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State of Uttar Pradesh - Section

Section 757 in Rules under the United Provinces Excise Act, 1910

757. Wash ready for distillation to be gauged by officer-in-charge.

- As soon as the wash is fully attenuated and is ready for distillation the distiller shall again inform the officer-in-charge and that officer shall again, by gauging and the use of saccharometer, and the alcoholometer (where one has been supplied), ascertain the quantity and specific gravity of the attenuated wash and record the particulars in his diary. The initial gravity shall be determined by adding the degrees of attenuation ascertained by the alcoholometer to the actual gravity indicated by the saccharometer.Note. - If the Excise Inspector is off duty at the time a sample shall be kept for his examination. Care should be taken that in the sample acetic fermentation does not set in.