Section 4(1) in The Assam Bonded Warehouse Rules, 1965
(1)On receipt of the application and after such enquiry as he deems necessary, the Excise Commissioner may forward the application to the Government with his comments thereon.In deciding whether a licence for the working of a bonded warehouse is to be granted or not, the Excise Commissioner shall take fuel consideration of the purpose for which it is proposed to open the warehouse and the demand of necessity for such a warehouse.
