Section 724 in Rules under the United Provinces Excise Act, 1910
724. Ejection of riotous persons, etc.
- The officer-in-charge of a distillery or warehouse may reject and exclude from the premises any person as to whom he has reason to believe that he has committed or is about to commit any breach of these rules or of the provisions of the Excise Act, or who is intoxicated or disorderly. All actions taken by any such officer under this rule shall forthwith be recorded by him in writing in his official duty for the information of his official superiors.
