(1)The licensee shall furnish to the Assistant Commissioner a list containing the names of the Manager or Assistant Manager, employed by him and of all the employees whose duties require them to enter into the warehouse premises. The Assistant Commissioner shall forward a copy of the list to the Deputy Commissioner for his approval and the licensee shall not employ persons to whom the Deputy Commissioner may object.(2)If the licensee desires to employ any person temporarily, requiring him to enter into the warehouse premises to replace an employee, who is absent, on leave to perform any duty in the warehouse, he shall) inform the Assistant Commissioner who shall add the name of such person to the list mentioned in sub-rule (1).(3)If any employee leaves the service of the licensee or is no longer employed on duty requiring him to enter into the warehouse, the licensee shall inform the Assistant Commissioner, who shall inform the Deputy Commissioner accordingly.
