Section 30 in The Rajasthan Distilleries Rules, 1977
30. Power to withdraw establishment.
- In case a distiller shall cease distilling or issuing spirit for a period exceeding one month, the Excise Commissioner may withdraw, the establishment stationed at the distillery except such staff as may be required for guard duties and may prohibit all further distillation and issue of spirit until the distiller has given the Excise Commissioner fifteen days notice in writing of the date on which he proposes to recommence distilling or issuing spirit, as the case may be.C-General Arrangement and Management of Distilleries
