(7)In addition to issuance of "Letter of Intent" the State Government shall forward the duplicate, triplicate and quadruplicate copies of the project-report and statement of manufacturing process referred to in clause (d) and (e) of sub-rule (3) after duly stamping them with the official seal in token of its approval to the applicant, the Excise Commissioner and the District Excise Authority of the relevant district receptively. The original shall be retained by the Government. The District Excise Authority shall keep an attested photocopy of both these documents in his office and send the quadruplicate copies bearing the stamp of the State Government to the officer-in-charge whenever the plant is commissioned.
