State of Punjab - Act
The Punjab Distillery Rules, 1932
PUNJAB
India
India
The Punjab Distillery Rules, 1932
Rule THE-PUNJAB-DISTILLERY-RULES-1932 of 1932
- Published on 27 November 1963
- Commenced on 27 November 1963
- [This is the version of this document from 27 November 1963.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
The [Financial Commissioner] [Substituted vide Punjab Notification dated 16.4.1999.] has full power to grant or refuse applications for licenses with reference to the requirements of the State.2.
Any person desiring to obtain a license for a distillery under Section 21 of the Punjab Excise Act (1 of 1914), may apply to the[Excise Commissioner] [Legislative Supplement Part III dated 3.3.79].3.
Every application for a license for a distillery shall be in writing in the Form D and shall be accompanied by -4.
No license shall be granted unless and until the applicant therefor has-5.
The license shall be in form D-2 and is not transferable except with the sanction of the Excise Commissioner.Security6.
The licensee shall execute a bond in Form D-3 pledging the premises, stock of spirit, stills, all apparatus and utensils employed in the manufacture and storage of spirit for the due discharge of all payments which may become due to Government. With the sanction of the[Excise Commissioner,] [Legislative Supplement Part III dated 28.1.69.] the licensee may, in lieu of executing such a bond deposit Government promissory notes or in National Savings Certificates of such value as the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may direct. A deposit made under this rule shall be separate and distinct from the security deposit required by Rule 4.7.
8.
If the licensee ceases to work the distillery without giving notice as required in his license, or if he ceases to work the distillery within the period of such notice, the Collector may take possession of the distillery and its plant and work it by himself or by agency of any person authorised by him in that behalf for a period equivalent to the period of notice or unexpired period of notice, as the case may be.9.
In the case mentioned in the foregoing rule the licensee shall be entitled to receive from Government such reasonable rent for the use of the buildings and plant as shall be determined by the [Excise Commissioner.]10.
If a license be revoked, cancelled or determined, the licensee shall dispose, under the conditions of his license of his stock of spirit apparatus, storage vessels and other distilling plant in such manner as the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may direct.11.
The licensee may not hypothecate the whole or any part of the licensed premises without the previous written sanction of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.].Inspection12.
The licensee shall at any time permit the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector or any officer authorised by the[Excise Commissioner] or Collector in that behalf, to inspect and examine his licensed distillery, the premises and warehouse connected therewith and the spirit made and stored therein, and shall render to the[Excise Commissioner] or Collector or office (as aforesaid) all proper assistance in making such inspection and examination.13.
The licensee shall agree to the posting of a Government excise establishment to his distillery for the purpose of ensuring the due observance of these rules and for watch and ward. This establishment shall consist of an[Excise and Taxation Officer and as many Inspectors] [Legislative Supplement Part III dated 28.1.69.] and peons as the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] shall deem sufficient for the requirements of the distillery. This staff shall be subject to the inspection by [Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] and the Collector and be under the Administrative control of the Collector.[14. The licensee shall, provide within the distillery enclosure an officer for the said establishment, as well as quarters to be approved by the Excise Commissioner, for the said establishment, which will be required to remain within the distillery enclosure on night duty.] [Legislative Supplement Part III dated 28.1.69.][15. The licensee shall, if required by the Excise Commissioner, provide residential quarters for the Government excise establishment posted in the Distillery and a small rest house (a complete 2 roomed set) for supervisor officers] [Legislative Supplement Part III dated 28.1.69.].16.
The licensee shall, if required by the[Excise Commissioner,] [Legislative Supplement Part III dated 28.1.69.] make into the Government treasury such payment as may be demanded on account of the salaries of the Government excise establishment posted to the distillery, but he shall not make any direct payment of any member of such establishment.17.
The licensee shall, when required, permit samples of the materials used of spirit prepared in the distillery to be taken for analysis under the order of the Collector or the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or by any officer authorised by them to take samples or the[Excise and Taxation Officer or in his absence the inspector.] [Legislative Supplement Part III dated 28.1.69.] Each sample shall be taken in three bottles each of the capacity of 750 milliliters or any other capacity permissible under the rules or (when the materials cannot be placed in bottles) in three parcels, in the presence of the licensee or a responsible representative deputed by him for this purpose; each bottle or parcel shall be immediately and securily sealed in the presence of the Inspector and the licensee or his representative. Both of them shall given a label which shall be affixed to the bottle or parcel shall then be made over to the licensee's representative, the second shall be sent for analysis and the third retained by the Officers concerned pending the disposal of the case.18.
The licensee shall afford all reasonable assistance to the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] in carrying out duties.Management and working of the Distillery19.
The licensee, unless he personally acts as manager, shall be bound to appoint a competent manager as his agent, whose appointment shall be subject to approval of the[Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.]20.
The license shall furnish to the [Excise and Taxation Officer or in his absence the Inspector] a list containing the name of any manager or assistant manager employed by him and of all employees whose duties require them to eater the distillery enclosure.[The Excise and Taxation Officer or in his absence the inspector] [Legislative Supplement Part III dated 28.1.69.] shall maintain a list of persons employed in the distillery in Form D-7 and shall forward a copy thereof to the Collector, and the licensee shall not employ on such duties persons to whom the Collector objects.21.
If the licensee desires to employ any person temporarily on duties requiring him to enter the distillery, e.g., to replace a servant who is absent on leave or for sickness or otherwise or to perform any special duty in the distillery, he shall inform the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] who shall add the name of such person to the list maintained by him in form D-7, and inform the Collector accordingly.22.
If any servant leaves the service of the licensee or is no longer employed on duties requiring him to enter the distillery, the licensee shall give notice to the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] and have his name removed from the list. The Excise and Taxation Officer or in his absence the Inspector shall inform the Collector accordingly.23.
No person shall be allowed to enter the distillery except the licensee, any director of a company owning the distillery, any Government official or police officer whose duties require him to enter the distillery, and person introduced by the licensee or director, the manager and any person whose name has been entered on the list maintained by the Inspector in Form D-7.24.
Every person entering the distillery shall, on leaving the distillery be liable to be searched under the[Excise and Taxation Officer or in his absence Inspector's] [Legislative Supplement Part III dated 28.1.69.] order but the[Excise and Taxation Officer or in his absence Inspector] [Legislative Supplement Part III dated 28.1.69.] shall not have any person searched, except upon reasonable grounds for suspicion, and he shall record in his diary the details of every search made.25.
The licensee shall not close the distillery for more than three days in any month, exclusive of Sundays and holidays, without the previous written permission of the Collector.26.
If it is intended to close the distillery for a period of 15 days or more, the licensee shall give notice, in writing, to the Collector of his intention not less than 15 days prior to date on which it is intended to close.27.
Before a distillery commences work or re-commences work after a closure of 15 days or more, the licensee shall give notice, in writing, to the Collector at least 10 days prior to the date fixed for the commencement or re-commencement of work.[28. The ordinary working hours of a distillery by day shall be from 6.30 a.m. to 6.00 p.m. in each month from April to September inclusive and from 7.00 a.m. to 5.00 p.m. in each other month except that the Collector to meet unforeseen exigencies may permit a distillery to observe different working hours for a specified period.] [Legislative Supplement Part III dated 30.6.71.]29.
During the ordinary working hours, if the distillery is working, the outer door, shall, except as provided in Rule 33 below, be kept continually unlocked.30.
Upon giving a general notice to the Excise and Taxation Officer or in his absence Inspector or, if night work is only occasional, upon giving notice to the[Excise and Taxation Officer or in his absence Inspector] [Legislative Supplement Part III dated 28.1.69.] not less than four hours before the ordinary closing hours of the day after which night working is to be done, the distillery may be worked at hours other than the ordinary working hours.31.
If stills in any distillery are so worked that there is ordinary no period on an ordinary working day in each week during which the stills are simultaneously silent the lisensee shall at least once a week on any day other than a Sunday or holiday gazetted under the Negotiable Instruments Act and at any time during the ordinary working hours by day after giving to the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] 24 hours' notice of the day and hour fixed by him, work off every still in the distillery and arrange that no distillation shall be in progress for one hour in order that the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] may take an account of the working of the distillery.[32. A distillery may remain open for work on a public holiday as defined in the Explanation to Section 25 of the Negotiable Instruments 1881 or on any other day being a holiday in Government Officers, provided notice is given to the Excise and Taxation Officer or in his absence of the Excise Inspector of the distillery at least 24 hours before the public holiday or the holiday as the case may be and a fee of [Rs. 100/- per day for [part of a day paid to Government:] [Legislative Supplement Part III dated 28.3.1989.][Provided that all Saturdays in the year shall be treated as working days.] [Added vide Punjab Government Notification No. G.S.R. 8/P.A.I./14/Section 21. and 59/Amd. (46)/2003, dated 28.3.2003.]Explanation. - "Open for work" shall mean any normal operation connected with the distilling and bottling of spirit and includes the fermentation of bub or wash (and issue spirit).32A.
