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State of Rajasthan - Section

Section 130 in The Rajasthan Distilleries Rules, 1977

130. Dip book.

- Particulars of all gauges and proofs taken in connection with all transactions in receivers and vats should be recorded in Form B.W.L. 4. Separate pages should be allotted to each receiver or vat and all entries will be made by the officer- in-charge as soon as the gauges and proofs are taken.In addition to the above. B.W.L. 2 and 9 will be maintained where issues are made direct from the warehouse to shops in the distiller's contract area under paragraph 94.