(1)When any wholesale vendor of foreign liquor desires to carry on any of the aforesaid operations, the will submit an application to the Collector for a licence under Clause (a) or Clause (b) of Rule 53 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.
