Section 25(18) in The U.P. Bottling of Foreign Liquor Rules, 1969
(18)The Excise Inspector incharge of a bonded warehouse for bottling of Indian made foreign liquor may eject 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 under this rule shall forthwith be recorded by him in writing in his official diary for the information of his official superiors.
