(1)Every brewer shall be responsible for maintaining Minimum yield of 650 liters of mild beer or 490 liters of strong beer for every 100 Kilogram of Malt and other raw material used. Such beer to be further processed as per Rule 49-A.(2)The Excise Commissioner may impose penalty of rupees ten per liter in case of short yield from minimum scale of yield of beer as specified in sub-rule (1) unless it is proved by the brewer that failure was not deliberate and due precautions were taken by him to maintain the specified scale of yield for beerProvided that if the Excise Commissioner is satisfied that failure of the brewer to achieve the minimum scale of yield for beer is due to circumstances, which are beyond its, control, the Excise Commissioner may waive whole or part of the penalty, so imposed.(3)It brewer repeatedly fails to maintain minimum scale of yield for beer as specified in sub-rule (1) the Excise Commissioner may, after giving an opportunity of being heard, cancel or suspend the licence of such brewer.]
