Section 20(3) in The Rajasthan Distilleries Rules, 1977
(3)Whenever any workman is suspected of pilferage of excisable goods and his immediate removal from the distillery is considered necessary to safeguard revenue interest or in the interest of discipline, the contractors may be asked to depute the defaulting workman to some other section, which does not involve his entry into the Distiller pending the receipt of the Labour Commissioner's concurrence for his removal.B-Control of Distilleries
