(4)Construction of distillery. - The applicant shall then be called upon to make arrangements for the construction of the distillery.Plans. - Upon completion of the building and after the stills and other appliances and apparatus have been set up, he must deposit two fresh copies of the plans with the Deputy Commissioner, who shall cause them to be verified in any manner he thinks proper and then submit one copy to the Commissioner for examination and for comparison with the plans first submitted, and for any further verification he may think necessary.Licence to be granted by Commissioner. - After final approval, the Commissioner, shall grant a licence to the applicant in the prescribed form.Applicant to carry out necessary additions or alterations. - The applicant shall be bound to conform to the wishes of the Commissioner within a reasonable time to be fixed by that officer regarding any addition or alteration to the buildings, stills, vats or other permanent apparatus or plant which he considers necessary whether before or after the final plans are submitted for the proper security of the revenue or to render illicit practice impracticable.
