Section 112 in The Rajasthan Distilleries Rules, 1977
112. Selling of issue vessels.
- All vessels containing spirit, other than duty-paid foreign spirit shall, before issue, be sealed by the officer-in-charge before issue of a pass. When spirit passes through a higher duty zone to a lower duty area, issues shall only be allowed in sound casks free from the necessary holes. The holes actually in use in all casks must be sealed in all cases. The duty of preparing the casks for sealing to satisfaction of the officer-in-charge falls upon the distiller. The duty of the officer-in-charge is simply to do the sealing. The seal used should be a hollow lead disc, which, on compression in the sealer supplied by the department, will confine the strands of wire and will be impressed with the excise mark. Where the bung is cut level with the staves, instead of using stretched wire and lead seal, it is permissible to use a tape or string stretched across the bung, and sealed at both ends by impressed sealing wax. The wax must lie in counter sunk holes and the tape and seals must be protected by having a piece of tin tracked over them.F-Instructions for Maintaining Forms and Registers
