(2)The application shall, besides such other particulars as my be required in the said notice contain the following :(a)the name and address (local and permanent) of the person applying (in case of a firm, the name of the firm and of every partner thereof and in case of a company, the registered name and other particulars thereof);(b)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;(c)the name of the place and the particulars of the site on and the buildings in which the distillery is proposed to be constructed or worked ;(d)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 ;(e)the date from which, in the event of a licence being granted to him, the applicant proposes to commence working the distillery;(f)the amount of security which the applicant is ready to furnish for the due compliance and performance of the conditions on which a licence may be granted to him ; and(g)correct plan of the buildings which he intends to use or to construct for his distillery ; a plan showing the position of stills, vats and other permanent apparatus therein, and a list of store rooms, warehouses, etc., connected therewith.
