Section 759 in Rules under the United Provinces Excise Act, 1910
759. Redistillation in pot-stills to be supervised by officer-in-charge.
- When a pot-still is being used for the redistillation of unfinished spirit the mandoor and the charging and discharge pipes shall be secured by the officer-in-charge with closed fastening and such still shall be charged and discharged only after notice has been given to the officer-in-charge and under his supervision. The officer-in-charge, on being required to open the discharge cock for the discharge of spentless, shall satisfy himself that the spirit contained in the unfinished spirit with which the still was charged has been completely extracted by distillation.In the case of continuous stills, redistillation may be allowed by feeding the spirit to be redistilled in the rectifying column or mixing the spirit with the wash which has been fully attenuated and the alcoholic contents of which have been calculated or determined before mixing. In case unfinished spirit is not mixed with it should be put into and locked up into the wash charger wash for redistillation, or other vessel in which the pump works. The distillers are free to carry out such redistillation in separate still, specially meant for the purpose, to avoid the risk of excess wastage.
