(2)The following procedure shall be observed for the grant of a permit for rectified spirit in Form P-5 by the Deputy Commissioner to a homoeopathic chemist, practitioner or for the manufacture and sale of homoeopathic medicines:(a)an application for the possession of rectified spirit by a homoeopathic chemist or practitioner shall be made in writing to the Deputy Commissioner giving the following particulars -(i)name and address of the applicant;(ii)the quantity of rectified spirit in litres likely to be possessed by the applicant at any one time;(iii)the maximum quantity of rectified spirit in litres required by the applicant in a year;(iv)the amount of the security which the applicant is prepared to furnish as a guarantee for the performance of the conditions of the permit and the rules;(v)a list of preparations which are to be manufactured.(b)if the application is accepted, the Excise Commissioner shall determine -(i)the quantity of rectified spirit in litres to be possessed at any time;(ii)the quantity of rectified spirit in litres to be obtained during the year;(iii)the nature and amount of the security to be furnished for the performance of the conditions of the permit and the rules, and;(iv)the preparations to be manufactured by the applicant hereinafter referred to as the approved homoeopathic chemist or practitioner.(c)the permit in Form P-5 shall be granted for a period not exceeding one year. It shall be renewed from year to year, by the Deputy Commissioner who may, however, on sufficient cause shown, refuse to renew it or at any time determine it;(d)before the permit in Form P-5 is granted the approved homoeopathic chemist or practitioner shall execute a bond for such amount as may be specified by the Excise Commissioner;(e)the approved homoeopathic chemist or practitioner shall be required to maintain the accounts in Form F-20.
