The licensee shall agree to the posting of a Government excise establishment to his distillery for the purpose of ensuring the due observance of these rules and for watch and ward. This establishment shall consist of an[Excise and Taxation Officer and as many Inspectors] [Legislative Supplement Part III dated 28.1.69.] and peons as the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] shall deem sufficient for the requirements of the distillery. This staff shall be subject to the inspection by [Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] and the Collector and be under the Administrative control of the Collector.[14. The licensee shall, provide within the distillery enclosure an officer for the said establishment, as well as quarters to be approved by the Excise Commissioner, for the said establishment, which will be required to remain within the distillery enclosure on night duty.] [Legislative Supplement Part III dated 28.1.69.][15. The licensee shall, if required by the Excise Commissioner, provide residential quarters for the Government excise establishment posted in the Distillery and a small rest house (a complete 2 roomed set) for supervisor officers] [Legislative Supplement Part III dated 28.1.69.].
