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State of Haryana - Section

Section 71 in The Punjab Distillery Rules, 1932

71.

(a)If wash is prepared from a malt base, it must be collected in the fermenting vat and be ready for gauging and proving within six hours, after it has begun to run into the vat.
(b)In the case of wash prepared from [-] [Word 'gur' omitted vide Notification No. G.S.R. No. 84/P.A/14/Ss. 21 and 59/95, dated 20-10-1995.] liquid molasses, the Inspector shall take the readings, as regards quantity and specific gravity as soon as complete solution has been attained. The solution may be effected in the fermentation vat or in a dissolving vat separate from the fermentation vat.
(c)In certain distilleries, [-] [Word 'gur'omitted vide Notification No. G.S.R. No. 84/P.A/14/Ss. 21 and 59/95, dated 20-10-1995.] molasses wash, prepared in dissolving vat is run into a fermentation vat after the necessary quantity of bub has already been introduced in the fermentation vat. In such cases the specific gravity of the wash in dissolving vat immediately before transference to the fermentation vat, should be treated as the initial specific gravity of the wash. Where the contents of two or more dissolving vats are transferred to the fermentation vat, the initial specific gravity of the wash will be the mean of the specific gravities of the wash in the several [dissolvingvats used, calculated] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] where necessary according to example II on page 114 of the Technical Excise Manual. It would be an advantage to maintain a fixed specific gravity in the dissolving vats.
(d)If mahua is used, the initial quantity and specific gravity of the wash shall be ascertained in such manner as the Financial Commissioner may specially prescribe.