Section 12(5) in The Rajasthan Distilleries Rules, 1977
(5)The Excise Commissioner may impose penalty of rupees fifty per proof littre in case of short recovery from the minimum scale of recovery of alcohol as specified in sub-rule (2) above, unless it is proved by the distiller that failure was not deliberate and due precautions were taken by him to maintain the prescribed recovery:Provided that if the Excise Commissioner is satisfied that failure of the distiller to achieve the minimum recovery is due to circumstances, which beyond its control, the Excise Commissioner may waive whole or part of the penalty, so imposed.
