(2)Execution of bond pledging land, vats ,etc. - (i) Before granting a licence to a brewer for the first time and also before removal of such licence each year the brewer shall execute a bond in the prescribed form pledging the land, brewery premises, vats and all installations, apparatus and utensils employed in the manufacture of beer and the stock in trade for due discharge of all payments which may become due to the Government during the licensing period and for the observance of all the rules framed in the matter relating to a brewery.(ii)All such premises, rooms, places and vessels shall either be owned or held on valid permit/patta by the brewer.(iii)On the outside of the door of every room and place in which the business is carried on and on some conspicuous part of each of the aforesaid vessels there shall be legibly painted in oil colour the name of the vessel, utensil, room or place according to the purpose for which it is intended to be used. If more than one vessel is used for the same purpose, each shall be distinguished by a progressive number.
