Section 781 in Rules under the United Provinces Excise Act, 1910
781. Denatured to be tested.
- All ingredients intended for denaturing spirit shall be lodged with the officer-in-charge of the distillery denaturant is brought into use that officer shall send samples (one pint from each cask or drum in a separate bottle sealed and labelled to the Chemical Examiner to Uttar Pradesh Government, Agra or such other officer as the State Government may appoint in that behalf), for examination and report :Provided that if each cask or drum is presented to the officer-in-charge duly sealed with seal of the said Chemical Examiner or other officer duly appointed and accompanied by a certificate from the officer that the denaturant contained therein complies with the specifications referred to in the preceding paragraph the sending of a sample will not be necessary. But all the denaturants which have been in storage for a period exceeding six months after their test by the Chemical Examiner, Uttar Pradesh (or other officer duly appointed), shall not, in any case, be allowed to be used unless they are re-examined by the abovementioned officer and certified to be fit for use.A copy of the report shall be submitted to the Excise Commissioner. The denaturant passed for use shall remain in excise custody until consumed, while those rejected shall be returned to the distiller. A correct account of all denaturants received into and issued from the stores shall be maintained by the officer-in-charge.
