Section 782(2) in Rules under the United Provinces Excise Act, 1910
(2)The wood naphtha must be sufficiently impure to impart to denatured spirit prepared by mixing 5 per cent of it with 95 per cent of spirit such an amount of nauseousness as will, in the opinion of the Chemical Examiner to Government of Uttar Pradesh, Agra, render such spirit incapable of being used as a beverage or of being mixed with the potable spirits of any kind without rendering them unfit for human consumption. Wood naphtha submitted for approval should confirm to the following test :(a)Not more than 30 c.c. of the naphtha should be required to decolourise a solution containing 0.5 gram of bromine.(b)The naphtha which must be natural or only slightly alkaline to litmus should require at least 5 c.c. of decinormal acid to neutralize 25 c.c. of the spirit when methylorange is used as the indicator.
