If the licensee desires to employ any person temporarily on duties requiring him to enter the distillery, e.g., to replace a servant who is absent on leave or for sickness or otherwise or to perform any special duty in the distillery, he shall inform the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] who shall add the name of such person to the list maintained by him in form D-7, and inform the Collector accordingly.
