Chhattisgarh Winery Rules, 2013

In exercise of the powers conferred by sub-section (1) and clause (a), (d), (e), (f), (g) and (h) of sub-section (2) of Section 62 of the Chhattisgarh Excise Act, 1915 (No. 2 of 1915), the State Government, hereby makes the following rules, the same have been previously published as required by the Sub-section (3) of Section 62 of the said Act, namely : -

Rule - 1. Short title and commencement.

(1)     These rules may be called the Chhattisgarh Winery Rules, 2013.

(2)     These rules shall come into force with effect from the date of their publication in the Official Gazette.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires, -

(a)      "Act" means the Chhattisgarh Excise Act, 1915 (No. 2 of 1915);

(b)      "Bottling" means transfer of manufactured wine in bottles, casks or kegs for final removal from the winery and includes rebottling and refilling;

(c)      "Bottling-Room" means that portion of a winery which is set apart for carrying out bottling operation;

(d)      "Bottle-store-Room" means a room where bottled wine is transferred from the bottling room for storage and issue;

(e)      "Cooler" means any vessel into which worts are passed to be cooled and includes a refrigerator;

(f)       "Fermenting Vat" means a large vessel or cask wherein fruit juice is fermented;

(g)      "Fining" means a material added to purify wine;

(h)     "F.L. Licence and forms" the F.L. licence mentioned in these rules shall mean and refer to concerned licence and forms under the Chhattisgarh Foreign Liquor Rules, 1996 and shall have the same meaning assigned to them in the Chhattisgarh Excise Act, 1915 (No. 2 of 1915) or Chhattisgarh Distillery Rules, 1970;

(i)       "Licence" means a licence granted under these rules;

(j)       "Licensee" means a person who holds a licence granted under these rules;

(k)      "Licensed Premises" means the premises that have been licenced under these rules and which have been specified in schedule appended to Form W-3;

(l)       "Mash" means sugary solution prepared from fruits;

(m)    "Mashtun" means a vessel in which fermentable contents are exhausted from fruit material;

(n)     "Officer-in-charge" means an Excise Officer, not below the rank of Assistant District Excise Officer posted to supervise the winery;

(o)      "Winery" means a building or place where wine is manufactured and includes every place where wine is stored and delivered;

(p)      "Winer" means a person holding a licence for winery;

(q)      "Wine" means the fermented juice of grapes or other fruits with or without the addition of sugar or jaggery, the fermentation being produced by the yeast naturally presented on the skin of fruit or added externally and having alcoholic strength not exceeding 42 percent, of proof spirit.

Rule - 3. Construction or establishment of winery.

(1)     Winery shall be constructed and/or established only with an explicit permission of the State Government under these rules.

(2)     Any person intending to construct and/or establish a winery shall apply to the State Government through the Excise Commissioner for the required permission in Form W-1.

(3)     Every such application shall be accompanied by : -

(a)      Detailed layout plan in quadruplicate of the proposed unit drawn on sheets of tracing cloth as per scale;

(b)      A Challan, in original, of payment of fee prescribed by the State Government;

(c)      The plan referred to in clause (a) shall contain complete details of the proposed unit including the land buildings, fixtures etc. It will clearly indicate the exact location and dimensions of all the rooms, floors, storey, windows and other opening. The precise location where vats, vessels, tanks, pipeline, valves, revenue locks, electric or gas conduits, refrigeration or heating systems and any other apparatus, appliance gadget equipment or machinery shall be installed, fitted or used alongwith details about their capacity, size use etc. must appear in detail plan. The manner in which the rooms, halls or buildings comprised in the premises shall be utilized, must be specified in the layout. The points where revenue locks shall be attached must be indicated by the symbol RL;

(d)      A detailed project report of the winery in quadruplicate;

(e)      A statement in quadruplicate giving in detail the process desired to be adopted for manufacturing wine;

(f)       Any other certificate, authorization or clearance required from Central Government, a local Body, Town and Country planning Authority or Department, Chhattisgarh pollution Control Board or any other authority or department of the State Government under any enactment or rules, in force.

(4)     The Excise Commissioner shall after such examination as may deem proper, forward the application to the State Government with his comments and recommendation thereon.

