(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.
