Section 3 in The Rajasthan Distilleries Rules, 1977
3. [ (1) Grant of No Objection Certificate. [Substituted by Notification No. G.S.R. 85, dated 28.1.2006 (w.e.f. 23.6.1977).]
- Any person desiring to construct and work a distillery shall first apply for grant of 'no objection certificate' to the Excise Commissioner through the District Excise Officer concerned after having deposited the fee prescribed for this purpose. Excise Commissioner, subject to general or specific instructions of the State Government may issue 'no objection certificate'.(2)Grant of permission of construction. - The holder of no objection certificate shall seek the permission of Excise Commissioner for construction of distillery after having completed the formalities prescribed by Excise Commissioner in this behalf and depositing the fee prescribed for this purpose. Along with the application the applicant shall file for approval description and plans of the building in which he proposes to establish his distillery; and also an inventory giving the description and size of the stills and all other permanent apparatus. These plans shall be drawn to scale showing the exact position and dimensions of each vessel to be used and tracing the course of all pipes or channels in the colours which would be actually used under Rule 34 together with elevations of all the more important parts of the distillery, such as the receiver room and warehouse. Excise Commissioner, if he is satisfied that there is no objection to doing so, may grant t permission for construction of distillery.(3)Grant of licence for working of distillery. - On receipt of intimation of completion of construction from the person holding permission under sub-rule (2) and after satisfying that fee prescribed for this purpose has been deposited and there is no objection to doing so, Excise Commissioner may grant licence to work a distillery.(4)Permission for addition /alteration. - Any addition to or alteration of distillery plant or building shall be made with the prior permission of Excise Commissioner and no such permission shall be given unless the fee prescribed for this purpose has been deposited.]