(5)     (i) If the State Government is satisfied of the proposed scheme of the applicant, it may issue "Letter of intent" in form W-2 to the applicant.

(ii) Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents the State Government or the Excise Commissioner or any other officer authorised in his behalf shall serve a notice by registered post in writing, requiring the applicant to complete all material particulars, to furnish the required documents not later that 30 (thirty) days from the date of communication of the said notice. An application for the grant or renewal made under these rules shall not be refused by the sanctioning Authority only on the ground that application in not complete in all material particulars or is not accompanied by the documents.

(6)     Government reserves the right to reject the application after hearing the applicant.

(7)     In addition to issuance of "Letter of Intent" the State Government shall forward the duplicate, triplicate and quadruplicate copies of the project-report and statement of manufacturing process referred to in clause (d) and (e) of sub-rule (3) after duly stamping them with the official seal in token of its approval to the applicant, the Excise Commissioner and the District Excise Authority of the relevant district receptively. The original shall be retained by the Government. The District Excise Authority shall keep an attested photocopy of both these documents in his office and send the quadruplicate copies bearing the stamp of the State Government to the officer-in-charge whenever the plant is commissioned.

(8)     The "Letter of Intent" thus issued shall be valid for two years from the date of communication within which period the holder thereof shall complete the construction of the building and installation of plant and machinery in all respects according to the plan approved by the State Government and make the unit ready for commissioning.

(9)     In case the applicant fails to complete the job within stipulated period of two years, the "Letter of Intent" granted shall be liable to cancellation without compensation for any damage or loss to the holder thereof:

Provided that where after receiving the recommendation of the Excise Commissioner if the State Government is satisfied that failure on the part of the applicant to complete the work as per approved plan within the specified period is attributable to circumstances beyond control of the holder of the letter of intent or there are other valid reasons, if may grant extension of the period of the letter of intent up to a period not exceeding one year.

(10)   The "Letter of Intent" issued under sub-rule (5) shall not create any prerogative in favour of its holder for grant of a licence and shall be liable to be revoked or withdrawn at any time in public interest after giving him, a notice to show cause against such action and hearing if he so desires.

(11)   No compensation for damage or loss shall be payable when the "Letter of Intent" is revoked or withdrawn under sub-rule (10).

(12)   The holder or "Letter of Intent" shall not transfer or sub-lease it or enter into agreement with any other person for the construction of winery without the pervious sanction of the State Government.

Rule - 4. Grant and renewal of licence for a winery.

(1)     The holder of "Letter of Intent" shall report to the Excise Commissioner, the date on which the construction of the premises and installation of plant is complete and formally make a request to him to grant a licence.

(2)     The application mentioned in sub-rule (1) with following documents shall normally be made through the District Excise Authority of the concerned district who shall forward it to the Excise Commissioner : -

(a)      Report of the committee appointed by the State Government ensuring that the premises have been built and plant erected in accordance with the approved plan enclosed with the "Letter of Intent" and that the plant is ready for commissioning.

(b)      A copy of challan, of payment of prescribed licence fee.

(3)     The Excise Commissioner after taking into consideration the report of the Committee along with documents specified in sub-rule (2) or after making such further inquiries as he deems necessary may grant the licence in Form W-3 or may refuse to grant the licence.

(4)     The licence thus granted shall be for a period ending financial year in which it is granted and may be renewed by the Excise Commissioner for one financial year at a time on payment of prescribed licence fee. The request for renewal shall be decided on merits, the factors to be considered being whether the licensee has duly observed the conditions of licence and had complied with all rules and orders or directions issued by the Excise Commissioner.

(5)     The application for renewal of licence shall be submitted through the District Excise Authority of the concerned districts. The application must reach to the office of the District Excise Authority by the end of January immediately preceding the financial year for which renewal is desired. If any addition and alteration in the building, plant, has to be made, fresh blueprints showing clearly all time additions and alternations to be carried out, shall be attached to the application. If no addition or alteration is proposed then a certificate to that effect by the officer-in-charge shall be attached.

