15. Government not liable for loss, etc., of beer in a brewery.
- The State Government shall not be liable for the destruction, loss or damage of any beer stored in a brewery by fire or theft, or by gauging or by any other accident, cause whatsoever. In case of fire or other accident the officer-in-charge shall immediately attend to open the premises at any hour of the day of night.B. General Arrangement and Management of Breweries
