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State of Rajasthan - Section

Section 61 in The Rajasthan Brewery Rules, 1972

61.

The brewer shall be bound to report to the officer-in-charge any case in which any person employed by him has been found to have committed any breach of the excise laws or of the terms and conditions of service regulating his employment.[Form R.B. 1(A) [Substituted by GSR 158 [28-8-75].][Rule 4 and 5(a)]Licence to Construct and to Establish a BreweryName of the licence holder(s)...........Licence is hereby granted to.............. resident(s) of........to construct and to establish a Brewery at............... Subject to Rajasthan Brewery Rules, 1972, and to such other rules as may from time to time be made by the Excise Commissioner.The licence shall be valid for excise year.......the licensee shall apply to the Excise Commissioner on or before February 28, in each year, the renewal of their licence for the Excise year following till the construction and establishment is complete and licence in form R.B. 1(B) is obtained by the licensee.Dated:Excise Commissioner,Rajasthan, Udaipur.Form R.B. 1(B)[Rule 2(c), 5(b), 7(1) and 26(i)]Licence to work a Brewery in PrivateName of the licence holder(s)...........Licence is hereby granted to............resident(s) of..................to manufacture beer in brewery situated at...........subject to Rajasthan Brewery Rules, 1972 and to such other rules as may from time to time be made by the Excise Commissioner for the security of excise revenue and for regulating the manufacture, sale, supply and prices of beer. The infraction of any of the rules, hereinbefore enumerated shall involve forfeiture of the licence in addition to such other penalties as may be prescribed under the Rajasthan Excise Act, 1950.The licence shall be valid for the Excise year.........The brewery shall apply to the Excise Commissioner through the Districts Excise Officer on or before February 28, in each year for the renewal of their licence for the excise year following.Any modification or expansion of the plant, vessels and other apparatus may be made only with the prior permission of the Excise Commissioner.Dated..............]Form R.B. 2[Rules 18, 59(a)(ii)]Register of Gauging Tables
Depth Diameters
1 2 3 4 Mean
1 2 3 4 5 6
           
Encumbrances Area
Depth Areas Gross Net
7 8 9 10
       
Tabulation
Contents in litres Dry Centimeters Litres Area of a tenth of a Centimeters Dry Centimeters Litres Area of a tenth of a Centimeters
11 12 13 14 15 16 17
             
Form R.B. 3[Rule 26(11), 59(b)(i)]Brewer's entry in respect of premises and utensils licensed, I/we licensed brewer, do hereby withdraw all former entries and do now make entry of the following rooms, places and vessels in my/our brewery situated at.............in the district of................Name.................................Residence.........................Date...................................
Here enter full particularsof each room or place orvessel. ....................................................
  A plan as required by rule 3(2)of theRajasthan Brewery Rules,1972 is attached hereto.
  Name...............................
  Date.................................
Received by me this.............day of ........19... Entry examined and checked with the places, rooms and vessels shown herein and found correct (with the following exceptions):If incorrect the correct...........details should be here specified................If correct, strike out the.............words in brackets...........Date............................Officer-in-charge................................................................................Examined and passedDate......................District Excise Officer........................Charge.Form R.B. 4[Rules 26(iv), 33, 59(b)(ii)]Brewing Book
When entry made Number of brewing Notice to
Date Hour Mash malt or corn Dissolve sugar
Date Hour Date Hour
1 2 3 4 5 6 7
             
Quantity to be used of
Malt Un-malted Corn Sugar Hops Hop substitute
Decalitres Decalitres Kilograms Kilograms Kilograms
8 9 10 11 12
         
Time when wort will be drawn off grants in themashtun Worts collected
Date Hour When collected Vessels
Date Hour Number Name
13 14 15 16 17 18
           
Dip Initials
Gravity Brewer's Inspector's Remarks
19 20 21 22 23
         
Form R.B. 5[Rule 27]Accounts of InstrumentsStock book of Government property for the office of the.............Name and description of article..........e.g., chairs, almirahs, Etc.
Date of receipt Number of pieces Initial cost (purchase price) Initial of Officer Incharge Date of inspection Remarks about the condition of the article, etc.as found at time of inspection. Orders regarding condemnation,etc.
1 2 3 4 5 6
           
Details of article/property number of piecesdisposed of Date of disposal Value realised Number & date of Treasury challan Initials of Officer Incharge Remarks regarding reference to papers, etc.
7 8 9 10 11 12
           
Instructions