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State of Mizoram - Section

Section 42 in Mizoram Liquor (Prohibition and Control) Rules, 2014

42.

(1)Arrangements of Stills, etc. - The licencee shall so arrange his stills that spirit shall discharge into closed and locked receivers of such pattern that no spirit can be removed from them unless they are unlocked. The Commissioner may require the licencee to affix to any receiver and apparatus which will prevent the supply and discharge cocks being open at the same time. Every pipe used for conveying spirit or feints must be so fixed and placed as to be visible throughout its entire length and shall, if the Commissioner so direct, be coated with oil paints of a particular colour, and all joints thereof shall be sealed in such manner as the Commissioner may prescribe. If the condensing worm is made of copper, or if the spirit passes through pipes wholly or partly made of copper, such measures as the Commissioner may direct, shall be taken by the licencee in order to Licensing and regulation of Distillery, Brewery and Bottling Plant protect the liquor from serious contamination by the copper.There shall be no opening to any still, condenser or refrigerator, except -
(a)for connection with the wash backs(the vessel in which the wash or wort are fermented) or spirit receivers,
(b)properly - secured air cocks or air valves of number and description approved by the Commissioner.
(2)Fastenings for Locks. - The licencee shall provide and maintain suitable and secure fastenings, wherever the Commissioner may deem necessary, to all stills, spirit receivers, vats and other receptacles, fermentation- rooms, store-rooms, pipes etc.; to the satisfaction of the Commissioner, for the attachment of locks to be provided by Government. The keys of all such locks shall be retained by the Officerin- Charge. The licencee shall attach his own locks to all rooms used for the storage of spirit and may, if he so desires, also attach his own lock to any other fastening but shall be bound immediately to remove such locks when required by the Officer-in-Charge, to allow free inspection.
(3)Glass safe sampling. - The licencee shall, if the Commissioner so direct, provide between the stills and the spirit receivers a glass safe by which the quantity and strength of the spirits which are running, will at any moment, be visible to the operator, or a sampling apparatus so constructed that for every samples drawn off, an exactly equal quantity shall be discharged into a closed and locked receptacle. If required, both a safe and sampling apparatus shall be provided. The licencee shall also, if so required, provide branch pipes fitted with lock by means of which spirits of different strength and quali- ties may be diverted into separate receivers.
(4)Closed pipes for conveyance of Spirit from receivers to store room. - The stills, receivers and vats shall be so arranged that the spirit may be conveyed from the receivers to the store room through closed pipes. All pipes and all joints thereof shall be secured and sealed to the satisfaction of the Commissioner.
(5)Receivers and vats to be provided with dipping rods and to be gauged. - All receivers and vats in the plant must be placed so that the contents may be accurately gauged or measured and they must be fitted to the satisfaction of the Commissioner with proper dipping rods so adjusted to fix dipping places that the contents thereof at fifth of a centimeter of depth may at any time be ascertainable. The receivers and vats shall also be gauged in such manner as the Commissioner may, from time to time, direct; and no vessel shall be used as a receiver or store vat until it has been gauged and the gauging has been checked by such officer as the Commissioner may appoint. Records of the dimensions of such vessels shall be maintained in accordance with Rules prescribed by the Commissioner.
(6)Cock(tap). - Every cock(tap) kept or used in a plant shall be of such pattern and constructed in such manner as the Commissioner may from time to time direct.
(7)Rooms and vessels to be marked and numbered. - The licencee shall cause to be painted with oil colour and shall keep so painted upon the outside of every room or place and upon a conspicuous part of every vessel and utensil the name of such room, place, vessel or utensil, according to the purpose, for which it is to be used, and when more than one room, vessel or utensil is used for the same purpose, he shall also paint a progressive number on each, beginning with number one.