(1)Any person when applying for a licence under Clause (a) or Clause (b) or Clause (c) of Sub-rule (1), Rule 33 shall furnish the following particulars, namely :(a)the place at which and the promises in which the operation or operations will be carried on;(b)the nature of the operations to be carried on;(c)the approximate number of days in a week or month for which the operation or operations will be carried on ; and(d)a detailed plan of the warehouse or store-room, as the case may be, showing therein the different rooms or compartments and all the permanent fixtures, the plan being submitted in triplicate in the case of a warehouse and in duplicate in case of a storeroom outside bond.(e)[ Non-Refundable application fee of Rs. 50,000/- (Rupees Fifty thousand) only in shape of Bank Draft/Treasury Challan shall be accompanied with the application for grant of licence for Brewery, Bottling Units, Distillery, etc. [Inserted vide BOR Notification No. 2511-LVII-70/06-2511/Ex. dated 15.04.2006, O.G.E. No. 593 dated, 3.5.2006.]Similarly, Non-Refundable application fee of Rs. 10,000/- (Rupees ten thousand) only in shape of Bank Draft/Treasury Challan shall also be accompanied with the application for renewal of licence of Brewery, Distillery, Bottling Units etc.]
