23. Action by officer-in-charge against offenders in the distillery promises.
- The officer-in-charge may expel for some or ail times, from the premises of the distillery warehouse, any person whom he finds to have committed, or to be committing, or about to commit, any breach of the excise, opium and allied laws or rules made thereunder or who is intoxicated or disorderly; and any such action taken by such officer shall be immediately reported by him to his official superior for approval or further inquiry as may be considered necessary in each case by such official superior.