An account of overtime fee charged under Rule 32 above shall be maintained in the distillery register in form D-22, and the amount due for each month shall be payable within seven days of the closure of the month concerned. Intimation as regards the amount due during the month shall be sent by the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] to the Manager of the Distillery at the close of each month.33.
If the distillery works at other than the ordinary hours, by day the Inspector shall remain present within the distillery enclosure, but except in case of emergency, the licensee shall not require him to lock or unlock any receiver, vat or other part of the plant; and he shall lock the outer door of the distillery and shall not allow any person to enter or leave the distillery enclosure, except in accordance with the arrangements to be made with the sanction of the Collector for the convenience of persons who may be permitted to enter or leave the distillery at fixed hours, in connection with the operations being carried on.33A.
If the distillery works on a Sunday, or a gazetted holiday, the Inspector shall remain present for duty within the distillery enclosure, but unless so authorised by the Collector, he shall not be required to take any action for the issue of spirit; and he shall lock the outer door for the distillery and shall not allow any person to enter or leave the distillery enclosure, except in accordance with the arrangements to be made with the sanction of the Collector for the convenience of person who may be permitted to enter or leave the distillery at fixed hours, in connection with the operations being carried on.34.
35.
The licensee shall, if there is a demand upon his distillery for such a quantity, produce during each calendar year at least 90 per cent of the outturn of plain and spiced country spirit which his stills are capable of producing according to the estimate of their charge capacity entered in his licence. The calculation of the outturn shall be based on the assumption that 100 liters of wash whether of gur molasses or mahua, will yield 12 proof litres] of spirit, that each continuous still will work on an average 12 hours a day, and that each pot still will be charged with wash one and a half times a day, and that all stills will work for an average of five days a week throughout the year.35A.
The calculation of the outturn of whisky prepared from malt shall be based on the assumption that 19 kilograms of malt will yield 8,200 proof litres of whisky.36.
Subject to the provisions of the preceding rules, the licensee shall maintain a stock of plain and spiced country spirit, in the bottled form so that such stock shall at the beginning of each month after allowing for compliance with all orders in hand at the time, be equal to[the quantity of stock which may from time to time be determined by the[Excise Commissioner] [Legislative Supplement Part III dated 5.9.66.] keeping in view the requirement for ten days of the country liquor licensees in the State.] If, on account of an emergent and unexpected demand during the last days of the preceding month, the stock of the first day of any month is below the quantity required by this rules, the licensee shall in the beginning of the moth, make it good with the least possible delay. In case of serious or continued failure to comply with this condition, the licensee may be required to pay a penalty determined by [the Collector and persistent failure to comply with this condition will entail the cancellation of the licensee's licence by the Excise Commissioner on recommendation of the Collector.37.
The licensee shall have always in stock, in gur, molasses or mahua store to be provided by him and approved by the [Excise commissioner], [Legislative Supplement Part III dated 28.1.69.] a quantity of gur, molasses or mahua sufficient for the preparation of wash for the full working days in the month from October to March, inclusive and for 7½ full working days in the months from April to September. This stock shall be calculated on the basis that it requires 1.12 quintals of Gur or 1.49 quintals of molasses or mahua to prepare 454.6 litres of wash provided that if the licensee maintain a stock of country spirit over and above the quantity required by Rules 36 above, then the stock of gur, molasses or mahua may be correspondingly reduced. In making this calculation 0.373 quintals of gur, molasses or mahua shall be considered equivalent to 22.733, 153.911 and 13.638 proof litres of country spirit, respectively. The licensee shall, on the 1st and 15th day of each month, report to the inspector the quantity then in stock and shall permit the inspector to verify the quantity if he desides to do so.37A.
The licensee shall always have in stock a sufficient quantity of empty bottles of such descriptions and capacity, which he is permitted to bottle under these rules so that after complying with all orders in hand, the stock of empty bottles shall be equal to the quantity of stock which may, from time to time, be determined by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] keeping in view the requirements for ten days of the country liquor licensees in the State. The licensee shall on the 1st and 15th day of each month, report to the inspector the quantity of empty bottles in gross numbers then in stock, and shall permit the inspector of verify the said quantity if he desires to do so.Accounts and Registers38.
The licensee shall keep up the registers in Forms D-8, D-10 and D-25 and shall submit them for inspection when required.39.
The licensee is entitled to inspect those registers maintained by the inspector which relate to the operation of distillation and issue and to stock-taking, and notice should be given to him of any corrections made in them.40.
40A.
The licensee shall also be entitled to remove once a year duty free Indian made foreign liquor and country spirit not exceening 4,500 litres or with the permissions previously obtained of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] in specified quantities in excess of 4,500 litres from the distillery for laboratory examination in a foreign country; provided that he shall keep a regular account of the disposal of such duty free spirit, which will be subject to examination by excise officers. He shall also produce within six months the customs receipt in respect of the duty paid on such consignment on its entry into a foreign country. In default the licensee shall be required to make good the duty which otherwise would have been levied on the quantity of liquor, when it left the distillery. The licensee shall, if required to do so, produce a certificate showing that the liquor in question was duly examined.41.
The licensee within one week of their being made, but not later, may call in question, by an objection in writing presented to the inspector, any entries in those of the inspectors' registers which are open to his inspection. Any dispute regarding such entries which cannot be settled by discussion between the inspector and the licensee shall be referred to the Collector. If no objection is raised the entries shall be presumed to be correct.The Upkeep of the buildings and Plant42.
All building and plant used directly for the manufacture and storage of wash and spirit must be situated in a distillery enclosure in which no business shall be carried on except that of the manufacture, storage and issue of spirit. The enclosure shall be surrounded by a wall having one opening only and so built as to prevent communication between the distillery enclosure and outside, except through the opening provided.43.
The buildings and plant shall be specified in the license and shall be properly maintained to the satisfaction of the Collector. Particular attention shall be given to their cleanliness.44.
The licensee shall provide for use in measuring spirit in the distillery and at the time of issue such measures, gauging machines weighing machines and other appliances, as[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may direct him to provide.45.
If the buildings and plant (including the measures, etc., referred to in the preceding rule) are not properly maintained and the premises and plant are not kept properly clean, the licensee may be required to stop all work in the distillery within one week after receipt of notice to that effect from the Collector.46.
If any still, vat, pipe or other part of the plant is at any time found to be defective or leaking, and the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector orders the discontinuance of its use, it shall not be used again till it has been repaired to the [Excise Commissioner's] or Collector's satisfaction.47.
The licensee shall not after the building or plant specified in his licence without the[Excise Commissioner's] [Legislative Supplement Part III dated 28.1.69.] permission provided that any minor and urgent alteration of repair may be made with the consent of the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] who shall forthwith report to the Collector. Any important alteration sanctioned shall be noted on the licence.48.
All processes for the manufacture and issue of Indian-made foreign spirit, country spirit, rectified spirit, denatured spirit must be conducted within the distillery enclosure.Stills and Other Plant Pipes49.
The distillery and its apparatus shall be so arranged that from the time when the fermented wash is passed into a still to the time when the spirit is issued from the store vats, the distillate shall be contained in closed receptacles and be conveyed to stills, receivers and other receptacles only through closed pipes, preferably by force of gravitation, but when this cannot be arranged by pumping. Water required for the distillery working shall also be conveyed into the receptacles where it is required and waste water shall be carried off only through closed pipes. Wash shall be conveyed from the fermentation was to still and spent wash and spent lees shall be carried off in closed pipes or covered drains.50.
The ends of still warts and all pipes which carry spirit or serve spirit receptacles shall be firmly fixed into the receptacles they serve.51.
If a spirit pipe is required to discharge one or other of a series of receptacles, the pipe shall be connected with each of the receptacles, by half union of the same pattern fixed in the receptacles, the other half of the union, common to all, being fixed to the connecting pipe.52.
All the joints in spirit pipes must either be riveted or be joined with bolts. In the latter case, the flanges bolted together must have in addition to the bolts, at least two rivets made of a composition of lead or tin, and sealed with a revenue seal, or, in the case of certain joints when this is specially permitted by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] the flanges may be pierced by a bolt carrying a revenue lock, inserted through a hole, at one end of the bolt. Alternately the flanges may be drilled with a hole 3.75 millimetres (1/8th of an inch) in diameter through which a wire should be twisted together and sealed with a revenue seal.53.
