Section 708 in Rules under the United Provinces Excise Act, 1910
708. Government not liable for loss of spirit in distilleries.
- Government shall not be liable for the destruction, loss or damage of any spirit stored in distilleries by fire or theft, or by gauging, or proof, or by any other cause whatsoever. In case of hire or other accident officer-in-charge of distilleries shall immediately attend, to open the premises at any hour by day or nights.
