Section 873 in Rules under the United Provinces Excise Act, 1910
873. Government not liable for loss, etc. of beer in a brewery.
- (Rule 14). Government shall not be liable for the destruction, loss or damage of any beer stored in a brewery by fire or theft, or by gauging or by any other cause whatsoever. In case of fire or other accident, the officer-in-charge of brewery shall immediately attend to open the premises at any hour of the day or night.