The licensee shall be responsible for preventing any leakage from pipes.54.
Pipes intended for the conveyance of wash and spirit must be so fixed that they can be examined throughout their entire length.55.
All pipes and covered drains shall be coloured with a colour indicating the purposes for which they are used, as follows:If intended for the conveyance of wash green; if for the conveyance of spirit, red; if for the conveyance of water or steam, white; if for the conveyance of spent was, yellow; if for the conveyance of gas (or electric wires) used for the purposes of illumination or power, black; if for the conveyance of molasses, blue.Locks56.
The charging and discharging pipes of pots-stills, all spirit safes and all man doors cocks, or other openings in stills, spirit vats spirit receivers, spirit charges and other receptacles for spirit, and in spirit pipes with branches, the point where each branch joins the pipes and the doors of all buildings and rooms used for the storage of spirit, shall be so fitted as to enable them to be closed with two locks the key of which are not interchangeable, and of which one lock shall be a revenue lock, in charge of the inspector, and the other a distillery lock in charge of the licensee.57.
57A.
Notwithstanding anything contained in Rules 56 and 57, in the case of vats of godowns used exclusively for the storage of rum to be supplied by the licensee against a contract entered into by him with the Defence Authorities the Defence Inspector may put on his own lock, instead of the distillery lock and along with revenue lock on the vats or godowns. He shall then hand over the key to the Manager of the distillery duly sealed in an envelope. The manager of the distillery shall, on demand, hand over this key to the Distillery Inspector, who shall be at liberty to open both the locks as required by him and put on revenue look on it thereafter.58.
Locks shall be so arranged as to render it impossible to use any pipe or part of a pipe unless the locks are either removed or else closed only with working fastenings, or to extract any of the contents of any building, pipe, receiver or other receptacles concerned, without opening both the locks which control such building, pipe or receptacle.59.
Locks fastening must be constructed as much as possible in one piece. When hinges on them are necessary the hinges must be formed by welded joints, and not by riveted pins. If a part of any fastening is attached to a door or a receptacle, it must be by rivets and not by screws. The fastening for cocks must be fitted so closely, as not to admit of any cock being partially turned or opened, or the plug or key fitted up or taken out after the fastening is applied. Chain fastening must not be used, except in cases where it would be impracticable to apply any other description of fastening.60.
When it is necessary for the licensee's operations that cocks upon closed pipes be left open, when the inspector is not present, working fastenings must be provided. Such fastenings must be so constructed that the revenue lock shall not interfere with the free use of the cock and so fitted that no abstraction of spirit is possible.General Rules at to Receptacles for Wash, Bub, Spirit and Denatured Spirit61.
Except for the bona fide purposes mentioned below the licensee shall not introduce or permit the introduction of bottles or other vessels having a capacity of less than [ 18 litres] each into the distillery enclosure.Exceptions62.
Vats shall ordinarily be used for the storage of spirit but a limited number of casks or drums may, subject to the provisions of Rule 64 below, be kept in the store room for the storage of special kinds of spirit, such as whisky, and for the use in collecting quantities withdrawn from store vatss in slight excess of requirements and the like and a limited number not exceeding 30, or [casks or drums] filled according to Rule 106 of these rules for issue, may be kept temporarily in the store room for issue to purchasers.63.
The vessels used as receptacles may be of any materials they shall be of regular shape; large covered shall be fitted with man holes of a size approved by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], and every vessel shall be provided with proper approved arrangements, for gauging with rods and with tables showing the number of litres contained in them when filed to every 254 millimetres (tenth of an inch], by either the wet or the dry method of gauging, according as the[Excise Commissioner] decides to apply one or the other method to such vessel. When the wet method of gauging is applied to any vessel, a permanent dipping rod of a pattern approved by the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] shall be fixed in a manner approved by him to that part of the vessel where there is the greater depth of liquid in it.64.
Each vessel shall have legibly painted on it in English its number, its capacity and the use to which it is applied and its details shall be properly registered by the inspector.65.
Except with the special sanction of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] in the case of a receptacle, sunk under the ground-level, each vessel shall be fixed so as to permit of examination all round it; it shall slope slightly down to its cock, and its cock shall be so fitted that the vessel can drain entirely through the cock without being moved.66.
No receptacle of which the contents are estimated by a guage rod, shall be brought originally into use, till it has been guaged and passed by the inspector and table books in Form D-5 and D-6 have been prepared for it, and, if any guaged receptacle is repaired or moved, it may not be brought again into use till it has been reguaged and passed by the inspector are revised table books in Form D-5 and D-6 have been prepared.Fermentation Vats67.
Fermentation vats shall be placed in a room or building specially set apart for them alone. The vats meant for fermentation of malt for the preparation of malt whisky shall be placed in a separate room.68.
The licensee shall provide vats for the fermentation of wash having a capacity sufficient for the continuous working of all the stills in the distillery, up to the maximum of their capacity, as recorded in the license upon the calculation that it required 48 hours to ferment wash.69.
No wash shall be used, except such as has been prepared within the distillery, nor shall any wash be removed from the distillery :Provided that if so desired the licensee may be allowed to remove simples of wash from each vat in quantity not exceeding 2,250 litres per vat for use in the distillery laboratory:Provided further that in the case of the preparation of wash for the manufacture of malt whiskey the said wash may be prepared in the Brewery and then pumped into a distillery for purposes of distillation.70.
The licensee shall enter in register in Form D-6 the exact quantity of the gur, molasses, mahua or other substance used and shall give the[Excise and Taxation Officer or in his absence Inspector] [Legislative Supplement Part III dated 28.1.69.] an opportunity of verying this quantity whenever he may deem it desirable to do so.71.
72.
73.
The preparation of bub shall be conducted in a special bub vat or vat set apart only for such preparation; and the registration of the materials used and of solution and other connected with it, shall be carried out in the register in Form 10. The bub vats used may be smaller than the ordinary fermenting vats if desired, and there may be connected with it by an auxiliary vessel for dissolving the material used for setting up the bub, but fermentation must not be allowed to produce to close in this vessel. Ordinarily the whole of the bub must be conveyed into the fermentation vat or vats to which it is to be added within 24 hours of first beginning to make, or dissolve or set it up.74.
As soon as wash is fully attenuated and ready for distillation, the licensee shall inform the inspector, and the inspector shall again, by guaging add the use of the saccharmeter, ascertain the quantity and specific gravity of the attenuated wash and record these in his register in Form D-11. The licensee shall record the final quantity and specific gravity in the register in Form D-8 prescribed for maintenance by him.75.
The licensee shall not draw off or use the attenuated wash until it has been gauged and proved by the inspector, and when he does draw it off, the inspector shall enter in the register in Form D-11 particular regarding the quantity drawn off and the still into which it is drawn off.Stills76.
Stills may be of any form of construction which the licensee may think proper and for which he has a licensee; but the still power of the distillery shall not be increased without the sanction of the Excise Commissioner.77.
The[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may authorise the replacement of any still by another of equivalent distilling capacity, or the use of any still which has been dismentled and thrown out of use without its place being taken by another still.78.
There shall be no openings into any still; except those in connection with the charging and discharging pipes, pipes for the conveyance of various fluids from one part of the still to another condensors, mandoors and air cocks or valves upon the breast or head. The external orifice of an air valve must be so constructed and covered by a perforated metal plate, as to make it impracticable by means of it either to introduce wash or to abstract spirit or to convey away, spirit vapour for condensation elsewhere.79.
When wash is being distilled in a pot-still, and in all distillations by a continuous still, the still need not be secured by the inspector with a revenue lock.80.
When a pot-still is being used for the redistillation of unfinished spirit, the mandoor and the charging and discharging pipes shall be secured by the inspector with closed fastening, and a pot still used for redistillation shall be charged and discharged only after notice has been given to the inspector and under his supervision.[80A. The patent still or pot still used for the distillation of spirit from molasses shall not be used for the distillation of whisky from malt and the patent still or pot still used for the distillation of whisky from malt shall not be used for the distillation of spirit from molasses, without the previous written permission of the [Excise Commissioner] [Legislative Supplement Part III dated 7.3.66.]. [Similarly patent still or pot still used for the distillation of grain spirit or spirit from any other raw material shall not be used for distillation of spirit from molasses or whisky from malt and vice versa without the previous written permission of the Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.]Safes81.
A safe furnished with a hydrometer or specific gravity beads, capable of showing the strength of the distillate, shall be provided between every still and its receiver or receivers, or a central safe which controls the warm ends communicating between a number of stills and their receiver.Receivers and Charges82.
Two or more receivers may be fitted in the same still in order to enable the distillate to be collected in separate portions, and one receiver may work in connection with more than one still. There should be a separate receiver for feints.83.
