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State of Odisha - Section

Section 8 in The Board's Excise Rules, 1965

8. Arrangement of stills and pipes, etc., in the distillery.

(1)Distillers shall so arrange their stills that spirit shall discharge into closed and locked receivers of such pattern that no spirit can be removed from them unless they are unlocked.
(2)Every pipe used for conveying spirit or feints shall be so fixed and placed that the officer-in-charge can examine it throughout its whole course.
(3)They shall also provide and maintain suitable and secured fastenings and Chubb's locks, or any other equally suitable locks of Indian make approved by the Commissioner, for all stills, spirit-receivers, fermentation rooms, store rooms, pipes, etc., to the satisfaction of the Commissioner, and the keys of all such locks shall be retained by the officer-in-charge.
(4)Distillers, it they so desire, may put their additional locks on all stills, receivers, etc. but shall be bound to open such locks when required by the officer-in-charge to allow free inspection.
(5)Duplicate keys of all locks for fastenings on stills, receivers, vats, pipes, pipe connections, etc. shall be deposited with the Treasury Officer by the Superintendent.
(6)The stills, receivers and vats shall be so arranged that the spirit may be conveyed from the receiver to the store room by gravitation through pipes having sealed flanges or may be pumped through closed pipes.
(7)Spirit collected in the receivers may be conveyed to the store room in casks with special permission of the superintendent.