(2)The existing manufacturer may apply for enhancement or restoration or revision or re-fixation of its licensed capacity by an application made in this regard with the Government of India in the Ministry of Home Affairs with the recommendation of the State Government concerned, along with the following documents, namely:-(i)a copy of the existing manufacturing license;(ii)certified copies of the annual accounts of the licensee for the last five years duly certified by a Chartered Accountant;(iii)details of the plant and machinery and manufacturing facility;(iv)certified copies of the stock records, manufactured items and sales turnover for the last five years duly certified by a Chartered Accountant;(v)detailed proposal for enhancement of manufacturing capacity, project outlays, means of finance and justification for economic viability and market demand projections for enhancement in capacity production duly certified by a Chartered Accountant;(vi)track record and preparedness to comply with the security guidelines for manufacturers in Micro, Small and Medium Enterprise (MSME) sector;(vii)declaration to comply with the provisions contained in these rules.
