Any Kabiraj or Kabiraji from desiring to manufacture the preparations in bond shall apply for a licence to Collector giving the following particulars, namely :(i)the name or names and the address or addresses of the person or persons applying ; if a private firm, the names of every partner of the firm; and if a company, the name of every director thereof;(ii)the name of the place at which and the full description of the premises in which the manufacture will be carried on ;(iii)the capital likely to be invested in the venture ;(iv)the name and qualifications of the Kabiraj under whose supervision the manufacture will be carried on ;(v)the number and full description of fermenting vessels, stills, receivers, etc., to be installed in the warehouse ;(vi)the amount of security of the applicant or applicants who are in a position to deposit with the Administration in case the hypothecation of the warehouse premises and of the plants, utensils, apparatus, etc., that the bonded premises may contain at any time, is not practicable or desirable ;(vii)if a whole-time officer is not required, the number of days in a week on which the warehouse will have to be kept open by an Excise Officer;(viii)the maximum quantity of finished preparation in L.P. litres intended to be stored at any one time ; and(ix)a correct plan (in triplicate) of the proposed warehouse premises showing therein the respective position of the fermentation room, still room, bottling room, store room, Excise Office and also of the fermenting vessels, receivers, stills and other permanent apparatus.
