Section 25(15) in The U.P. Bottling of Foreign Liquor Rules, 1969
(15)Bonded warehouse for the bottling of Indian made foreign liquor shall be open only for the entrance and exit of persons who have business within them. No one except officers of the Excise Department and the superior officers of other Government departments, licensee, his servants and licensed Vendors who have come to purchase liquor shall be allowed to enter the premises on any pretext. A register shall be kept of the names of all persons employed by licensee.