(6)     No licence shall be granted or renewed unless the applicant or the licensee has deposited a sum prescribed by the Excise Commissioner as security for due performance of licence conditions. Any liability arising against the licensee by way of duty fee, penalty etc. under the provisions of the Act or these rules, shall be recoverable from the amount of security deposit and the reduced security amount shall be indemnified to that extent by the licensee within fifteen days. In case the license is cancelled for gross violation of any condition or any other reason, the security amount shall stand forfeited.

(7)     Immediately after the initial grant of a licence or its renewal the licensee shall execute a counter part agreement in Form W-14 and shall not commence working of the Winery unless done so.

(8)     The Licensee shall not hypothecate, sell, mortgage, transfer or sub-lease the licence or enter into partnership for working of the licence, without previous permission of the Excise Commissioner. Such a permission if granted shall be endorsed on the licence.

(9)     No addition or alteration in the building or the plant machinery shall be done without the prior approval in writing of the Excise Commissioner :

Provided that minor additions, minor alterations or repairs of urgent nature may be permitted by the officer-in-charge subject to immediate report and subsequent approval of the Excise Commissioner.

(10)   A licence granted or renewed under these rules shall remain in force for the period specified therein, unless it is suspended, cancelled, withdrawn or surrendered earlier.

Rule - 5. Arrangement in a winery.

(1)     The licensee of winery shall provide separate room for each of the following purposes -

(i)       Fermentation process.

(ii)      Manufacturing Operations.

(iii)     Storage of spirit.

(iv)    Bottling of Wine.

(v)      Storage of manufactured wine in sealed bottles and other receptacles.

(2)     No room shall be used for more than one purpose.

(3)     Every room shall be well ventilated and all the windows and apertures thereof securely barred and covered with iron grills.

(4)     There should be a sign board outside every room, on which the purpose of the room shall be written in oil paint.

(5)     All gas and electrical connections without the licensed premises shall be so fixed as to ensure that the supply of gas or electricity can be cut off when required and all the regulators and switches are securely locked at the end of the days work.

(6)     There shall be only one entry to and one emergency exit from the licensed premises. Every door inside the winery shall be securely locked with a revenue-lock.

(7)     The licensee shall cause to write in legible letters with oil paint colours on some conspicuous part, name of every vat, mashtun, under back copper, heating-tank, cooler, fermenting-vessels etc. to be used by him and the purpose for which it is used. Where more than one vat, vessel, room or place is used for the same purpose, they shall bear distinctive serial numbers.

(8)     All vats, vessels and other receptacles shall be placed and fixed in such manner as to ensure that the contents can be accurately ascertained by gauge or measure and shall not be altered in shape, position or capacity unless the officer-in-charge has been informed of that a fortnight ago.

(9)     All vats, vessels and receptacles shall be gauged jointly by the officer-in-charge and the licensee and a table shall be prepared which shall show the total capacity of each vessel in liters or kilograms, as the case may be, and the capacity in depth at each centimeter.

(10)   No vessel which has been altered in shape, capacity or position shall be taken in use unless it has been regauged and a table prepared as provided in sub-rule (9) above.

Rule - 6. General conditions binding on the licensee.

(1)     The licensee shall manufacture wine according to the approved manufacturing process under sub-rule (7) of rule 3.

(2)     Every winery shall be under the control of an Assistant District Excise Officer to be designated as officer-in-charge placed by the Excise Commissioner. More officers of junior ranks shall also be appointed to assist officer-in-charge in his supervisory functions.

(3)     Officer-in-charge and other Excise Supervisory staff posted shall be provided with suitable residential accommodation with necessary facilities in the licensed premises or in its close vicinity by licensee as approved by the Excise Commissioner.

(4)     The licensee shall provide, for the officer-in-charge a duly furnished office within the licensed premises.

(5)     The Excise Supervisory staff working on public holidays or beyond normal working hours shall be paid overtime allowance by the licensee as per scale fixed by the Excise Commissioner.

(6)     The licensee shall make proper arrangements for the treatment and disposal of effluents and all other waste material in the manner laid down by the State Government and Chhattisgarh Pollution Control Board.

(7)     The licensee shall get the entire premises including buildings, structures, plant and machinery, insured against fire or accident and he shall arrange for suitable fire safety measures and satisfactory fire-fighting apparatus.

