Section 1109 in Rules under the United Provinces Excise Act, 1910
1109. Twenty-four hours' notice necessary : Extra charges for overtime work.
(a)the vintner shall not keep the vintnery open for more than eight hours on any working day, or between sunset and sunrise except with the prior permission of the officer-in-charge.(b)The vintner shall give in writing to the officer-in-charge at least twenty-four hours' notice of his intention to keep the vintnery open for work beyond the normal eight working hours on any working day or days, stating clearly therein the operation to be carried out. Such a notice shall also be necessary for work to be done on any approved holiday.(c)The vintner shall have to pay such overtime charges for work done on an approved holiday as the Excise Commissioner may prescribe.Mode of Working
