The licensee shall at any time permit the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector or any officer authorised by the[Excise Commissioner] or Collector in that behalf, to inspect and examine his licensed distillery, the premises and warehouse connected therewith and the spirit made and stored therein, and shall render to the[Excise Commissioner] or Collector or office (as aforesaid) all proper assistance in making such inspection and examination.