(8)     The licensee shall provide and maintain in the licensed premises sufficient and accurate scales, weights, measures, lights, ladders and other appliances as instructed by officer-in-charge or other officer to enable the officer-in-charge or any other inspecting officer to take account of or to check by weight, gauge or measure, all material work, wash of wine manufactured, vetted, stored or bottled.

(9)     The licensee shall have the right of bottling the wine manufactured in the licensed premises.

(10)   All the manufacturing operations shall be conducted under proper hygienic conditions. Only pure filtered water shall be used. Under no circumstances any ingredient or materials injurious to human health shall be used at any stage of manufacture.

(11)   The licensee shall inform the Excise Commissioner without loss of time if there is discontinuance of manufacture of wine and the reasons thereto.

(12)   On receipt of any direction from the Excise Commissioner or any officer authorised by him to remove any defect in building or plant or in the arrangement for fermentation, storage, pasteurization, bottling, issue etc. the licensee shall attend to it at once and shall remove the defect by the date specified therein.

(13)   In case where a license is granted in favour of a private or public limited company, it shall be binding on such company to communicate in detail to the licensing authority, any change in the Directors of Company, such as names and addresses within fifteen days of change.

(14)   The licensee may appoint any competent person to act as his agent with prior approval of the Excise Commissioner.

(15)   The particulars of all persons including their names and qualifications to be employed either as a winer, manager, chemist, technician, labour or in any capacity whatsoever, shall be submitted to the officer-in-charge for approval. No person other than those approved by officer-in-charge shall be permitted to work therein or make entries in the account books.

(16)   The licensed premises shall be opened only for the entry or exit of persons who have business therein and authorised to be there in connection with such business. Others may enter only with permission of the officer-in-charge. The officer-in-charge shall have the right to make a person leave the premises if he is engaged in riotous behaviour or commit any offence. He shall also have the right to get the person searched before leaving the premises.

(17)   The licensee shall immediately report to the officer-in-charge in case any condition of licence is breached by any one of his employee.

(18)   The licensee shall keep the licensed premises and all the material therein open during the inspection and examination by the officers empowered under Section 51 of the Act. He shall render all possible help in such inspection and examination.

(19)   The licensee shall maintain an inspection book paged and stamped by the officer-in-charge in which the inspecting officers may record their inspections, notes or special remarks. After the expiry of licence, the licensee shall hand over the inspection book, various registers maintained and licence to the officer-in-charge.

(20)   By the fifth day of every month the licensee shall submit in Form W-13 an inclusive return of the transactions made in the winery during the preceding month to the officer-in-charge.

(21)   Rules of general application and general licence conditions rules framed in exercise of the powers conferred by Section 62 of the Act and all other powers enabling in that behalf shall apply mutatis mutandis to the winery licensee, except such conditions which are either specially provided or are not in any contradiction to the provisions of these rules.

Rule - 7. Manufacture of wine.

(1)     The wine shall be manufactured according to the formula and the process of manufacture submitted by the licensee and approved by the State Government.

(2)     The spirit required for fortifying wine shall be obtained, stored and utilised in accordance with the rules made under Chhattisgarh Foreign Liquor Rules, 1996.

Rule - 8. Quality control.

(1)     The licensee shall establish a well equipped laboratory within the licensed premises which should be manned by qualified technicians.

(2)     Chemical analysis as mentioned below shall be carried out in the laboratory established within the licensed premises : -

(i)       The base, water, finings, colouring and flavouring agents, spirit must be tested before they are used in the manufacture of wine.

(ii)      Every batch of manufactured wine, before it is transferred to storage vats, must be tested.

(iii)     Samples may be drawn form worts or spirit at any stage and tested.

(3)     The officer-in-charge may also take samples for analysis in the laboratory located at the Excise Commissioner's officer Raipur or any other laboratory as may be directed by the Excise Commissioner on the following occasions : -

(i)       When the officer-in-charge apprehends that the manufactured or stored wine is not of the required standard or quality.

(ii)      When a random sampling for testing is ordered by the Excise Commissioner.

(iii)     When the officer-in-charge himself opts for random sampling for the purpose of testing.

