The licensee shall execute a bond in Form D-3 pledging the premises, stock of spirit, stills, all apparatus and utensils employed in the manufacture and storage of spirit for the due discharge of all payments which may become due to Government. With the sanction of the[Excise Commissioner,] [Legislative Supplement Part III dated 28.1.69.] the licensee may, in lieu of executing such a bond deposit Government promissory notes or in National Savings Certificates of such value as the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may direct. A deposit made under this rule shall be separate and distinct from the security deposit required by Rule 4.
