Section 728 in Rules under the United Provinces Excise Act, 1910
728. Powers to withdraw establishment.
- In case a distiller shall cease distilling or issuing spirit for a period exceeding one month, the Excise Commissioner may withdraw the establishment stationed at the distillery and may prohibit all further distillation and issue of spirit until the distiller has given the Excise Commissioner fifteen day's notice in writing of the date on which he proposes to recommence distilling or issuing spirit, as the case may be.C- General Arrangement and Management of Distilleries
