Brewery may remain open for work on any day declared as public holiday under the Negotiable Instruments Act, 1881, excluding those specified below, provided twenty four hours notice is given to the Excise Inspector and a fee of Rs. 15 per day or part of a day is paid to the Government. If a Brewery remains open for work even after due notice to the Excise Inspector on any of the holidays specified below, the fee payable to Government for every such holiday shall be double the ordinary fee;
