(7)A licensee when requiring the presence of Officer-in-charge for operation of the distillery, brewery, bottling Unit beyond the scheduled hours prescribed in Sub-rule (5) or on holidays prescribed in Sub-rule (6), he shall submit a written requisition to the Officer-in-charge indicating the work to be done and the approximate time the work is likely to cover and the hour at which Officer-in-charge is required to attend. A copy of the requisition shall be kept by the licensee for future reference.
