(1)Except as provided herein the Brewery shall be kept open during the ordinary working hours.(2)No Brewery shall be open for work on a Sunday or other public holiday except with the sanction of the Commissioner which may be given at least one day in advance.(3)If the manufactory works on Sunday or other public holiday, Excise Officer shall be preset and shall make adequate arrangements for regulating the entry or exit of persons at fixed hours in connection with the working of the manufactory.(4)Where the Brewery is to worked at hours other than the ordinary working hours, the licensee may do so only on obtaining permission from the Commissioner.Provided that if the total extra hours to be sanctioned on any day is more than the normal working hours i.e., eight hours, it shall be sanctioned with the prior approval of the Government.
