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State of Haryana - Section

Section 106 in The Punjab Distillery Rules, 1932

106.

Spirit may be measured into a vessel for issue by being passed directly from a store vat into the issue vessel through a pipe or armoured house attached to the cock of vat and discharging into a gauging machine placed in the issue room at a convenient level to discharge into vessels placed under it, provided that, when this cannot be arranged, spirit may with the Financial Commissioner's sanction be measured into a vessel for issue for by means of litre measures. Spirit may be passed through a filter before it enters the gauging machine. Separate vessels shall be used for measuring portable and unportable spirit.