Section 872 in Rules under the United Provinces Excise Act, 1910
872. Residential quarters for Excise Supervisory staff to be provided by the brewer.
- The brewer shall also, provide residential quarters to the satisfaction of the Excise Commissioner for the Government Excise Establishment posted to the brewery. The rent chargeable from the staff and other conditions of the tenancy shall be such as may be determined by the Excise Commissioner.
