Section 23 in The Rajasthan Distilleries Rules, 1977
23. The admittance into distilleries of persons not having business therein forbidden.
- Distilleries shall be open only for the entrance and exit of persons who have business within them. No one except officers of the Excise Department and superior officers of other Government Departments, distillers, their servants and licensed vendors who have come to purchase spirit shall be allowed to enter the premises on any pretext. Others may only enter with the permission of the Officer-in-charge, provided that permission shall not be granted to persons, whose admission to the distillery may be objected to by the distillers.
