Section 10 in The Punjab Chemical Works Rules, 1933
10.
The application shall be forwarded by the Collector through the Commissioner for the consideration of the Financial Commissioner, who if he accepts the application, will fix the nature and amount of security, which each applicant (subsequently referred to as the approved manufacturer) will be required to give for the due execution of these rules and the payment of all sums chargeable against him. The Financial Commissioner may at any time require a change in the security if the amount originally fixed should prove unsuitable.