The receiver or receivers attached to each still or set of stills shall be of a capacity enabling them to contain all the distillate which can be produced by the still or set of stills in 36 hours' full working.84.
The spirit, whether finished produced by any one distillation, shall be run into an empty receiver or receivers, and such spirit shall be gauged and proved by the Inspector, in the presence of the licensee or a responsible representative deputed by him for this purpose, in the receiver or receivers of the stills or set of stills in which it is produced, before it is passed out of such receiver or receivers or mixed with spirit produced by any other distillation.85.
The admixture of sugar or other foreign substance in the spirit after it has been drawn from the still and before it is tested is prohibited.86.
The Inspector shall arrange ordinarily to discharge into a still or charger, as desired by the licensee, directly after each distillation, all unfinished spirit run into the receiver or receivers connected with such distillation, and to pass into the store vats each evening all spirit finished during the lay and each morning all spirit finished during the night, and he shall, by the use of the gauge and hydrometer, verify and record in the register in Forms D-9 and D-12 the quantity and strength of all spirit so discharged or passed in.Store Vats87.
Store vats shall be kept in a room or building set apart entirely for them and provided with only one door. This room of building will be designated the storeroom.88.
The licensee shall provide store vats, having an aggregate capacity equal at least to half of the demand of the month in which most spirit is issued during the year. If the existing capacity at any time appears from the average of the issues, recorded during the previous three years, to be materially deficient, the licensee shall, if required by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], make the necessary increase to it.89.
A store vat or vats may be separately set apart and used for the storage of each of the following kinds of spirit, viz :-90.
With the previous sanction or the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], country spirit or Indian made foreign spirit intended to undergo the process of maturing may be stored, without pre-payment of duty, in an unlimited number of casks in a room within the distillery enclosure specially set apart and used only for this purpose and secured under the double lock of the inspector and the licensee. The spirit for maturation may, with the special permission of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], be kept in wooden vats and in spirit store- room, which shall for the purposes of this rule be deemed to be matured spirit warehouse. The room will be designated matured spirit warehouse. Spirit for maturation may, with the special permission of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], be kept in specially marked wooden vats in the spirit store-room, which shall, for the purposes of this rule, be deemed to be a matured spirit warehouse. Deposits in, and withdrawals from, the warehouse will be governed by the following regulations :-91.
Blending or reduction of plain spirit is permitted in the store vats, provided the blending and reduction is done in the presence of the inspector and under his supervision. Any other blending or reduction as is desired may be done at the time of issue in the special issue-room mentioned in Rule 103 below. Water used for reduction must be pure, and the licensee must comply with the directions of the Collector regarding the water supply.92.
The colouring and/or compounding of spirit with materials not specifically prohibited by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] is permitted -93.
Subject to the approval of the[Excise Commissioner] [Substituted vide Legislative Supplement Part III dated 28.1.69.] operations connected with the filling of bottles with country spirit and Indian made foreign spirit for issue shall be conducted in bond under the supervision of the Distillery Inspector, in separate rooms called bottling rooms for country spirit and Indian made foreign spirit respectively set apart for the purpose within the distillery enclosure near the spirit store. In these rooms the licensee may set up such apparatus for filetering, bottling and processes connected therewith as may be needed. Bottled spirit shall be stored in separate rooms called the bottled spirit store for country spirit and Indian made foreign spirit, respectively, set apart for the purpose within the distillery enclosure near the bottling rooms. The bottling rooms and bottled spirit store rooms shall be secured in such manner as the [Excise Commissioner] may approve. In the bottling rooms, bottling vats may be erected and spirit stored therein. The following rules shall be observed for the conduct of bottling operations :-(a)Country spirit and Indian made foreign spirit shall be bottled at the strength from time to time prescribed by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.].(b)Bottling shall be done during the ordinary working hours of the distillery. If the licensee has reduced the strength of spirit by blending or otherwise, he shall not bottle the spirit until 12 hours after operations are complete, unless arrangements approved by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] have been made to cool the spirit to a normal issue temperature thereby preventing shrinkage in bottles after issue.(c)No bottles shall be filled with the spirit except in the joint presence of the inspector and a representative of the licensee.(d)Spirit required for bottling shall be measured out and brought into the bottling rooms by a permanently fixed pipe (bearing within the spirit store, a cock and fastening for an Excise lock or such other means as may be approved by the[Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.](e)(1) Glass bottles, pet bottles, flexible bottles and pouches of the following sizes [or of any other size, which may be specifically approved by the Excise Commissioner, shall be used for the bottling of liquor :-] [Substituted by Punjab Notification No. G.S.R. 8/P.A. 1/14/Sections 21 and 59/Amd(50)/2005. dated 24.3.2006.]| Serial No. | Type of liquor | Quantity | Packaging type | ||||
| 1 | PML 500 | 750 ml | glass bottles, pet bottles, flexible bottles | ||||
| Rum/Gin/Whisky | 375 ml | ||||||
| 600 | and 750 | 180 ml | |||||
| foreign Liquor | All | ||||||
| 2 | PML 500 | 200 ml | Pet bottles, | ||||
| Rum/Gin/Whisky, | |||||||
| 650 | and 750 | flexible bottles | |||||
| 3 | PML 500 | 180 ml | Pouches |
| (i) | Punjab Medium Liquor | Nill |
| (ii) | Wine | Rs. 2,000 |
| (iii) | Indian made Foreign Liquor | Rs. 20,000 |
| (iv) | Imported Foreign Liquor | Rs. 10,000 |
| (bottled in origin) | ||
| (v) | Subsequent change in the approved label during the year | Rs. 1,000 |
| (vi) | Brand Registration fee for hotels of 3-star and above categoryin respect of liquor imported from abroad of which brands are notalready approved by th Excise Commissioner, Punjab | Rs. 2,000. |
93A.
Rectified spirit may be bottled with the previous approval of the[Excise Commissioner,] [Legislative Supplement Part III dated 28.1.69.] subject to the following conditions :-94.
95.
For the purposes of rendering spirit effectually and permanently unfit for human consumption, no substance other than light caoutchoucine and mineral pyridine bases shall be used. They shall be mixed with the spirit to be so rendered unfit for human consumption in the proportion of one-half per cent by volume of caoutchoucine and one-half per cent of mineral pyridine bases to the whole volume of spirit which shall be of not less strength than 60 degree everproof :Provided that the previous sanction of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] is obtained in each case, the use of wood naphta as a sole denaturant is also permitted for denatured spirit to be supplied to the Indian Medical Store Depots. One part by volume of crude wood naphta of the specifications mentioned in Rule 126 of these rules and nineteen parts of spirit of a strength of not less than 50 degree over-proof shall be mixed to prepare such denatured spirit :Provided further that if the spirit to be removed is required for use in particular processes, the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] on special application being made to him, may authorise special application being made to him, may authorise special methods of denaturation.96.
The specifications of light coautchoucing and mineral pyridine bases shall be those from time to time approved by the[Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.]96A.
Specially denatured spirit of the strength of not less than 60 degrees over proof may be issued to soap manufacturers provided that it is denatured with the following denaturants :-5. grams of the soap should be able to dissolve into a clear solution in 50 c.c. of hot distilled water. it should be absolutely free from any fillers whatsoever. A portion of the soap when placed on an unglazed paper should not show any stain. The insoluble free fatty acids obtained from the soap should have an iodine value between 85 and 92 and acids value between 190 and : 95, melting point between 10 and 13 degrees centigrade and refractive index 1.4525 and 1.4565. 60 degree C. The acids should be derived as follows;
Dissolve the soap in hot distilled water and add a slight excess of Hydrochloric Acid. Heat the mixture on a water bath until the fatty acids form a transparent layer at the top. Separate the fatty acids by means of a separatory funnel and wash them with hot water until the washed waters are neutral when they are treated with Methyl Orange. Transfer the acids in a dry beaker and heat them at 100 degree C. in an oven for about 1½ hours. The acids thus dried should be tested for iodine value, acid value, refrective index etc.The alcohol or rectified spirit used should be not more than 66 degree or less than 60 degree overproof.For denaturing [454.5 litres] [Legislative Supplement Part III dated 24.12.62.] of rectified spirit the process recommended is as follows:-Take the rectified spirits in the tank and add to it 13,608 kilograms of castor oil soap as specified above little at a time and stir the mixture continuously until it is completely dissolved. A slight turbidity may be over looked. Take 1,814 kilograms of caustic soda and dissolve it in 9,092 litres of water. After the caustic soda has completely dissolved allow the solution to cool and settle. When the solution comes to the room temperature add the clear solution to the soap alcohol mixture. Stir it will and allow the mixture to settle. The clear denatured alcohol thus obtained is then ready for distribution. The denatured alcohol should have the following properties:-10. c.c. of denatured alcohol should require not less than 9.00 and more than 11.00 c.c. of 0.1 normal Sulphuric Acid.
