Section 3 in The M.P. Denatured Spirituous Preparation Rules, 1969
3. Application for licence.
(1)Any person desiring to manufacture any denatured spirituous preparation, or manufacture and sell such preparation shall make an application to the Collector for a licence in this behalf.(2)The application shall contain the following particulars, namely:(i)Name and address of the applicant;(ii)Quantity of denatured spirit to be used per month;(iii)Name of the denatured spirituous preparation to be manufactured and approximate quantity thereof to be manufactured per month;(iv)Whether the applicant holds any other licence for the wholesale sale or retail sale of denatured spirit or possession and use of denatured spirit in the manufactured of denatured spirituous preparation;(v)Whether the place is fire proof and whether it has been approved by the Municipal or other local authorities for the storage of denatured spirit and denatured spirituous preparations;(vi)Place where the denatured spirituous preparation will be manufactured and stored;(vii)If the denatured spirituous preparation to be manufactured is for use of any art, industry or profession of the applicant, the name of such art, industry or profession; and(viii)The formula of the denatured spirituous preparation that is to say the names of the various ingredients in the preparation and percentage of preparation of non-volatile ingredients by weight or volume in the said preparation.(ix)A declaration in writing as to whether the applicant has been convicted at any time of an offence punishable under any of the provisions of the Act or any law in force on the subject in any part of India and whether any prosecution under the Act or such Law is at present pending against him in any court of Law.
