(2)The application mentioned in sub-rule (1) with following documents shall normally be made through the District Excise Authority of the concerned district who shall forward it to the Excise Commissioner : -(a)Report of the committee appointed by the State Government ensuring that the premises have been built and plant erected in accordance with the approved plan enclosed with the "Letter of Intent" and that the plant is ready for commissioning.(b)A copy of challan, of payment of prescribed licence fee.
