Section 34 in The Punjab Chemical Works Rules, 1933
34.
(1)The finished preparations shall be kept separate from those in the course of preparation and be stored in a separate store room approved for the storage of finished preparations, called the "Warehouse". The door of the warehouse must be fastened with Excise ticketted locks. The words "Warehouse for bonded medicinal and other preparations" must be painted on the doors in which these preparations are allowed to be stored. Similarly, the words "Spirit Store" and "Laboratory" shall be painted on the doors of the rooms set apart as such.(2)Finished preparations may be stored -(a)in bulk, in jars or bottles containing not less than litre and 136 millilitres, or(b)stored ready for issue in bottles of not less than 57 millilitres capacity, every bottle containing not less 57 millilitres of preparation.(3)Every preparation stored, in bulk must be measured into the storage vessels to the nearest millilitres by the officer-in-charge, who must then close and seal the vessel with his official seal.(4)The description, quantity and true strength of the preparation must then be recorded on a label in Form M.C. 8, by the approved manufacturer or his agent and each label must also bear the distinctive serial number corresponding with the number entered in the prescribed register (Form M.C. 3).(5)In the case of preparations stored in bulk the lable on every vessel must be signed and dated by the officer-in-charge.(6)When any of the contents of a vessel referred to in clause (2)(a) has been removed, the officer-in-charge must enter on the label attached there to the quantity taken out and the manner of disposal with his signature and date. Finished preparations shall only be removed from the warehouse in accordance with an application in form M.C. 6. The approval manufacturer must state in Form M.C. 6 the number of bottles or jars in which each preparation is contained and the bulk quantity to be removed.(7)Sub-rule (4) must be followed in respect of preparations referred to in sub-rule (2)(b), but the contents of bottles are to be checked at the time of issue according to the following scales :-Whenever the number of bottles in any consignment does not exceed 100, the officer-in-charge is to measure one in every 25 and fraction of 25 up to 50 and one in any remaining number up to 100. When the number exceeds 100 three bottles are to be measured in the first 100 and one in every 50 and fraction of 50. A large proportion should be measured, should the officer-in-charge consider it necessary. The officer-in-charge must certify in Form M.C. 6 the number of bottles issued and how many were checked on measurement. Only standard[litre measures] [Legislative Subsituted Part III dated 11.2.67.] and graduated glass measures, approved by the Financial Commissioner are to be used in gauging preparations.
