Section 887 in Rules under the United Provinces Excise Act, 1910
887. Brewery open to inspection by officers.
- The brewer shall, at any time permit the Collector, the District Excise Officer, or any officer of the Excise department, not below an Excise Inspector in rank, in whose jurisdiction the brewery lies, to inspect and examine his brewery, the premises, warehouses, utensils connected therewith, any room, place or utensil and the beer made or stored therein and shall render the inspecting officer all proper assistance in making such inspection and examination.