(4)     If the officer-in-charge believes that the manufactured wine is not of the required quality, he shall not permit it to be transferred to storage vats unless he has got samples of it taken and analyzed at the laboratory mentioned under sub-rule (3).

(5)     Any base, water, finings, colouring and flavouring substance that are found to be of sub-standard quality, shall not be used in the process of manufacture.

(6)     All manufactured wine found sub-standard, not conforming to IS standard or standards laid down by the Excise Commissioner, or found unfit for human consumption on chemical analysis, shall be rejected and destroyed or disposed of in the manner as ordered by Excise Commissioner or any other officer authorised by him.

(7)     An account; of test shall be maintained in the laboratory in Form W-5 and the officer-in-charge shall verify the entries.

(8)     Any quantity left over after the test at the licensee's laboratory shall be mixed back with the main bulk.

(9)     The samples taken by the officer-in-charge or any other officer authorised under Section 51 of the Act shall be free of cost.

(10)   All samples shall be drawn by the licensee in the presence of the officer-in-charge in a manner directed by the Excise Commissioner.

Rule - 9. Registers to be maintained by licensee.

(1)     The licensee shall keep an account of all processes and operations undertaken/transacted in the winery including fermentation, manufacture, storage, bottling, issuance of wine from the winery, in the registers as specified below, namely : -

(a)      Register of vats, vessels and receptacles in the winery in Form W-4.

(b)      Register showing quantity of wine used for analysis in Form W-5.

(c)      Register showing the account of flavoring substances used in the manufacture of wine in Form W-6.

(d)      Register showing the deposit of bottling fee in Form W-7.

(e)      Register of transactions in the fermentation room (s) of the winery in Form W-8. This register shall be maintained fermentation room wise. Once the fermentation is complete the fermented material shall be transferred to the manufacturing room and the quantity thus transferred shall be noted in column 7 of the register.

(f)       Register of operations in the manufacturing room in the winery in Form W-9.

(g)      Register of transactions in the storage room in the winery in Form W-10.

(h)     Register of operations in the bottling room in the winery in Form W-11.

(i)       Register of receipts and issue from the bottle-store room in form W-12.

(j)       Return of transactions during a month in Form W-13,

(2)     In addition to the registers mentioned in clause (i) of sub-rule (1), the licensee shall also maintain any other register, account book containing such details, as directed by the Excise Commissioner from time to time.

(3)     All registers prescribed under this rule or by the Excise Commissioner shall be written, completed and initialed daily by the licensee or his authorised agent.

Rule - 10. Registration of labels.

The provisions of the Chhattisgarh Foreign Liquor Rules, 1996 shall apply mutatis mutandis to registration or de-registration of labels of wine.

Rule - 11. Supervision charges payable by the licensee.

(1)     The licensee shall pay in advance, supervision charges on rate prescribed by the State Government to defray in full or part the expenditure incurred on the salary and other claims of the excise staff posted in winery exclusively for supervision work.

(2)     The supervision charges shall be recovered in the district where winery is situated.

Rule - 12. Bottling fee payable by the licensee.

The licensee shall pay bottling fee, in addition to another fee and duty at such rate as may be prescribed by the State Government.

Rule - 13. Transport of wine.

(1)     All transportations of wine or bottled wine shall be carried out in accordance with the provisions of sub-rule (8) of rule 8 and rule 14 of the Chhattisgarh Foreign Liquor Rules, 1996.

(2)     Transport fee or duty liable on such transport shall be deposited in the district where the licensed premises of the purchasing licensee are situated.

Rule - 14. Export of wine.

(1)     The provisions of rules 12 and 13 of the Chhattisgarh Foreign Liquor Rules, 1996 shall apply for export of wine.

(2)     Export-fee payable on all exports shall be deposited in the district issuing export-permit in Form F.L. 22.

Rule - 15. Import of wine.

(1)     Import of wine may be allowed into Chhattisgarh in accordance with procedure laid down in rules 10 and 11 of the Chhattisgarh Foreign Liquor Rules, 1996.

(2)     Import fee, duty or bottling fee recoverable on such imports shall be recovered in the district issuing no objection certificate (NOC).

