(5)(i)If the State Government is satisfied of the proposed scheme of the applicant, it may issue "Letter of intent" in form W-2 to the applicant.(ii)Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents the State Government or the Excise Commissioner or any other officer authorised in his behalf shall serve a notice by registered post in writing, requiring the applicant to complete all material particulars, to furnish the required documents not later that 30 (thirty) days from the date of communication of the said notice. An application for the grant or renewal made under these rules shall not be refused by the sanctioning Authority only on the ground that application in not complete in all material particulars or is not accompanied by the documents.
