(1)Every brewer for sale and every brewer of beer for private consumption shall, before he begins to brew, deliver to the Commissioner through the Superintendent of Excise of a district, a description in writing, signed by himself, of all premises, rooms, places and vessels intended to be used in his business, specifying, the purpose for which each is to be used, and the distinguishing mark of each.(2)Execution of bond pledging land, vats ,etc. - (i) Before granting a licence to a brewer for the first time and also before removal of such licence each year the brewer shall execute a bond in the prescribed form pledging the land, brewery premises, vats and all installations, apparatus and utensils employed in the manufacture of beer and the stock in trade for due discharge of all payments which may become due to the Government during the licensing period and for the observance of all the rules framed in the matter relating to a brewery.(ii)All such premises, rooms, places and vessels shall either be owned or held on valid permit/patta by the brewer.(iii)On the outside of the door of every room and place in which the business is carried on and on some conspicuous part of each of the aforesaid vessels there shall be legibly painted in oil colour the name of the vessel, utensil, room or place according to the purpose for which it is intended to be used. If more than one vessel is used for the same purpose, each shall be distinguished by a progressive number.(3)Inspection of premises and grant of licence. - Before the licence to brew is granted, an Excise Officer authorised by the Commissioner shall inspect the premises, etc., and compare the same with the particulars stated in the aforesaid written description and certify accordingly. The licence shall be granted by the Commissioner if the description be found satisfactory (and the title of the applicant to the premises, rooms, places and vessels mentioned in the description be found to be established) and the applicant be considered a fit person to receive a licence.(4)Licence to be renewed annually. - The licence for a brewery must be renewed annually.The provisions of sub-rules (1), (2) and (3) shall apply mutatis mutandis to an application for the renewal of the licence, and such renewal be granted by the Commissioner if the applicant continues to satisfy the condition for the grant of a licence specified in sub-rule (3).
