(5)Application for registration of mono cartons. - (a) Application for registration of mono carton of IMFL/ Beer etc. shall be made to the Commissioner of Excise, Assam at least two (2) months before the mono carton is made or prepared and application for renewal of the certificate of registration shall be made by December for registration for the next year.(b)Application referred to in sub-rule (a) shall contain the following particulars, namely;(i)The brand name and the alcoholic strength of the liquor product and the measure in liters it is proposed to be sold.(ii)The Country/ State of origin of the liquor.(iii)The name and address of the distiller, compounder, blender and brewer and in respect of foreign liquor bottled in India, the name and address of the bottler, and;(iii)The MRP, dates of manufacture and expiry in case of canned Beer/ Pet bottles and shall be accompanied by two copies of mono cartons corresponding to the brand and containing particulars mentioned in clause (i), (ii) and (iii) above. The mono cartons shall be authenticated by the applicant with his seal and signature.(c)For any change, addition or deletion of any mark or inscription on mono cartons, fresh registration shall be done with deposit of prescribed registration fees.
