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State of Madhya Pradesh - Section

Section 5 in The Madhya Pradesh Distillery Rules, 1995

5. Recovery of Alcohol.-

(1)The distillers of Madhya Pradesh shall be responsible for maintaining such minimum fermentation and distillation efficiency and such minimum recovery of alcohol from Molasses or any other base used for production of alcohol as is prescribed under these rules.
(2)The minimum fermentation and distillation efficiencies and recovery of alcohol from Molasses or any other base shall be as under-
(a) Fermentation efficiency 84% of fermentable sugar present in Molasses.
(b) Distillation efficiency 97% of Alcohol present in wash.
(c) Minimum Recovery of Alcohol 52.5 Alcohol litres or 91.8 proof litres per quintal offermentable sugar present in the Molasses or any other base used forproduction of Alcohol.
(3)The Distillery Officer of the Distillery shall draw such number of samples of Molasses at such intervals as may be prescribed by Excise Commissioner from time to time. All samples shall be sealed by the Distillery Officer. One part will be sent to the departmental Laboratory as directed by the Excise Commissioner, other part will be handed over to distiller for analysis in the laboratory of distillery. The third one will be kept by the Distillery Officer himself.
(4)On the basis of the report furnished by the departmental laboratory or the Government approved laboratory, as the case may be, the Distillery Officer shall calculate the minimum quantity of alcohol which would have been produced by the distiller on the basis of minimum prescribed. In case recovery is below the prescribed minimum, the Distillery Officer shall call for the explanation of the distiller and forward the same alongwith his comments to the Deputy Excise Commissioner of the respective division. If necessary, the Deputy Excise Commissioner will make necessary enquiries and furnish the report to the Excise Commissioner for orders.