Section 11 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
11. Grant of licenses by its renewal for the next licensing year.
(1)the next period of license shall not exceed a period of one year and will ordinarily be for period of one year unless otherwise specifically directed by the Excise Commissioner for reasons recorded in writing.(2)The Collector may, subject to the approval of the Excise Commissioner, renew licenses for the next period of settlement of the following description :-(a)licenses for the bottling of country liquor (C.L. Form No. I);(b)license for the sale, by wholesale of country liquor (C.L. Form No. II);(c)license to establish a private warehouse for the deposit and storage of ENA on payment of duty for the manufacture of country liquor (C.L. Form No. III).(3)The applications for the renewal of licenses for the next period of settlement are to be made in the following manner :-(a)all applications for renewal of licenses for the next period of settlement are to be made in plain paper to the Excise Commissioner through the Excise Officer-in-Charge of the plant;(b)the following documents are to be submitted by the licensee along with the application for the annual renewal of license -i. a copy of Fire License or No-Objection Certificate from the appropriate authority;ii. copies of Income Tax, Sales Tax and Professional Tax Clearance Certificate, as may be applicable;iii. a certificate from the Excise Officer-in-Charge of the plant confirming that the provisions of rule 8 have been duly followed; andiv. a statement showing the dues payable to the State Government in respect of the licenses along with an affidavit pertaining to previous year, sworn in before an Executive Magistrate that all others shall be paid on demand;(c)if the manufacturer is a firm or a company or a corporation, the following documents along with the particulars and documents under clause (b) shall be submitted -i. name and address of the Director;ii. name of the authorized signatories; andiii. a copy or certificate of incorporation issued by Registrar of Companies.
