- Any person desiring to obtain a licence to work a distillery in any place in the Union Territory of Tripura shall apply in writing to the Excise Commissioner giving the following particulars through the Collector-(1)the name or names, and the address or addresses, of the person or persons applying ;(2)the purpose for which the distillery is proposed to be opened, specifying in detail the nature of the business which the applicant desires to carry on therein ;(3)the name of the place in which, the site on which and the building in which the distillery is to be constructed or worked ;(4)the number and full description of the stills, vats and other permanent apparatus which the applicant wishes to work or set up and the size and capacity of such stills, etc.;(5)the date from which, in the event of a licence being granted to him, the applicant proposes to commence working the distillery ;(6)the amount of security which the applicant is ready to furnish for the due performance of the conditions on which a licence may be granted to him ; and(7)a correct plan of the buildings which he intends to use or to construct for his distillery, and a plan showing the position of stills, vats and other permanent apparatus therein, and a list of store-rooms, warehouse, etc. connected therewith.
