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State of Haryana - Section

Section 21 in The Punjab Distillery Rules, 1932

21.

If the licensee desires to employ any person temporarily on duties requiring him to enter the distillery, e.g., to replace a servant who is absent on leave or for sickness or otherwise or to perform any special duty in the distillery, he shall inform the Inspector who shall add the name of such person to the list maintained by him in form D-7, and inform the Collector accordingly.