Upon giving a general notice to the Excise and Taxation Officer or in his absence Inspector or, if night work is only occasional, upon giving notice to the[Excise and Taxation Officer or in his absence Inspector] [Legislative Supplement Part III dated 28.1.69.] not less than four hours before the ordinary closing hours of the day after which night working is to be done, the distillery may be worked at hours other than the ordinary working hours.
