(1)When any wholesale vendor of foreign liquor desires to carry on any of the aforesaid operations he will submit an application to the Deputy Commissioner for a licence under Clause (a) or Clause (b) of Rule 52 supra and shall furnish the following particulars, namely :(a)the place at which and the premises in which the operation or operations referred to in the said rule will be carried on ;(b)the nature of the operation to be carried on ; and(c)the approximate number of days in a week or month for which the operation or operations will be carried on.
