Section 17 in The Assam Bonded Warehouse Rules, 1965
17. Warehouse to be under joint lock, storage vessel with reliable locks and custody of keys.
- The outer door of a spirit warehouse shall be locked by two locks, one being supplied by the State Government and the other by the licensee, the keys being retained by the officer-in-charge of the warehouse and by the licensee or his authorised representative. The licensee shall provide and maintain suitable and secure fastenings to all vats and other receptacles to the satisfaction of the Excise Commissioner or the attachment of locks to be provided by the Government. All manholes, cocks and other apertures of vats shall be so made that they can be locked with Excise locks or any other equally suitable locks made in India and approved by the Excise Commissioner. The plug or key of any cock is not to be rivetted in, but shall be so made that it can be taken out by an officer for examination. When it is necessary that cocks upon closed pipes be left open when no Government officer is present, working fastening must be provided for such cocks to admit of their being turned but not withdrawn from their position. Close fastening shall be provided for all other cocks. Either Excise locks or Club's locks or any other equally suitable locks made in India and approved by the Excise Commissioner, shall be provided for all the fastenings and doors. The keys of all such locks shall be kept in the personal custody of the officer-in-charge of the warehouse, the duplicate keys being kept in the district or sub- divisional treasury. The licensee shall be at liberty to affix also his own locks; provided that he shall always, on the requisition of the Collector, the officer-in-charge of the warehouse or other superior Excise officer, immediately remove such locks so as to allow free inspection of the vats and other receptacles in which and of the rooms of which such locks are placed, and of all the contents thereof.
