Section 13 in Punjab Excise Bonded Warehouse Rules, 1957
13.
The charging and discharging pipe of liquor, store vats, and all vessels used for the storage of liquor all mandoors of such vats or vessels and the doors of spirit store and the warehouse shall be so fitted as to enable them to be closed with two locks, the keys for which are not interchangeable and of which one lock shall be a revenue lock (ticketted) in the charge of the officer-in-charge and the other lock in the charge of the licensee. The keys of all the revenue locks shall be kept by the officer-in- charge in whose absence no door or vessel in the warehouse may be unlocked or remain unlocked. The account of revenue shall be maintained in form D. 17.