Rule - 16. Issue of wine from the winery.

(1)     Bottled wine shall be issued from a winery to the licensee mentioned below, namely : -

(a)      to F.L. 10 licensee on payment of transport fee.

(b)      to F.L. 11 licensee on payment of duty.

(c)      to appropriate licensees of other states on payment of export-fee and execution of a bond in Form F.L. 23.

(d)      Foreign liquor warehouse.

(2)     Duty, bottling fee, permit fee, transport fee and export fee shall be deposited in the district wherein the licensed premises of the concerned F.L. 10, F.L. 11, W-3, F.L. 2, F.L.3 licensees are situated.

Rule - 17. Disposal of balances.

(1)     Whenever a licence in Form W-3 ceases to be exist, as a result of its expiration, cancellation or any other reason whatsoever, the former licensee shall immediately place the entire stock of manufactured wine and bottled with available or stored in the manufacturing-room, storage-room or bottle-store-room as the case may be, at the disposal of the officer-in-charge.

(2)     The former licensee shall be given ten days time for bottling the entire stock of manufactured wine available or stored in the manufacturing or storage room.

(3)     The bottled wine placed at the disposal of officer-in-charge under sub-rule (1) or manufactured wine bottled under sub-rule (2) shall be disposed off in accordance with sub-rule (6) of rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996 as it is applicable to balance left in similar circumstances with an F.L. 9 or F.L. 9-A licensee.

(4)     Manufactured wine available or stored in the manufacturing or storage room that remains unbottled even after a period of ten days permitted under sub-rule (2) above shall be destroyed or disposed of in such manner as directed by the Excise Commissioner.

Rule - 18. Permissible quarterly losses within a winery.

(1)     Verification of the stock at a winery shall be made at such intervals and in such manner as the Excise Commissioner may direct.

(2)     The licensee shall submit an account to the Excise Commissioner for all wine, manufactured, excluding stock raking :

Provided that in every winery quarterly allowance of five percent loss for wine manufactured shall be made to cover losses on account of racking, storage, pasteurization and other contingencies within the winery. This quarterly allowance shall be calculated on the actual balance in hand at the end of previous quarter plus the quantity since manufactured and received. At the end of the financial year the quarterly figures of such wastages shall be totaled and action against the licensee shall be taken if the actual yearly wastages exceed the permissible limit of five percent.

(3)     In blending operations undertaken in a winery an allowance of one percent loss shall be admissible in each operation on the quantity that is added to the vat.

Rule - 19. Maximum limit and losses permitted on transport etc.

(1)     The limits of permissible losses of bottled wine during transport or export shall be the same as provided in sub-rules (1), (3) and (4) of rule 6 of the Chhattisgarh Foreign Liquor Rules, 1996.

(2)     If cases of excess losses during the transport or export of bottled wine are reported, provisions of sub-rule (5) of Rule 16 of the Chhattisgarh Foreign Liquor Rules, 1996 shall apply to settled them.

(3)     All cases of wastages of bottled wine stocked within F.L. 6 or F.L. 10 licensee shall be dealt with under sub-rule (2) of Rule 17 of Chhattisgarh Foreign Liquor Rules, 1996.

Rule - 20. Miscellaneous.

(1)     Strength at which wine has been bottled shall be declared on the label pasted on the container thereof, however, a deviation margin upto 0.5 degree from the proof strength declared, shall be permissible.

(2)     The licensee shall be bound by Rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996.

Rule - 21. Penalty imposable on contravention of licence conditions.

(1)     The Excise Commissioner may impose a penalty not exceeding Rs. 50,000 for contravention of any condition of licence granted under these rules or order issued by him and may further impose, in the case of continued contravention, an additional penalty not exceeding Rs. 1,000 per day during the period such contravention continues.

(2)     On all deficiencies in excess of the limit mentioned in rule 19 of these rules, the licensee shall be liable to pay penalty at a rate not exceeding Rs. 5 per bulk litre to be imposed by the Excise Commissioner or any other officer authorised by him.

(3)     The penalty imposable under sub-rule (2) may be waived, if the licensee proves that the excess deficiency was owing to unavoidable factors.

Rule - 22. Repeal and Savings.

