(1)The following documents shall be submitted for approval of premises proposed to be licensed, namely: -(a)Application in appropriate Form as per Part-1 of Schedule II.(b)Safety and Security Management Plan prepared as required under rule l5.(c)Three sets of the drawings of the proposed storehouse and attached facilities and the site showing approach road with all protected works in and around.(d)Documentary evidence in respect of company or partnership firm or society including list of directors or partners or office bearers, as the case may be, including nomination of the authorised signatory with their specimen signatures.(e)Six passport size photographs of the occupier signed by him in the front along with documentary evidence of nomination as occupier.(f)Scrutiny fee as specified in rule 29.
