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State of Haryana - Section

Section 3 in The Punjab Brewery Rules, 1956

3.

Any person desirous of obtaining a licence for a brewery shall apply to the Financial Commissioner. The application shall be accompanied by a full description (hereinafter called the entry) of his premises and utensils plant in which the purpose of, and the distinguishing mark on, each room place and vessel shall be clearly specified. The Collector shall submit the application with his re-part therein for the orders of the Financial Commissioner.