
