(1)The following procedure shall be observed before a permit for rectified spirit in Form P-5 is granted by the Deputy Commissioner in the case of an educational institution, homoeopathic practitioners and chemists, -(a)an application for rectified spirit required for use in research and teaching, should be made by the governing body or the representative of the university, college or other educational institution to the Deputy Commissioner. In the application the situation of the particular university, college or educational institution for research or teaching, the number of laboratories therein, the purpose to which the spirit is required, the bulk quantity likely to be required in the course of the year;(b)the Deputy Commissioner may grant permit in Form P-5 in favour of the representative of the educational institution concerned;(c)the spirit received at any one institution must only be used in the laboratories of that institution and must not be distributed for the use in the laboratory of any other institution or used for any other purpose than that authorized;(d)the stock of spirit in each institution must be kept under separate lock in a special compartment under the control of the permit holder;(e)the spirit received may be distributed by the permit holder undiluted to any of the laboratories belonging to the same institution;(f)the quantity of spirit in stock at any one time must not exceed half the estimated quantity required in a year.
