(5)The application for renewal of licence shall be submitted through the District Excise Authority of the concerned districts. The application must reach to the office of the District Excise Authority by the end of January immediately preceding the financial year for which renewal is desired. If any addition and alteration in the building, plant, has to be made, fresh blueprints showing clearly all time additions and alternations to be carried out, shall be attached to the application. If no addition or alteration is proposed then a certificate to that effect by the officer-in-charge shall be attached.
