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State of Punjab - Section

Section 99 in The Punjab Distillery Rules, 1932

99.

For the purpose of satisfying him self that the denaturing materials stored in any licensed distillery are efficacious for the purpose of rendering spirit effectually and permanently unfit for human consumption, the Collector shall, from time to time, but not less than twice in each year send as sample of every separately stored quantity of such denaturing materials to the Chemical Examiner to Government, Punjab for the purpose of being tested and its quality and efficacy being reported upon.No spirit stored with a licensed distillery shall be denatured otherwise than with the permission of, and in the presence of the inspector.