Section 782(3) in Rules under the United Provinces Excise Act, 1910
(3)No wood naphtha will be approved which contains -(a)less than 72 per cent, by volume of methyl alcohol;(b)more than 12 grams per 100 c.c. of acetone, aldehyde, and higher ketones estimated as 'acetone' by the formation of Iodoform according to Messenger's Method;(c)More than 3 grams per 100 c.c. of easters estimated as methyl acetate by hydrolysis. Wood naphtha, which when fractionally distilled in the following manner, gives the indications stated below, will, as a rule be found to contain a sufficient proportion of methyl alcohol, and to be free from an excess of "acetone" on methyl acetate.
