Section 1109(b) in Rules under the United Provinces Excise Act, 1910
(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.