Section 3 in Punjab Sweets (Manufacture) Rules, 1955
3.
Any person desirous of the obtaining a licence for the manufature of sweets shall apply to the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] The application shall be accompanied by a full description hereinafter called the entry of his permises and utensils in which, the purpose of, and the distiguishing marks, on each room, place and vessels shall be clearly specified.[-] [Legislative Supplement Part III dated 26.10.71.]
