310. Mixing any other spirit with denatured spirit prohibited.
- The holder of a licence for the sale of denatured spirits is prohibited from mixing such spirit with any other spirit, and is required before selling any denatured spirit to any purchaser to use all reasonable diligence to ascertain the quantity already in the purchaser's possession, and shall not at one time sell to him more than one gallon, or such smaller quantity as together with what is or in good faith is believed to be in the purchaser's possession will amount to one gallon; provided that the licensee may sell any quantity greater than one gallon to a person licensed to sell denatured spirit or to a person holding a licence authorising him to purchase a quantity greater than one gallon.
