Section 6(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(4)The applicant shall be required to submit the application for license to the Collector within a period of six months from the date of receipt of the Letter of Intent failing which the Letter of Intent shall stand cancelled and the Earnest Money deposited shall stand forfeited to the State Government, unless the time period of six months for applying for a license is extended by the Excise Commissioner on reasonable grounds. The application for obtaining license shall be accompanied with the following particulars and documents :-(i)Name and address of the applicant;(ii)Purpose for which the plant is proposed to be opened;(iii)Site along with site plan on which the proposed bottling plant is set up;(iv)Number and description of stills, vats and other permanent apparatus, which the applicant has installed and the size and capacity thereof;(v)Tentative date of commencing production of the plant;(vi)four copies of the plan of the building which the applicant intends to use for his plant and a layout plan showing the position of stills, vats, other permanent apparatus along with a list of store-rooms, warehouses connected therewith;(vii)Project report, cost-benefit analysis, estimated production;(viii)Estimated quantity of ENA (spirit) or other raw materials required to be imported from other states;(ix)Income Tax, Sales Tax and Professional Tax Clearance Certificate, as the Case may be;(x)A copy of Fire Safety Certificate or No-Objection Certificate in this regard from the appropriate authority;(xi)any other particulars, which Excise Commissioner from time to time can demand by written order.