97.
No consignment of denaturing materials intended for use in rendering spirit permanently and effectually unfit for human consumption shall be brought into a distillery otherwise than with the permission of and in the presence of the inspector.98.
The licensee shall provide a special room for the storage of the denaturing agents and vessels and receptacles used in the process of denaturation, and the process shall be carried out in this room only, and in the presence of inspector. After denaturation is completed, in the denatured spirit shall be immediately issued or stored in the special room, which shall be secured by double locks, the keys of which are not inter-changeable. The key of one lock shall remain with the inspector, and the key of the other lock shall remain with the licensee.99.
For the purpose of satisfying him self that the denaturing materials stored in any licensed distillery are efficacious for the purpose of rendering spirit effectually and permanently unfit for human consumption, the Collector shall, from time to time, but not less than twice in each year send as sample of every separately stored quantity of such denaturing materials to the Chemical Examiner to Government, Punjab for the purpose of being tested and its quality and efficacy being reported upon.No spirit stored with a licensed distillery shall be denatured otherwise than with the permission of, and in the presence of the inspector.100.
For the purpose of ascertaining that spirit has been effectively and permanently rendered unfit for human consumption in the manner prescribed, the Collector in whose jurisdiction the distillery is situated shall not less than once in every three months, and without previous notice to the licensee, cause to be taken from stock a sample of such spirit, amounting to about 170 millilitres and shall send such sample to the Chemical Examiner to Government Punjab, for examination and report. A copy of the report of the Chemical Examiner shall be submitted to the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.].Wastage and Loss101.
If it is found that the wastage in any distillery is excessive the[Excise Commission] [Legislative Supplement Part III dated 28.1.69.] may prescribe a scale of wastage and the licensee shall pay duty as on issue, respect of all losses attributed to wastage, in excess of the scale fixed.[101A(1). - The following scales of wastage allowance for spirit are prescribed for a distillery licensed in Punjab :-] [Substituted vie Punjab Gazettee Legislative Supplement Part III dated 25.2.1977.][Wastage allowance in case of :-] [Substituted vide Punjab Notification dated 29.6.1999.]| Spirit Store-room | Bottling operations | Bottled Spirit-room | Re-distillation |
| 1 | 2 | 3 | 4 |
| 2 per cent | 1.5 per cent | 1 per cent | 1 per cent |
102.
In case extraordinary wastage of spirit occurs in a distillery owing to any cause an enquiry into the circumstances shall be made immediately under the orders of the Collector or[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], and if it is found that the wastage was due to preventable causes which the licensee should have foreseen or guarded against, and that the spirit was required to demand, made on the distillery the meeting of which was delayed by reason of the loss, the licensee shall if directed to do so by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], pay all or such part, as seems reasonable, of the duty that would have been recovered on the wasted spirit if it had been issued.Preparation for issue103.
A special issue room shall be provided by the licensee near the spirit warehouse for the operations connected with the filling of vessels for issue and their issue from the distillery.104.
No vessel shall be filled with the spirit for issue, except in the joint presence of the inspector and of a representative of the licensee.105.
In the process of filling vessels for issue, spirit from different store vats may be blended according to calculation, or water may be added for the purposes of producing spirit of a strength required, but the inspector shall record the actual quantity and strength of the spirit actually drawn from each vat in Form D-16 and Vat ticket in Form D-18.106.
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[Excise Commissioner's] [Legislative Supplement Part III dated 28.1.69.] 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.107.
Before a gauging machine is brought into use, the inspector shall verify its correctness with his standard measures and he shall with these measures re-verify it on the 1st and 15th day of each month.108.
The licensee is responsible for securing the bungs or other openings of all casks and vessels filled for issue and for preparing them, or if they are backed, preparing their packages, for sealing by the inspector, in such a way that they cannot be opened without damaging the seal.108A.
The Inspector shall weigh the empty casks and the casks filled with spirit and record the weight in the register in Form D-22. If the check, by weighment shows an excess or deficiencies of more than 1000 millilitres, in 200 litres the liquor should be remeasured. As issues are made by measurement and not by weight, the result of weight ment should not be accepted as final without remeasurement.109.
In case the licensee is required to issue spirit of specified strength he shall if the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] for each such specified strength, at which spirit is issued by him and shall put the appropriate label on each vessel and package before presentation to the inspector for sealing.110.
The licensee shall not decline sale or refuse supplies to any licensed vendor, wholesale or retail, who have obtained a permit for the issue of spirit from his distillery and tenders payment for such spirit at the rate then current. If more than one licensed vendor be applying at one time for supplies in case of dispute who shall be supplied first, the licensee shall supply them in the order of the dates of the applications received by the inspector, the decision between applications bearing the same date, being made by the inspector by lot, provided that no more than 2250 litres shall be supplied at one issue to a licensed vendor who desires an issue of bottled spirit or in the case of bulk spirit who desires his issues to be made in casks of capacity of at least 225 litres each supplied by himself or by the distillery on his behalf, and tendered at the time to be filled, and that not more than 225 litres shall be supplied at one time to a licensed vendor tendering vessels of a smaller capacity. If any customer cannot, with due diligence, be supplied before a notified change of price, takes place, the licensee may demand payment from him at the changed price in force when he is actually supplied.110A.
When a liquor or any preparation containing alcohol lying with a licensee deteriorates and is found unfit for human consumption or for any other use permitted under these rules, the [Excise Commissioner] [Legislative Supplement Part. III dated 28.1.69.] may order its destruction. However, where the same is found unsaleable for any reason, the Excise Commissioner may order its reconditioning, redistillation or reprocessing, as the case may be, whereafter, it shall be struck off the stock book. The destruction or all other processes shall take place in the presence of an officer deputed by the Collector or in the presence of the Excise Inspector or Excise and Taxation Inspector posted in the distillery, as directed by the Collector :Provided that in case of stock, on which duty is to be paid or has been paid, the [Excise Commissioner] [Legislative Supplement Part. III dated 18.3.76.] may on receipt of a formal claim from the licensee through the Collector, order remission or refund of such duty, as the case may be.111.
No bulk spirit shall be issued in quantities of less than 18 litres and no bottled spirit shall be issued in quantities of less than 9 litres except when spirit is issued as a sample in accordance with Rule 115(g) below. The removal of any spirit other than bottled spirit shall not be permitted in vessels of less than 18 litres capacity.This restriction does not apply to rectified spirit issued duty-free to hospitals and dispensaries in the Punjab or other States and Part B States, provided that the aggregate quantity issued on any one indent is at least one bulk litre.112.
No spirit shall be issued till its quantity and strength have been verified by the Inspector, or in, the case of spirit flavoured and coloured to suit a special Indian taste, under the special arrangements made for verification of its strength. All spiced spirit, except aniseed spiced spirit, which turns milky white on dilution, shall be coloured before issue to licensees in Punjab.[Plain Spirit shall also be coloured and essenced before issue to licensees in Punjab] [Legislative Supplement Part III dated 28.1.69.].113.
The licensee shall, if required to do so by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], issued spirit only in specified strength either generally or the particular classes of purchasers.114.
No spirit shall be issued, except under a distillery pass granted by the inspector in Forms D-20 or D-20-A.114A.
The inspector shall issue on the same day spirits intended on indents received by him upto 12 noon. No spirit shall, however, be issued outside the hours prescribed in Rule 28 above. Any indent, which cannot be complied with on the same day, shall be complied on the next working day. Indents received after 12 noon cannot ordinarily be expected to be complied with until the next working day.115.
115A.
When the licensee desires to remove from bond any quantity of fusel oil, a sample shall be forwarded to the Chemical Examiner for analysis ; and if the result of analysis shows the percentage of alcohol to be less than 15 per cent proof spirit, the fusel oil shall be issued under a pass in Form D-20 free of duty.116.
Subject to the provisions of Rule 110 the licensee may act as an agent in removing spirit for any licensed vendor (including any wholesale agency licensed in the name of a distillery) who, to enable the licensee to obtain a distillery pass, furnished him with a certificate showing that he is a licensed vendor.117.
Every application for a distillery pass for the removal of spirit shall be made in writing to the inspector, and shall be accompanied by the certificate or permit required under the relevant sub-clause of Rule 115 above, such certificate or permit being either a general one for the purpose of removals to be made from time to time or a special one for the purpose of a single removal.118.
