(1)The approved godown shall consist of at least one room for the storage of foreign liquor and the carrying on of operations, referred in sub-rule (1) of Rule 213. The bonded foreign liquor warehouse shall consist of at least two rooms or compartments, one for the storage of spirit in bulk and the carrying on of the said operations, and another for the storage of finished products. All the rooms or compartments in the warehouse or godown shall be well ventilated and have their grilles embedded in cement. The windows shall be securely barred with the bars embedded in cement and they shall be wire-netted, the net having a mesh of not more than 2.5 centimeters, Every room or compartment shall bear on the outside a board on which shall be legibly painted in oil colour the name of the room or compartment. The warehouse or godown as well as each of the rooms and compartments therein shall remain under separate locks and keys of the licensee and the Excise Officer-in-charge.(2)The licensee shall provide suitable office accommodation with sanitary arrangements for the Excise Officer-in-charge within the warehouse or godown and also supply such furniture and other articles for his use as may be considered indispensable by the Collector.(3)Smoking and the use of naked lights or fires within the warehouse or godown are prohibited.
