Section 576(2) in Rules under the United Provinces Excise Act, 1910
(2)Sites for the premises under the licence for storage and supply of Nira or retail vend of Nira or manufacture of Gur or other similar product which is not an intoxicant should be approved by the Collector with a view to ensuring that sanitation, etc. is maintained and they are enclosed or otherwise so located that the use of Nira for unauthorised purpose can be easily detected or prevented.