If the applicant tenders cash in payment of still head duty the inspector shall after ascertaining that the licensee's price has been paid fill up the challan, for presentation with the cash, at the treasury or sub- treasury of the district in which the distillery is situated. The applicant shall present the treasury receipt in token of his having paid the duty and the inspector shall affix it to the counterfoil of form D-20[or D-20-A,] [Legislative Supplement Part III dated 24.12.62.]119.
The applicant for a distillery pass shall be responsible for the correct calculation and full payment of the still head duty due upon the spirit to be removed but if he is in doubt as to the amount of such still head duty, he may, prior to its payment in the treasury, apply to the inspector for a revision of the calculation.120.
If, in removing spirit from the distillery as an agent for a licensed vendor; the licensee prefers not to pay duty at the time, he may remove the spirit subject to the adjustment of such duty against an advance payment made by him into the Government treasury on account of the duty recoverable on such removals. Such an advance payment shall be not less than Rs. 2,000 and each time an advance is replenished, it must be by a sum that will bring it up to at least Rs. 2,000. The treasury officer will keep the inspector informed of all payments credited to an advance, and the inspector shall maintain a statement in Form D-15 showing such payments and the duty debitable against them. He shall balance this statement on every day on which the distillery is open for the issue of spirit, and on every such day shall inform the licensee of the balance standing to his credit, and he shall permit the removal of spirit of which the duty is debitable against the advance only so long as the balance is not exhausted.121.
In addition to the methods described in Rules 118 and 120 above spirit may be removed from a licensed distillery (a) free of duty in bond and (b) on the execution of a bond in Form D-19 for the payment of duty. Removals under (a) require in each case the sanction of the Collector, while payments of duty in arrears under (b) can only be authorised by the[Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.]122.
If the inspector is satisfied that the applicant is entitled under Rules 115 and 117 above to remove spirit, and that the still-head duty has been paid or accounted for in one of the methods prescribed in Rules 118, 120 and 121, he shall issue the spirit. At the same time he shall make over a pass in the form prescribed (from D-20), sending a duplicate to the inspector of the district of destination.Prices[123. The licensee shall maintain in the office of the Excise and Taxation Officer in charge of distillery a statement of the price current of Indian made foreign Liquor, Plain, Spices and Special Spiced Country spirit, bulk as well as bottled, rectified spirit and denatured Spirit and shall not alter such price current except after twenty-four hours notice to the Collector. The price current statement and every notice of the alteration of prices shall be conspicuously posted in the general office of the distillery under the Excise Commissioner orders the form prescribed by him.] [Legislative Sub. Part III dated 27.11.1977.]124.
The licensee shall duly comply with any directions that may, from time to time, be issued by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] concerning the price or prices to be charged by him[-] [Legislative Sub. Part III dated 27.11.77.] and shall, and whenever so directed, forthwith reduce or enhance, as the case may be such price or prices.125.
No holder of a distillery license shall sell country spirit at prices higher than those fixed by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] from time to time.126.
With reference to Rules 95 and 96 of these rules the following specifications of light caoutchoucine and mineral pyridine, bases of wood naphtha for use in the denaturation of spirit, which have been approved by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] are published for information :-1. Nature. - By "caoutchoucine" is meant the liquid obtained by the dry distillation of vulcanised rubber. By 'light caoutchoucine' is meant the liquid obtained by re-distilling caoutchoucine and correcting that portion which passes over, at or below, about 200 degree C.
2. The specific gravity of light caoutchoucine. - The specific gravity of light caoutchoucine at 15.5 degree C. (60 degree F) should lie between .835 and .860 referred to water as 1,000.
3. Boiling test. - For the purpose of this test, 100 c.c. of light caoutchoucine should be redistilled in the pyridine testing flask (see specification for pyridine bases). Under those conditions not more than 15 c.c. of distillate should pass over, at or below 100 degree C., whilst a total (including the foregoing of at least 70 c.c.) should pass over, at or below 200 degree C.
4. Absence of soluble constituents. - When 25 c.c. of light caoutchoucine are shaken with an equal volume of water in stoppered graduated cylinder, and due time is allowed for the liquids to separate against into two layers, the light caoutchoucine should show no appreciable diminution in volume.
5. Neutrality. - The aqueous obtained from test (4) should show no marked acidity or alkalinity when tested with both red and blue litmus paper.
6. Limit of saturated hydrocarbons. - At least 70 per cent of the light caoutchoucine should be soluble in concentrated sulphuric acids. For testing this 25 c.c. should be measured off into a tapped and stoppered separating cylinder of suitable capacity and sulphuric acid should be added at first with great care, and in very small quantities. After each addition of acid the cylinder should be shaken and cooled to avoid loss of volatile constituents. Sufficient acids must be used usually about 50 c.c. for the high coloured layer to become quite fluid so that it can separate readily from the upper layer of unattacked constituents. After a final through shaking and cooling, the cylinder should be left for about three hours to effect complete separation of the two layers and the lower layer be then tapped off. The almost colourless upper layer should be again shaken with strong sulphuric acid until it appears free from soluble constituents (as judged by the colour imparted to the sulphuric acid) and separated as before after standing. It should finally measure not more than 7 c.c.'s. The acid used should be of specific gravity 1.84, and may be of commercial quality.
7. Freedom from water. - Light caoutchoucine should not contain any appreciable amount of water. Any officer engaged in drawing samples for test should certify on the bottle that he has drawn the samples from the bottom of the containing vessel where the water, if present, will be found. For this purpose he should employ a siphon tube of which the shorter limb reaches to the floor of the containing vessel. He should also assure himself that the sample is collected in a bottle free from moisture.
1. Not more than 30 cubic centimeters of wood naphtha should be required to decolourise 0.5 grams of bromine.
2. It should be neutral or slightly alkaline to litmus; 25 cubic centimetres of wood naphtha should require at least 5 cubic centimetres of N/10 acid using methyl orange as indicator.
3. It must contain at least 72 per cent by volume of methyl alcohol (Methanol). In order to estimate the amount of methanol the fractional distillation test (Government Laboratory, London) will be taken as standard.
4. In 100 cubic centimetres of wood naphtha there should not be less than 5 grams of substances present (calculated as acetone) as measured by Messinger's test.
5. There should be not less than 1.5 grams of esters present calculated as methyl acetate.
The fractional distillation test is as follows :-100. cubic centimetres of the sample are to be slowly heated in a small copper flask fitted with a glass fractionating column 175.28 millimetres (7 inches) high and 19.05 millimetres (3/4 inches) in diameter filled to the extent of 100.16 millimetres (4 inches) of its height with small glass beads provided with a thermometer place opposite the exit tube about 25.4 millimetres (as inch) above the beads and then connected with a spiral condense. Not more than 10 cubic centimetres of distillate should be collected in the receiver when the thermometer in the fractionating column marks a temperature of just under 149 degree F. (65 degree C.) from 80 cubic centimetres to 84 cubic centimetres should pass over between 149 F. (65 C) and 162 degree F. (72.2 degree C), and a total quantity of 97 cubic centimetres to 98 cubic centimetres should have passed over before the thermometer marks 212 degree F. (100 C).
Form D-1Application for a licence under Section 21 of the Punjab Excise Act, 1 of 1914ToThe Collector of____________________________________________Dated at____________________, the_________________ 19Application of________________________ Resident, or carrying on business at__________________________________________________| The undersigned,| (1for himself)(acting on behalf of)| begs to apply for a licence to (construct and) work and possess a distilliery under Section 21 of the Punjab Excise Act, 1 of 1914, at_______________ in the___________ District of the Punjab |
2. The applicant desires to work___________ stills of the following size and description, namely,_____________________
3. In the event of a licence being granted, the applicant proposes to commence working the distillery on the_________________________________
4. Plans and statements of the premises and buildings to be used as a distillery and for store-houses and other purpose connected with the business of distillation are annexed for approval. The applicant undertakes to erect buildings and to make all necessary structural or other alterations and additions to the premises and buildings which the Collector from time to time approves or directs, and in all respect to confirm to the Collectors directions as to the maintenance of the premises and building in a proper state in regard both to the repair and condition of the buildings and premises and their sanitation and suitability to the purposes of a distillery under the rules in that behalf for the time being in force.
5. The applicant undertakes to comply in all respects with______________
6. A certificate from the Civil Surgeon to the effect that there are no objections on sanitary grounds to the carrying on of the business of distillation in the locality, premises and buildings proposed is attached.
7. Any further plans, estimates or information required will be promptly supplied.
8. The applicant is/are ready are willing to deposit the sum of Rs._______ as security for the due performance by him/them of each and all of the requirements of the Act and Rules and the conditions of the licence.
1. The licencee shall observe the provisions of the Punjab Excise Act, 1 of 1914, and all rules made thereunder, and all rules made under any other law for the time being in force applicable to the manufacture, issue and sale of spirit.