All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by theses rules :

Provided that any order made or any action taken under the rules so repealed, in so for as it is not inconsistent with the provisions of these rules, shall be deemed to have been made or taken under the corresponding provisions of these rules.

 

Form W-1

[See Rule 3(2)]

Application For Licence To Construct And Establish A Winery

To,

Secretary,

Government of Chhattisgarh,

Commercial Taxes Department, Raipur

Through the Excise Commissioner, Chhattisgarh, Raipur

I/we......................of.....................(Address) request that I/we may be granted licence to construct and work a winery for manufacturing wine. I am/we are enclosing in quadruplicate the site and elevation plans. I/we am/are also enclosing four signed copies of the details of manufacturing process which I/we desire to adopt for the manufacture of wine. Other relevant details are also being furnished below which are true to the best of my/our knowledge and belief -

(1)     (a) Name and address of the applicant.

(b) Name, address, of the undertaker.

(c) Whether Public/Private Ltd. company or Partnership/Proprietary/ Firm concern.

(2)     Capital Structure.

(a)      In Case of Limited Company -

(i)       Authorised

(ii)      Issued

(iii)     Paid up

(iv)    Borrowing if any

(b)      In case of others -

(i)       Capital

(ii)      Borrowing, if any

(c)      Details of proposed investment. -

(1)     Fixed Assets:

(i)       Land

(ii)      Building

(iii)     Plant and Machinery

(iv)    Other, if any

(2)     Working Capital.

(3)     Location of the Manufactory :

(4)     Production capacity per annum :

(5)     Plant and Machinery :

(i)       Value of plant and machinery to be imported or imported origin.

(ii)      Value of plant and machinery of indigenous origin.

(6)     Raw material required for production :

(i)       Quantity and value of raw material to be imported or imported origin per year.

(ii)      Quantity and value of raw material of indigenous origin per year.

(7)     Water and Power requirements :

(i)       Particulars of requirements.

(ii)      Whether necessary permissions have been secured.

(8)     Technical Assistance:

Whether any foreign collaboration or know-How is envisaged and if so the foreign exchange requirements.

(9)     Time-frame:

(i)       Time required to secure land, building etc. after the letter of intent is issued.

(ii)      Time required to erect machinery, to complete the construction and to ready the unit for commissioning.

(10)   Employment Potential:

(i)       Supervisors.

(ii)      Skilled Workers.

(iii)     Un-Skilled Workers.

(11)   (i) Any special facilities required from the Government.

(ii) Special features, if any of the scheme.

(12)   (i) Challan No. and date in support of payment of the prescribed application fee.

(ii) Whether the Challan in original is enclosed.

..................................

(Signature of the applicant with date)

Enclosed. -

(1)     The site and elevation plans in quadruplicate.

(2)     Signed copies of details of manufacturing process in quadruplicate.

 

Form W-2

[See Rule 3(5)(i)]

From,

Secretary,

Government of Chhattisgarh,

Commercial Taxes Department, Raipur

To,

............................................

................................................

Subject: - Letter of Intent for setting up and working a winery.

Reference : -

(1)     Your Application No...................dated............

The State Government have pursued the scheme submitted with your letter cited above for construction of winery at.............for manufacturing wine.

(2)     The State Government has tentatively decided to approve your proposals for constructing winery for manufacture of wine as per following description/capacity without any commitment for permitting import of machinery, supply of raw material or foreign technical collaboration, subject to fulfillment by you of the formalities laid down in the rules : -

(3)     It shall be your sole responsibility to obtain any other licence or permission required for your project under any Act or rule or order of Government of India or Government or Chhattisgarh.

(4)     This letter of intent shall be valid for a period of two years only from the date of issue. It shall not, however, create any right in your favour for grant of a licence in Form W-3, and may be cancelled at any time and in that event no compensation or damages shall be payable.

 

Form W-3

[See Rule 4(3)]

Licence for the Manufacture of Wine

Under Sub-rule (3) of rule 4 of the Chhattisgarh Winery Rules, 2013 and in pursuance of Letter of Intent No..........Date...........issued by the Government of Chhattisgarh, Commercial Taxes Department this licence is hereby granted on a prepayment of annual licence fee of Rs.............to..........authorizing him/it to manufacture and bottle wine at his/its winery situated at..........and specified in the schedule below, during the period from................to...........subject to following conditions namely: -

(1)     The licensee shall abide by the provisions of the Act, rules made there under, conditions of this licence and all directions issued by the Excise Commissioner, Chhattisgarh.

