No license shall be granted unless and until the applicant therefor has-(a)[ deposited a sum of [eighty lakh rupees] [Substituted for 'five lakh rupees' vide Punjab Government Notification No. G.S.R. 8/P.A.I./14/Section 21. and 59/Amd. (46)/2003, dated 28.3.2003.]] in cash as license fee.(aa)[ deposited as security in cash or in National Savings Certificate for the fulfillment of all the conditions of his license a sum of rupees one lakh] [Substituted vide Punjab Notification dated 27.3.1998.] [in amount or given a bank guarantee of a Scheduled Bank as security for an amount equivalent to the aforesaid sum for the aforesaid purpose] [Legislative Supplement Part III dated 27.3.1989.](b)satisfied the [Excise Commissioner] that the proposed buildings, plant and apparatus to be used in connection with the business of distillation, storage and issue of spirit are built in accordance with the prescribed regulations and the precaution has been taken against fire; but in respect of the present buildings, plant and apparatus of existing distilleries, which do not conform with the provision of these rules, the Excise Commissioner may, in writing, grant exemption from the operation of any of these rules.
