Section 707 in Rules under the United Provinces Excise Act, 1910
707.
Distiller shall provide office furniture for the use of the Officer-in-charge of the distillery and his staff. If a distillery is established at a place where suitable quarter for such officers are not available for hire at reasonable rates, the distiller shall provide quarters to the satisfaction of the Excise Commissioner-(a)for an Excise Inspector at a rent not exceeding 10 per cent of his salary, or Rs. 16 per mensem whichever is less;(b)for a distillery clerk at a rent not exceeding Rs. 2 per mensem;(c)for a distillery peon at a rent not exceeding fifty naye paise per mensem.The distiller shall be bound to keep the quarters and their appurtenances in proper repair, and not to interrupt or annoy any officer residing therein, in his use or enjoyment thereof. In case any question should arise as to whether the rent demanded by the owner of such quarters is just and reasonable taking into consideration the nature and sufficiency of the accommodation, the question shall be referred to the Excise Commissioner whose decision thereupon shall be final and binding on the distillery concerned.
