Section 3(2)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)Every such application shall be accompanied by-

(i)Copy of the letter of intent issued by the Government;

(ii)Project report of the proposed distillery with the plan and map of the distillery building;

(iii)No objection certificate from the Department of Environment and Pollution Control Board of the Government of Madhya Pradesh;

(iv)No objection certificate from the Chief Inspector of Factories under the Factories Act, 1948 (No. 63 of 1948);

(v)Any other certificate or authorisation required from Central Government, the local body Town and Country Planning Department and other Departments of the State Government.

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915