Section 26 in The Rajasthan Distilleries Rules, 1977
26. Ejection of riotous persons etc.
- The Officer-in-charge of a distillery or warehouse may eject and exclude from the premises any person as to whom he has reason to believe that he has committed or is about to commit any breach of these rules or of the provisions of the Rajasthan Excise Act. 1950 or who is intoxicated or disorderly. All action taken by any such officer under this rule shall forthwith be recorded by him in writing in his official diary for the information of his official superiors.
