3. [ Grant of 'No Objection Certificate. [Substituted by Notification No. G.S.R. 86, dated 28.1.2006 (w.e.f. 12.1.1973).]
- Any person desiring to construct and work a brewery shall first apply for grant of no objection certificate to the Excise Commissioner through the District Excise Officer concerned after having deposited the fee prescribed for this/ purpose. Excise Commissioner, subject to general or specific instructions of the State Government, may issue 'no objection certificate.
