6. Execution of bond and written instrument and grant of licence.
(1)Before the licence to work the distillery is granted by the Collector the applicant shall execute a bond in the prescribed form pledging the premises, stills, all apparatus and utensils employed in the manufacture and/or supply of spirit for the due discharge of all payments which may become due to Government ; of in lieu of executing such a bond the applicant may deposit Government promissory notes of such value as the Commissioner may direct.(2)In addition to the requirement under Sub-rule (1), the Collector shall also at the same time ensure that the applicant executes a written agreement agreeing to such terms and conditions as he may be called upon at the time by the Commissioner to guarantee the manufacture and supply of the required type, quality and quantity of spirit.(3)On execution of the bond and the written instrument referred to in Sub-rules (1) and (2) respectively, the Collector shall grant a licence in Form No. D/W. 1 or D/W 4, as the case may be.
