89. Government not liable for loss, etc. of spirit in distilleries and warehouses.
- Administration shall not be held responsible for the destruction, loss or damage, by fire, theft or any other cause whatsoever occurring to any spirit stored in the distillery or warehouse or in gauging, weighment or proof. In case of fire or other accident, the officer-in-charge of a distillery or warehouse shall immediately attend to open it at any hour by day or night.
