(5)No addition or alteration to the buildings or vats or other permanent apparatus as shown in the plans finally submitted by the applicant shall be made without the previous sanction of the Excise Commissioner obtained through the officer-in-charge and the collector. If the Excise Commissioner so directs, such additions or alterations may be permitted by the Collector subject to the Excise Commissioner's approval. When any such additions or alteration are made, fresh plans shall be submitted, to the Excise Commissioner through the collector with a certificate from the officer-in-charge that they are correct.
