If stills in any distillery are so worked that there is ordinary no period on an ordinary working day in each week during which the stills are simultaneously silent the lisensee shall at least once a week on any day other than a Sunday or holiday gazetted under the Negotiable Instruments Act and at any time during the ordinary working hours by day after giving to the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] 24 hours' notice of the day and hour fixed by him, work off every still in the distillery and arrange that no distillation shall be in progress for one hour in order that the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] may take an account of the working of the distillery.[32. A distillery may remain open for work on a public holiday as defined in the Explanation to Section 25 of the Negotiable Instruments 1881 or on any other day being a holiday in Government Officers, provided notice is given to the Excise and Taxation Officer or in his absence of the Excise Inspector of the distillery at least 24 hours before the public holiday or the holiday as the case may be and a fee of [Rs. 100/- per day for [part of a day paid to Government:] [Legislative Supplement Part III dated 28.3.1989.][Provided that all Saturdays in the year shall be treated as working days.] [Added vide Punjab Government Notification No. G.S.R. 8/P.A.I./14/Section 21. and 59/Amd. (46)/2003, dated 28.3.2003.]Explanation. - "Open for work" shall mean any normal operation connected with the distilling and bottling of spirit and includes the fermentation of bub or wash (and issue spirit).
