Section 718(3) in Rules under the United Provinces Excise Act, 1910
(3)Whenever any workman is suspected of pilferage of excisable goods and his immediate removal from the distillery is considered necessary to safeguard revenue interests 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 ehtry into the Distillery pending the receipt of the Labour Commissioner's concurrence for his removal.[Form P.D. 1] [Substituted by Notification No. 11488/19 (55), dated 16th October, 1978, published in U.P. Gazette, Part 1-Ka, dated 18th November, 1978.][See Rule 2 (1)]Licence to work a distillery in a premises owned by the GovernmentLicence No................Date ............................Licence is hereby granted to................... resident(s) of................ for the period .....................
