Section 909(3) in Rules under the United Provinces Excise Act, 1910
(3)The claim must contain-(a)a declaration that the beer which is the subject of claim was brewed by the brewer;(b)a statement of the circumstances to which the claim is due;(c)a statement of date or dates on which the beer was brewed, and the quantity and the original gravity of each lot of beer referred to in the claim; and(d)a statement that it is proposed to dispose of the beer either (i) by destroying, or (ii) by conveying it into vinegar.
