Section 18 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
18. Fastenings for lock.
- The manufacturer shall provide and maintain suitable and secure fastenings, wherever the Excise Commissioner may deem necessary, to all vats and other receptacles, store-rooms, pipes etc. to the satisfaction of the Excise Commissioner for the attachment of locks. The keys of all such locks shall be retained by the Officer-in-Charge. The manufacturer shall also attach his locks to all rooms used for the manufacture or storage of liquor and he shall be bound to remove such locks when required by the Officer-in-Charge.
