Section 7(3) in The U.P. Bottling of Foreign Liquor Rules, 1969
(3)The Excise Commissioner shall decide the strength of Excise personnel necessary for the proper supervision of the operations connected with bottling and his decision shall be binding on the licensee.The licensee shall pay to the State Government at the end of each calendar month the costs of Excise staff necessary for the supervision of bottling, as may be determined from time to time by the Excise Commissioner.The licensee shall provide quarters to the Excise staff to the satisfaction of the Excise Commissioner in the vicinity of the bonded warehouse for bottling of Indian made foreign liquor at a rent not exceeding ten per cent, per month of the salary of each member of the staff.The licensee shall be bound to keep the quarters and their appurtenances in proper repair and not to interrupt or annoy any officer residing therein, in his use or enjoyment thereof. In case any question should arise as to whether the rent demanded by the owner of such quarters is just and reasonable taking into consideration the nature and sufficiency of the accommodation, the question shall be referred to the Excise Commissioner whose decision shall be final and binding on the licensee.
