(3)Every such application shall be accompanied by : -(a)Detailed layout plan in quadruplicate of the proposed unit drawn on sheets of tracing cloth as per scale;(b)A Challan, in original, of payment of fee prescribed by the State Government;(c)The plan referred to in clause (a) shall contain complete details of the proposed unit including the land buildings, fixtures etc. It will clearly indicate the exact location and dimensions of all the rooms, floors, storey, windows and other opening. The precise location where vats, vessels, tanks, pipeline, valves, revenue locks, electric or gas conduits, refrigeration or heating systems and any other apparatus, appliance gadget equipment or machinery shall be installed, fitted or used alongwith details about their capacity, size use etc. must appear in detail plan. The manner in which the rooms, halls or buildings comprised in the premises shall be utilized, must be specified in the layout. The points where revenue locks shall be attached must be indicated by the symbol RL;(d)A detailed project report of the winery in quadruplicate;(e)A statement in quadruplicate giving in detail the process desired to be adopted for manufacturing wine;(f)Any other certificate, authorization or clearance required from Central Government, a local Body, Town and Country planning Authority or Department, Chhattisgarh pollution Control Board or any other authority or department of the State Government under any enactment or rules, in force.
