(1)On the expiry of the licence, either on account of expiry of the term, or on account of cancellation or suspension, the Commissioner may take over or permit the successor of the distiller or licensee of the warehouse, as the case may be, to take over the balance of liquor in the distillery at cost price or may require the distillery or licensee of the warehouse, as the case may be, forthwith to remove all liquor remaining within the distillery or warehouse on payment of duty and fees or fees in full.(2)If he fails so to remove all spirits within ten days of the receipt of written notice from the Deputy Commissioner, the cost of any establishment which it may be necessary to employ at the distillery or warehouse may be recovered from the defaulter; and if he shall fail to do so within one month the spirits shall be liable to forfeiture at the discretion of the Commissioner.Issue of spirits from distillery and warehouse
