Section 465 in Rules under the United Provinces Excise Act, 1910
465. Minimum stock.
- -A minimum stock of spirit shall be prescribed for each bonded warehouse. For warehouses where bottling of spirit is allowed a minimum stock of bottles, caps and labels shall also be prescribed. When the quantity of spirit or of any of the other articles mentioned above is approaching the minimum limit, the Excise Inspector shall call the attention of the distiller's agent to this fact. If there appears any likelihood of the supply running short, the Excise Inspector shall without delay inform the Collector, who may procure spirit or any of the other above mentioned articles, as the case may be, from elsewhere, the cost of which shall be recoverable from the amount, if any, due to the contractor or from his deposit.
