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State of Uttar Pradesh - Section

Section 894 in Rules under the United Provinces Excise Act, 1910

894. Notice to be given when mixing to take place.

- The brewer shall not mix the produce of one brewing with that of another except in store vats or casks, unless he shall have given previous notice in writing to the officer-in-charge. When mixed, the brewer shall specify the quantity and gravity of the resultant mixture.