534. Fine deducted from security deposited to be replaced.
- Any sum deducted by the Excise Commissioner or the collectors under the powers herein contained from the amount deposited by the distiller as security for the due performance of his engagements shall be replaced by the distiller within fifteen days from the date of receipt of a notice from the Excise Commissioner or the Collector, as the case may be, informing him of such deduction having been made.
