Section 17 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
17. Power to withdraw the establishment.
- In case a manufacturer desires to cease the production of the plant for a period exceeding one month, he shall intimate the same in writing and request to withdraw the establishment to the Excise Commissioner. The Excise Commissioner shall withdraw the establishment stationed at the plant and prohibit further production of the country liquor in the plant until the manufacturer has given him a fifteen days' notice in writing of the date on which he proposes to recommence the production of country liquor in the plant.
