Section 13 in Bihar Country Liquor Bottling Rules, 2004
13.
(1)Manufactory:- The country liquor shall have to be manufactured in the specified premises where the licensing authority has approved the construction of the manufactory. The contractor shall have to write in enamel paint on every door of the spirit warehouse and its vessels to be used in manufacture, the specific purposes for which they have been kept.There shall be at least, two rooms in the warehouse out of which one shall be used for storing of spirit and manufacturing, and bottling of liquor; and the other for storing the manufactured liquor.The contractor shall have to make adequate arrangement for ventilation of every room; and the ventilator shall be so fitted and closed with iron rod as is approved by the Excise Commissioner. Separate lock and key may be arranged for every room. Double lock and key may also be arranged by the order of the Excise Commissioner.(2)The responsibility for sanitation in plant premises, arrangement for clear and unpolluted drinking water, lavatory and urinal, office accommodation and residences etc. for excise officers and employees posted there shall rest entirely with the contractor. The contractor shall have to provide accommodation for the Excise Officer and the Excise Constables, posted at the liquor Ware house Bottling Plant, in the liquor warehouse premises itself as far as possible. In case, accommodation is not provided to them within the liquor warehouse premises itself, the contractor shall have to provide accommodation on rent in the vicinity, or also he will have to pay the rent to them in cash.
