- On the expiry of his licence unless a fresh licence is granted to him or if his licence is cancelled or suspended the brewer shall be bound forthwith to pay duty on and to remove all Beer remaining within the brewery in accordance with the rules in force. Failure to do so within 10 days of receipt of written notice from the District Excise Officer shall entail on the brewer the liability of meeting the cost of any establishment which it may be necessary to employ at the brewery. In the event of the failure continuing for more than three weeks, the beer shall be liable to be forfeited at the discretion of the Excise Commissioner.
