(1)A person holding a licence for the sale of foreign liquor to the trade when applying of a licence under Clause (a) or Clause (b) of sub-rule (1) of Rule 213 shall furnish the following particulars, namely :(a)the place at which and the premises in which the operation or operations referred to in the said sub-rule will be carried on ;(b)the nature of the operation to be carried on ;(c)the approximate number of days in a week or month for which the operation or operations will be carried on.Such person shall also submit a detailed plan of the warehouse or godown showing therein the different rooms or compartments and all the permanent fixtures. The plan shall be submitted in triplicate in the case of a warehouse and in duplicate in the case of non-bonded godown.(2)The Collector, if he is satisfied on enquiry that the applicant is a fit person to hold the required licence and the premises in which such person proposes to carry on the operation or operations are suitable, shall grant the licence to such person with the previous approval of the Excise Commissioner.(3)No addition or alterations within such warehouse or godown shall be made without the previous approval of the Collector obtained in writing.
