Section 3(2) in The Rajasthan Distilleries Rules, 1977
(2)Grant of permission of construction. - The holder of no objection certificate shall seek the permission of Excise Commissioner for construction of distillery after having completed the formalities prescribed by Excise Commissioner in this behalf and depositing the fee prescribed for this purpose. Along with the application the applicant shall file for approval description and plans of the building in which he proposes to establish his distillery; and also an inventory giving the description and size of the stills and all other permanent apparatus. These plans shall be drawn to scale showing the exact position and dimensions of each vessel to be used and tracing the course of all pipes or channels in the colours which would be actually used under Rule 34 together with elevations of all the more important parts of the distillery, such as the receiver room and warehouse. Excise Commissioner, if he is satisfied that there is no objection to doing so, may grant t permission for construction of distillery.