2. A statement of the number, size, description and capacity of the stills which the licencee may erect or maintain under this licence and plans and statements of the premises and buildings to be used as a distillery and for store houses and other purposes connected with the business of distillation are annexed to this licence.
The licencee shall not, without the sanction of the Financial Commissioner erect other stills or otherwise alter these buildings and plants.3. The licence shall at all times maintain in a state of efficiency and good repairs to the satisfaction of the Collector the building and still hereby licenced.
4. He shall furnish true statement, as may be required by the Collector in the form prescribed under the Punjab Distillery Rules.
5. He shall comply with all directions of the Financial Commissioner regarding the character or purity of the liquor to be manufactured the stock of spirit or material to be maintained, and all other matters in which compliable is prescribed by rules made under the Punjab Excise Act, 1 of 1914.
6. He shall not discontinue working the distillery (except in the case of closure for cleaning or repairing without giving six months notice in writing to the Collector of his intention to cease work. He shall continue to fulfil the conditions of his licence during the currency of the notice.
7. If the licence infringe or cause or permit any person to infringe, any of the conditions of this licence, the Financial Commissioner may forthwith revoke and determine the licence and forfeit to Government the whole or any part of any deposit made by the licencee under rule 4(a) of the Distillery Rules published in the Financial Commissioner's Notification No. 1474-E & S. dated the 5th May, 1932.
8. The licencee shall pay regularly and by due date all payments which may become due to Government and in default thereof the Financial Commissioner may forfeit to Government the whole or any part of the security furnished by him, under rule 6 of the rules published in the Financial Commissioner's Notification No. 1474-E & S, dated the 5th May, 1932.
9. The Financial Commissioner may give the licencee notice in writing that the licence will determine at the expiry of not less than one year from the date of the notice.
10. If the licencee from any cause, physical or mental, becomes incapable of carrying on business or dies or becomes insolvent, or (in) case the licencee is a company is wound up the Financial Commissioner may either (1) cancel the licence, (2) continue it in the name of the legal representative of the licencee.
11. Upon the revocation, cancellation or determination of the licencee under the preceding conditions, the licencee or his representative shall forthwith cease distilling and shall cease to use the buildings and plant for the purpose for which they were licenced. Neither the licencee nor any other person shall be entitled to any compensation of damages whatever, in respect of revocation, cancellation or determination of the licence.
Date_______________Financial (Excise) Commissioner Punjab.Form D. 3Licencee's BondThis indenture made the____________ day of________ 19________ between _________________son of____________________, caste__________, resident of_______________________ herein called the Mortgagor) of the one part and the Governor of Punjab (hereinafter referred to as the Government) of the other part : whereas the Mortgagor was on the_________________ day of_________ 19_____________ granted a licence to work a Distillery at__________________ in accordance with the Distillery Rules contained in Notification No. 1474-E and S, dated the 5th May, (sic), which said License is in terms of Form D-2 attached to the said Notification.And whereas by rule 6 of the said Rules the Mortgagor is required to execute a Mortgage bond for the due discharge of all payments which may be, or from time to time become, payable by him to the Government on account of the said Distillery.Now this indenture witnesseth that in compliance with the said 6th rule and in consideration of the grant to the Mortgagor of the said licence to work the said Distillery at__________________ the Mortgagor hereby covenants with the Government to pay to the Government all such payments as may be or from time to time become payable in connection with the working of the said Distillery on the days that such payments shall fall due and in further compliance with the said 6th Rule and or the same consideration aforesaid the Mortgagor as full proprietor hereby grants, conveys, and assigns and those hereditaments and premise situate in_________________________________ and more particularly described and specified in the Schedule hereto attached and delineated on the plan hereto annexed and thereon coloured______________ together with all stock of spirit, apparatus, and utensils, employed in the manufacture and storage of sipirit, now or hereafter, from time to time to be brought on the said premises, together with all easements, rights and things to pertinent or reputed appurtenant to the said premses and all the estate, right, title, claim, and demand whatsoever of the Mortgagor into and upon the said premises, and the said stock of spirit, apparatus and untensils and every part thereof, to hold the same, unto and to the use of the Government in full proprietary right, for ever subject to the proviso for redemption, hereinafter contained, and the Mortgagor for himself, his heirs, legal representatives, and assigns, hereby covenants, with the Government, that he, the said Mortgagor, now has good right to grant the hereditaments and premises, and stock of spirit, apparatus, and utensils hereby granted or expressed so to be unto and to the use of the Government in manner aforesaid and that free from incumbrances :And that whensoever in exercise of the powers hereinafter reserved to the Government sale shall be made of the said premises, stock of spirit, apparatus and utensils hereby granted or expressed so to be, or any part thereof, the Government and any other person or persons who may purchase the same, their heirs, legal representatives, and assigns shall and may at all times thence for quietly possess and enjoy the same and received the rents and profit thereof without any lawful eviction, interruption, claim or demand whatsoever from or by the Mortgagor or any person rightfully claiming from under or entrust for him and that free from incumbrances :And further that he, the Mortgagor and all other persons having or lawfully or equitably claiming any estate or interest in the said hereditaments, and premises, stock of spirit, apparatus and utensils or any part thereof shall from time to time and at all times thereafter, at his or their own cost, during the continuance of this security and afterwards at the cost of the person or persons requiring the same, do, and execute or cause to be done or executed all such acts, deeds and things for the further and more perfectly assuring the said hereditaments and premises, upto and to the use of the Government and other persons aforesaid in manner aforesaid, as shall or may be reasonably required and it is hereby agreed that if the Mortgagor shall, during the continuance of the said licence : make to the Government all such payments, in respect of the working of the said distillery, as may be or from time to time become payable by the Mortgagor, the Government shall on the determination of the said License (but subject to the proviso hereinafter contained) at the request and cost of the Mortgagor, his heirs, or legal representatives, recovery and reassign the said hereditaments and premises, stock of spirit, apparatus and utensils hereby granted unto the Mortgagor, his heirs or legal representatives as he or they shall direct and in the meantime and until default shall be made by the Mortgagor, in the due payments as aforesaid the Mortgagor shall continue in possession and receipt of the rents and profits of the said hereditaments and premises and the stock of spirit, apparatus and utensils thereon. And it is hereby agreed and declared and the true intent and meaning of the parties hereto is that if default shall be made by the Mortgagor, in the due payments aforesaid or any of them, then and in such case and immediately thereupon or at any time, thereafter or from time to time as occasion shall require, it shall be lawful for the Government or his or their officers or servants, duly authorised in that behalf and notwithstanding the dissent or opposition of the Mortgagor, his heirs or legal representatives, to enter into and upon and (whether in or out of possession) to make sale and absolutely dispose of the said hereditaments and premises, stock of spirit, apparatus and utensils hereby granted or expressed so to be or any part thereof by public auction or private contract and for such price or prices as to the Government shall appear reasonable with liberty to buy, in the same or any part thereof, and for effectuating any such sale it shall be lawful for the Government to do, make and enter into, all necessary act, deeds, conveyances and assurances whatsoever, and it is further declared by and between the parties, hereto, that such acts, deed, conveyances and assurances done, made or executed, under or by virtue of these presents, shall be good, valid and effectual, whether the Mortgagor, his heirs or legal representatives, shall or shall not join therein or assent thereto and shall bind the Mortgagor, his heirs or legal representatives, and all other persons claiming under him or them; and it is hereby further agreed and declared that the power of sale hereinbefore contained shall and may be excercised and that all things to be done in pursuance thereof shall be good, valid and binding notwithstanding that no decree of any Court of Law or equity for barring or foreclosing the equity of redemption of the Mortgagor, his heirs or legal representatives, shall have been previously obtained but his power of sale is given in addition to the ordinary remedies of foreclosure, And that the receipts in writing of the Financial Commissioner for the time being for all moneys, to arise from any such sale or sales, shall be good and sufficient discharge to the persons paying the same and shall exonerate such persons from all responsibility in respect of the application or non-application of the same nor shall he or they be bound to enquire whether the sale was regular or authorised under these presents provided always and it is hereby agreed and declared by and between the parties hereto that on the determination or cancellation of the said License the above mentioned hereditaments and premises and stock of spirit, apparatus and utensils shall not be at once reconveyed and reassigned to the Mortgagor, his heirs or legal representatives, but shall be and remain mortgaged with the Government for the term of six months as security for the payment of any sums due by the Mortgagor in connection with the working of the said Distillery :Provided always that the reconveyance at any time of the said premises hereby granted or expressed so to be shall not be deemed to effect the right of the Government to take proceedings against the Mortgagor in case any breach of the conditions herein set forth, shall be discovered after reconveyance and reassignment.In witness whereof the parties to these presents have hereunto set their hand on the dates hereinafter mentioned, respectively.Signed and delivered by the said____________________ on the________ day of___________ in the presence of_________ Witness_____________Part 1 – Buildings
