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State of Uttar Pradesh - Section

Section 723 in Rules under the United Provinces Excise Act, 1910

723. Guard posted to distilleries holding P.D. 2 licence.

- In the case of distilleries working within Government buildings :
(1)If the Excise Commissioner considers it necessary a police guard, consisting of one naik and three constables, may be stationed at the distillery for watch and ward duty. It shall furnish a sentry to guard the gate day and night. A sheet prescribing the duties of the guard shall be in the possession of the naik commanding the guard.
(2)The gate of the distillery to unlocked as day break for the admission of the distillery officials, distillers and workmen and shall be locked at sunset when all persons must leave the distillery. The key of the distillery gate shall remain during the day with the sentry on the duty, and at night in charge of the naik. Ordinarily, the gate of the distillery shall be kept closed, and it shall only be opened to allow authorized persons to pass in and out, for the admission of materials, fuel, or plant and for the passing out of spirit and waste products.
(3)A list of persons authorized to enter the distillery shall be made over to the naik-in-charge of the guard by the officer-in-charge of the distillery.