Section 5(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(1)Any person desirous of having a license to set up a plant in Jharkhand shall apply in writing, affixing appropriate court fee stamp to the Excise Commissioner, giving the following particulars and documents :-(i)name and address of the person applying;(ii)purpose for which the plant proposed to be opened, specifying in detail the nature of business;(iii)name of the place in which, the site on which and the building in which the plant is to be set up;(iv)proof of financial capacity of the applicant ,(v)Income Tax, Sales Tax/VAT and Professional Tax Clearance Certificate, as the Case may be;(vi)Original challan showing the payment of the application fee;(vii)copy of the document showing the applicant's right, title and interest on the proposed site or the area.
