(1)The licensee shall provide for the guards rent fee quarters in close proximity to the warehouses and also such quarters, to the satisfaction of the Excise Commissioner, for a whole-time officer. In lieu of rent-free quarters for the whole- time officer-in-charge, the licensee may pay such house allowance at the end of each calendar month as may be directed by the Excise Commissioner. If an officer is appointed exclusively for the supervision for the more than one private warehouse, house allowance in such proportions as may be fixed by the Excise Commissioner shall be realised from different licensees.
