Section 13(2) in Bihar Country Liquor Bottling Rules, 2004
(2)The responsibility for sanitation in plant premises, arrangement for clear and unpolluted drinking water, lavatory and urinal, office accommodation and residences etc. for excise officers and employees posted there shall rest entirely with the contractor. The contractor shall have to provide accommodation for the Excise Officer and the Excise Constables, posted at the liquor Ware house Bottling Plant, in the liquor warehouse premises itself as far as possible. In case, accommodation is not provided to them within the liquor warehouse premises itself, the contractor shall have to provide accommodation on rent in the vicinity, or also he will have to pay the rent to them in cash.
