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State of Assam - Section

Section 35 in Instructions Relating to Liquor

35. Receipt of spirit under bond.

- On the arrival of a consignment at the warehouse, the officer-in-charge must carefully verify the number and marks of the casks with the particulars entered in the pass; see that the seals on each cask are intact and that the cask bears no sign of having been tampered with. He will enter the particulars of the detailed examination of spirit in the prescribed register which must not be deferred until the receipt of the pass covering to consignment. In order to ascertain the real transit wastage and subsequent losses, the officer-in-charge of the warehouse must take the strengths and wet dips of the consignment immediately after the consignment arrives or within 24 hours at the least without waiting for the pass. These particular should be entered in the register for the comparison with the pass when it is received.Officers-in-charge of warehouse must accept the bung diameters stated by the Distillery Superintendent where the difference found by them does not exceed 2/11th of an inch. If it exceeds this, and they are quite satisfied that the Distillery Superintendent's figures are wrong, they may work on the corrected bung diameter. The discrepancy should be noted in the pass and as special report should be submitted to the Excise Superintendent.Leaky casks to be emptied at once. - Any casks found in a leaky condition should be at once emptied and the contents transferred to either a vat or a sound casks. In the case of sound casks of spirits, those which have been in the warehouse for the longest period should be emptied first.