Section 540 in Rules under the United Provinces Excise Act, 1910
540. Persons unfit for employment in tari and sendhi business.
- The following persons shall not be employed on shops or as tappers or carriers :(1)previous convicts of a non-bailable offence;(2)persons previously found guilty of any serious breach of Excise rules or conditions;(3)excise defaulters and persons of unsatisfactory or suspicious character;(4)persons suffering from any contagious disease.
