Section 22 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
22. Arrangement of vessels, storage tanks and Receivers.
(1)All vessels, storage tanks, receivers shall be located within the distillery premises.(2)All vessels containing spirit shall be easily [accessible] [Substituted 'accessible by Notification No. G.O.Ms. No. 416, dated 2.4.2007 (w.e.f. 27.1.2007).] for excise supervision.(3)Each vessel shall have legibly painted on it in English or in Telugu language its number, capacity, use and application of contents of the vessel, and the same shall be entered in the register by the distillery Officer.(4)Store vats shall be separately set apart and used for the storage of spirits for which licence is granted.(5)The vessels used as receptacles shall be of regular shape. Large covered vessels shall be fitted with mantles of size approved by the Commissioner and every vessel shall be provided with proper approved arrangements for gauging with nods and with tables showing the number of litres contained in them, when filled to every tenth of centimeter by either the wet or the dry method of gauging, as decided by the Commissioner. When the wet method of gauging is applied to any vessel a permanent dipping rod of a pattern approved by the Commissioner shall be fixed in a manner approved by him to that part of the vessel where there is the greatest depth of liquid in it.(6)The spirit receivers and store vats are so arranged that the spirits are conveyed through closed pipes from the receivers in to vats by gravitation. When this is not practicable, the licensee may provide apparatus whereby spirit can be pumped from the receivers into the vats through closed pipes.(7)It is the responsibility of the licensee to prevent any leakage from the pipes and arrange facility to examine the pipes intended for conveyance of wash and spirit throughout the entire length.(8)Any still, vat, pipe or other part of the plant is at any time found defective or leaking, the distillery officer may order the discontinuance of its use and it shall not be used again until it has been repaired to the satisfaction of the distillery officer.(9)The licensee shall arrange the stills that the worms shall discharge into closed and locked receivers as approved by the Commissioner. It shall be so constructed that no spirits can be removed from them until they are unlocked. The licensee shall also provide and maintain suitable and secure fastenings to all still spirit receivers, fermentation rooms, doors and the like to the satisfaction of the Commissioner, to facilitate locking. The keys of all locks shall be retained by the Distillery Officer and the licensee shall also be at liberty to have his own locks to all the fastenings to which the Government locks are kept.(10)Except with the special sanction of the Commissioner in the case of a receptacle sunk under the ground level, each vessel shall be fixed so as to permit examination all round it, it shall slope slightly down to its cock, and its cock shall be so fitted that the vessel can drain entirely through the cock without being moved.(11)No receptacles of which the contents are estimated by a guage rod, shall be brought originally into use, till it has been certified by the competent authority and a table book has been prepared for it.(12)Store vats shall be kept in a room or building set apart entirely for them and provided with only one door. Such room or building shall be named as the store-room or warehouse and shall be under the lock and key of the licensee as well as the distillery Officer.(13)Any spirit that may be brought from outside the distillery for rectification or reprocessing or for any other process and purpose shall be deposited in the storeroom or the warehouse.(14)All vessels in the warehouse whether used as spirit vats or water vats, shall be so placed as to admit of the contents being accurately gauged or measured and shall be fitted with proper dipping rods so adjusted to fix dipping places that the contents may at any time, be ascertainable.(15)The licensee shall provide store vats, having an aggregate capacity equal at least to one half of the maximum spirit issued in a month during the year.(16)Two or more receivers may be fitted to the same still in order to enable the distillate to be collected in separate portions and one receiver may work in connection with more than one still. There should be a separate receiver for feints. The receiver or receivers attached to each still or set of stills shall be of a capacity enabling them to contain all the distillate which can be produced by the still or set of stills in 36 hours full working.(17)The spirit containing alcohol and obtained by distillation whether it is denatured or not produced by any one distillation shall e run into an empty receiver or receivers, and such spirit shall be gauged and proved by the distillery Officer in the receiver or receivers of the still or set of stills in which it is produced before it is passed out of such receiver or receivers or mixed with spirit produced by any other distillation.(18)The Distillery officer shall maintain an account of daily production of spirits in Form - D5.(19)Vats shall ordinarily be used for storage of spirits but a limited number of casks may be kept in the store-room for the storage of special kinds of spirits.(20)Except for a bona fide purpose the licensee shall not use or permit the use of bottles or other vessels having the capacity of less than twenty litres each into the distillery premises.(21)A safe furnished with a hydrometer or specific gravity heads capable of showing the strength of the distillate shall be provided between every still and its receiver or receivers. There may be separate safes between each still and its receiver or receivers, or a central safe which controls the worm ends communicating between a number of stills and their receivers.(22)Casks shall be so arranged in the said warehouse as to allow easy access to them, in order that a correct account of their contents may be taken at any time and leakages may be readily discovered.
