Section 5 in The Rajasthan Distilleries Rules, 1977
5. Renewal of Licences.
- Application for the renewal of licences for the following excise year must be made to the Excise Commissioner through the District Excise Officer on or before February 28, each year accompanied by treasury receipt showing payment of the prescribed licence fee provided that where application for renewal is not made within the prescribed period it shall be accompanied by an additional fee equivalent to 25% of such fee. If there have been alterations in either plant or building fresh plans must be submitted. If there have been no alterations, a certificate from the Officer-in-charge to this effect should be forwarded with the application for the renewal of the licence. If the application for renewal of licence is not properly submitted in time and renewal consequently delayed, the spirit produced in the distillery will be liable to seizure and confiscation, or the parties working the distillery will be liable to the penalties provided by law for the illicit manufacture of spirit:Provided that in the event of a licence being refused for a distillery, which had previously been licensed permission may be granted to continue operations temporarily, for a reasonable time, pending appeal.
