Section 4 in The Orissa Excise (Methyl Alcohol) Rules, 1976
4. Preliminaries for grant of licence.
(1)Any firm or person desiring to obtain an exclusive privilege to instal a plant for manufacture and supply of methyl alcohol at any place within the State of Orissa shall apply in writing to the Government through the Collector of the district where the plant is to be situated.(2)The application shall, besides such other particulars as may be required by the Government, contain the following particulars, namely :(a)The name and address of the applicant, in case of a firm, the name and address of every partner thereof, and in case of a company the registration number and its other particulars;(b)The purpose and nature of the transactions which the applicant intends to carry on;(c)The name of the place and the particulars of the site and the building in which the plant is proposed to be constructed or worked;(d)The number and full description of the stills, vats and other permanent apparatus which the applicant wishes to work or set up and the size and capacity of such Stills, vats, etc.;(e)In the event of a licence being granted to an applicant the date from which working of the plant is proposed to commence;(f)The amount of the security which the applicant is ready to furnish for the due compliance and performance of the conditions containing the licence ; and(g)Correct plan of the building or buildings which the applicant intends to use or erect for the plant, a plan showing the position of stills, vats and other permanent apparatus and the storeroom(s) connected with the plant.
