22. Distiller to report on offences in distillery.
(1)It shall be the duty of the distiller to bring any breach of the excise, opium and allied laws, or of any rules made thereunder, committed by any person in his employ to the notice of the officer-in-charge of the distillery who shall report the matter to the Superintendent, and the Superintendent shall apprise the Collector of it.(2)The distiller shall be bound to comply with the orders of the Collector passed on the report mentioned in Sub-rule (1).
