- For the observance of the conditions of the licence, and of these rules and for the payment of all sums which may become due to Government, by way of duty, fees, fines or otherwise under these rules, the distiller shall execute a deed hypothecating to Government his vats, pipes, pumps and all other apparatus including bottling plant, bottles, etc., together with the stock of liquor stored at any time during the currency of the licence in the distillery and if so required by Government shall also deposit at the time of signing the counterpart to the licence such amount as the Government may direct.
