Section 10 in Punjab Sweets (Manufacture) Rules, 1955
10.
(1)The licensee shall at any time permit the Collector, the Excise Inspector or the Sub-Inspector,or any officer authorised by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] or the Collector to inspect such licensed premises to inspect, and examine the same, all the warehouses and utensils connected therewith any room, place or utensils and the sweets made or stored therein and shall render to the Collector or the officer aforesaid all proper assistance in making such Inspection and examination. He shall permit such officer to take extracts from the entry book and all books and other documents required to be maintained by the licensee and all trade books and accounts kept by the licensee for the purpose of his business which the officer requires to inspect for the purpose of satisfying himself as to correctness of any entry in the entry book.(2)The licensee shall agree to the posting of such excise establishment as the [Excise Commissioner] [Legislative Supplement Part III date 28-10-71.] may direct, to his manufactory. For this purpose the licensee shall be governed by the provision of the Punjab Brewery Rules.
