The Inspector will be provided by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] with proper gauging rods and a standard saccharometer and thermometer entries whereof shall be made in register B. 12. If the licensee questions their correctness or the results obtained by the officer, he must make a written protests to the inspector immediately. This will be forwarded, with his remarks by the Inspector to the Collector who after due enquiry will report the matter to the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.].