(2)     The licensee shall not manufacture wine exceeding the quantity corresponding to maximum annual production of.................litres during the period mentioned in the preamble.

(3)     The licensee shall use the same materials or ingredients and adopt the same process of manufacturing wine as have been approved by the State Government, while issuing letter of intent.

(4)     The licensee shall bottle only that wine which has been manufactured at the licensed premises.

(5)     The licensee shall pay the bottling fee at the prescribed rate.

(6)     The licensee shall use only such labels on bottles/containers as are registered with the Excise Commissioner.

(7)     Bottled wine shall be stocked label wise and batch wise in an orderly manner in the stock room.

(8)     The licensee shall leave an accessible passage free of packages containing wine in the middle as well as along the walls of the bottle-store-room to facilitate free movement and verification of stock.

(9)     The licensee shall not dilute or adulterate wine manufactured, bottled or stored.

(10)   The licensee shall, under no circumstances, act in any manner prejudicial to the interests of Government revenue.

(11)   On breach of any of the aforementioned conditions, this licence may be suspended or cancelled by the Excise Commissioner.

 

Schedule

 

Form W-4

[See Rule 9 (1) (a)]

Register of Vats, Vessels and Receptacles in the Winery

Signature of the licensee

 

Form W-5

[See Rule 9 (1) (b)]

Register Showing Quantity of Wine Used for Analysis

Note. - Quantity shall invariably be shown in litre and milliliters.

 

Form W-6

[See Rule 9 (1) (c)]

Register Showing the Account of Flavoring Substances used in the Manufacture of Wine

 

Form W-7

[See Rule 9(1) (d)]

Register Showing the Deposit of Bottling Fee

 

Form W-8

[See Rule 9 (1) (e)]

Register of Transaction in the Fermentation Room (S) of the Winery

 

Form W-9

[See Rule 9 (1) (f)]

Register of Operations in The Manufacturing Room of the Winery

 

Form W-10

[See Rule 9(1) (g)]

Register of Transactions in the Storage Room in the Winery

 

Form W-11

[See Rule 9 (1) (h)]

Register of Operations in the Bottling Room in the Winery

 

Form W-12

[See Rule 9(1)(i)]

Register of Receipts and Issue in the Bottle-Store-Room

 

Form W-13

[See Rule 9 (1) 0)]

Return of Receipts and Issues During the Month of....

 

 

 

 

 

 

[Signature of the Licensee]

 

Form W-14

[See Rule 4 (7)]

Counter Part-Agreement

This deed is made this...............Day of...........between the Governor of Chhattisgarh acting through the Excise Commissioner, Chhattisgarh [hereinafter called the Governor, which expression shall, unless inconsistent with the subject or context, include his successors in office] on the one hand and M/s. Mr....................... [Hereinafter called the licensee which expression shall, unless inconsistent with the subject or context, include his permitted assigns] on the other.

Whereas, a licence has been granted on............by the Excise commissioner in Form W-3 for the manufacture, bottling and issue of wine to the licensee.

Now, Therefore, this deed witness that: -

(1)     The licensee shall abide by and carry out all his obligations under the terms and conditions of the said licence.

(2)     The licensee shall always maintain a security deposit of Rs.......with the Excise Commissioner for the due fulfillment of the conditions of the licence.

(3)     Any penalty imposed on the licensee under the Chhattisgarh Excise Act, 1915 or the Chhattisgarh Winery Rules, 2013 or any other liability incurred by him under the aforementioned Act or Rules shall be recoverable by the Governor from his security deposit or any amount due to him or any movable and immovable property belonging to him as arrears of land revenue without prejudice to any other legal remedy the State Government may seek for the purpose.

In witness whereof the parties hereto have signed this deed on the date respectively mentioned against their signature.

Excise Commissioner

(On behalf of the Governor of Chhattisgarh)