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State of Haryana - Section

Section 20 in The Punjab Distillery Rules, 1932

20.

The license shall furnish to the the Inspector a list containing the name of any manager or assistant manager employed by him and of all employees whose duties require them to eater the distillery enclosure. The Inspector shall maintain a list of persons employed in the distillery in Form D-7 and shall forward a copy thereof to the Collector, and the licensee shall not employ on such duties persons to whom the Collector objects.