Section 93 in Rules under the United Provinces Excise Act, 1910
93. Inspection of distilleries and breweries.
(1)The inspection of distilleries necessitates a very careful examination of ail wash, vessels, stills, apparatus, etc. used and stock-taking and examination of the quality, strength, storage, etc. of spirit produced with a view to ensuring that all rules, to be observed by the distillers and by the Excise Staff incharge of the distillery, are duly enforced. The accounts and registers maintained at the distillery must be checked and scrutinized in detail. The instruments, weights and measures maintained by the Inspector or Inspectors in-charge should be verified and standardized at least once every year.The highly technical nature of excise work at distilleries requires that the Excise Inspector or Inspectors in-charge should obtain the advice and assistance of Assistant Excise Commissioners freely.Each distillery must be inspected at least once every two months.(2)At each inspection of a brewery, the Assistant Excise Commissioner should examine the wort, vessels and apparatus and the liquor produced and see that all rules relating to breweries are observed by the brewers. The accounts should be examined in detail with a view to ensure that they are properly maintained.Every brewery should be inspected at least once every six months.
