Section 741 in Rules under the United Provinces Excise Act, 1910
741. Locks not to be picked or forced but filed.
- Should it happens at any time that a lock cannot be opened in the usual manner, it is not to be picked or forced, but must be removed by filing through the hasp, or if the distiller has no objection, through the fastening. All defective locks should be sent with the keys to the Excise Commissioner for examination and repair. On no account are they to be given out locally for repair.
