- No licence shall be granted unless :-(a)prior sanction of the Government is obtained for the issue of a licence by the Commissioner of Excise.(b)the applicant deposits as security for the fulfilment of all the conditions of the licence such sum as may be fixed from time to time by the State Government.(c)the applicant satisfies the Commissioner of Excise that the proposed building, plant and apparatus to be used in connection with storing, blending, compounding, bottling and issuing of spirits are built in accordance with the relevant regulations applicable thereto and that due precaution has been taken against the fire.