| Serial No. | Detailed description of building | Purpose for which used | Remarks |
| 1 | 2 | 3 | 4 |
Part 2 – Plant
| Serial No. | Detailed description of plant | Capacity Litres | Serial No. of building in which situate | Remarks |
| 1 | 2 | 3 | 4 | 5 |
Part 3 – Locks
| Date when received | Lock No. | When taken into use | Where placed | When taken out of use | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
Part 4 – Hydrometers
| Date when received | Number on instrument | When taken into use | When taken out of use | How disposed of | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
Part 5 – Saccharometers
| Date when received | Number on instrument | When taken into use | When taken out of use | How disposed of | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
Part 6 – Thermometers
| Number of instruments in hand | Number received | Date when received | Defective Instruments | Remarks | ||
| Number taken out of use | Date | How disposed of | ||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
Part 7 – Test Glasses
| Number in hand | Number received | Date when received | Number of glasses broken or otherwise disposed of | Date of breakage | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
Part 8 – Standard Measures
| Date when received | Capacity | Remarks |
| 1 | 2 | 3 |
Part 9 – Standard Weights
| Date when received | Kind of weight | Remarks |
| 1 | 2 | 3 |
Part 10 – Gauging Rods
| Date when received | Length of rod in Millimetres | When taken into use | Number and designation of vessel on which placed | Remarks |
| 1 | 2 | 3 | 4 | 5 |
Part 11 – Government Furniture
| Date when received | Description of article | Number of pieces | Remarks |
| 1 | 2 | 3 | 4 |
Part 12 – Lock Ticket Books
| Number in hand | Number received | Date when received | Used Books | Remarks | |
| When returned | Number returned | ||||
| 1 | 2 | 3 | 4 | 5 | 6 |
Part 16 – Register Of Correspondence And Orders And The Action Taken Thereon
| Date | No. | From or to whom (Name) | Abstract | Action taken and Remarks |
| 1 | 2 | 3 | 4 | 5 |
| Stock of Distilling Base (Register D-4) | Stock of empty Bottles Maintained | ||||||
| Kind | Quantity in hand (Quintals/Kilograms) | Minimum stock required under the rules (Quintals/Kilograms) | Price of Distilling Base (Kilograms) | Description and capacity of bottles | Number in hand (Grosses) | Number required under the rules (Grosses) | Kind of spirit |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| I - Country spirit - | ... | ||||||
| (a) Plain | ... | ||||||
| (b) Ordinary spices | ... | ||||||
| (c) Special spiced | ... | ||||||
| (d) Matured | ... | ||||||
| II - Indian made foreign spirit - | |||||||
| (a) Whisky : | ... | ||||||
| (i) Ordinary | ... | ||||||
| (ii) Malt | ... | ||||||
| (b) Brandy | ... | ||||||
| (c) Rum | ... | ||||||
| (d) Gin | ... | ||||||
| III - Rectified spirit | ... | ||||||
| Total | ... |
| Current price of bulk spirit perproof litre exclusive of duty | Current price of bottled spirit per dozen bottles ofcapacities of 757/750 millilitres, 387.5/500 and 189.25/250millilitres including duty at issue strength | Balance in hand on date of last account (Proof litres) | Distillery spirit | ||||
| (Issued since last account Proof litres) | |||||||
| Passed into stock Since lastaccount (Proof litres) | Quantity utilized for___ conversion or bottling purposes(Proof litres)---- | ||||||
| Punjab, Other States, or Union territories | Total | ||||||
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Distillery Spirits Balance actually in stock at present anddate (Proof litres) | Loss in dryage etc. (Proof litres) | Percentage of loss (Proof litres) | Actual quantity charged to duty for excess dryage (Prooflitres) | Monthly average of issue for the year (Proof litres) | Minimum stock of spirit required under the rules | Duty items register date | Proof litres per 450 litres of wash |
| 17 | 18 | 19 | 20 | 21 | 22 | 23 | 24 |
| Calculation of outturn of finished and unfinished spirit onquantity of Washed and Disttiling Base and on Attenuation Columns22-25 of Register D-12 | Remarks | |||
| Proof of litres for 9.373 quintalof distilling base when the wash used is made from the base only | (Details of exports to other States or Union Territoriesshould inter alia be given here) | |||
| Degrees of Attenuation in cash 450 litres of wash for eachlitred spirit (Proof litres) | ||||
| Name of Base | Litres per in 0.373 quintal | |||
| 25 | 26 | 27 | 28 | |
| (Bub)(Fermentation)| vats No.__________ |
| Table of Dimensions | Tabulation | ||||||||||
| Diameters | |||||||||||
| Depth___________ | |||||||||||
| 1 | 2 | Mean | Area in multiples 25.4 millimetres (an inch) | Contents in litres | Dry Millimetres | Litres | Area in multiples 25.4 millimetres (an inch) | Dry Millimetres | Litres | Area in multiple of 2.54 millimetres tenths of (an inch) | |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
| (Spirit Receiver)(Spirit Vat)| No______________ |
| Table of Dimensions | Tabulation | ||||||||||||
| Litres (per 2.54 millimetres) (tenth of an inch) | |||||||||||||
| Depth | Area in multiples 25.4 millimetres (an inch) | Contents in litres | Wet Millimetres | ||||||||||
| 0 | 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | ||||
| Serial No. | Name of person | Father's name | Residence | Capacity in which employed | Date of_________ Commencement of employment | Termination of employment | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Quantity of distilling base instock on the 1st and 15th of each month | Date and hour in each week of which after previous notice hasbeen duly given to the inspector all stills will be worked offfor the taking of account | |||
| Date | Name | Quantity quintals | Date | Hour |
| 1 | 2 | 3 | 4 | 5 |
| Date and hour, of which previous notice was dulygiven to the Inspector, at which mixing commenced | Distilling base | ||||
| Fermentation | |||||
| Vat No. | Date | Hour | Name | If molasses, specific gravity | Quantity quintals |
| 6 | 7 | 8 | 9 | 10 | 11 |
| When added__________________ | Material added | If bub, the number of bub vat from which transferred | Quantity added | |
| Date | Hour | |||
| 12 | 13 | 14 | 15 | 16 |
| Observed initial, or, in the case of main wash to which anyaddition has been made, the calculated initial | Attenuated wash final | ||
| Quantity | Specific gravity | Quantity | Specific gravity |
| 17 | 18 | 19 | 20 |
| Passed into still or stills No. | For distillation (Serial No. to be ascertained from Inspector) | On date | Quantity | Remarks |
| 21 | 22 | 23 | 24 | 25 |
| Time of entry | Particulars of Gauges, Proofs and Gravitiestaken | |||||||
| Date | Hour 0 to 24 | Whether wash, bub or spirit | Number of vessel or receptacle | Millimetres as shown by dipping rod | Quantity bulk litres | Thermometer | Hydrometer or Saccharmeter | Result |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Details as to the use of local tickets | ||||
| Serial No. of ticket | Vessel, pipe, store-room door, etc., on which used | Whether put on or taken off | Remarks | Signature of Inspector or Sub-Inspector by whom entries weremade |
| 10 | 11 | 12 | 13 | 14 |
| Serial No. of fermentation | Date | Hour | Whether gur, molasses or mahua | If molasses its specific gravity | Quantity quintals | Whether addition (+) Subtraction (-) or balance (=) | Quantity Quintals |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Details or Transference | Gauge reading's including readings taken immediately beforeand immediately after any addition | |||||
| Transferred to F. Vat No. | Litres | Quantity Quintals of distilling base in the bub transferred | Original specific gravity as ascertained for bub less than 24hours old or as declared by Proprietor for bub more than 24 hoursold | Litres | Specific gravity | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Time of first mixing | Distilling Base or Wash | |||||
| Fermentation Number | Date | Hour | Name of base | If mollasses specific gravity | Quantity in each vat quintals | Number of fermentation vat |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Bub, Whether Added in First Setting up or After | Water (if any) Added After First Setting up | |||||||
| Date and hour of addition | Original specific gravity asascertrained for bub less than 24 hours old and declared for bubmore than 24 hours old | Quantity of distilling base in bub added | Date and hour ofaddition | |||||
| ---------- | Quantity (quintals) | --------- | ---------------------------------------------- | Quantity litres | ||||
| Date | Hour | Name | Quantity (quintals) | Date | Hour | |||
| 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Reading to be recorded as soon as the wash has been set uporiginally and immediately before and after any subsequentaddition of bub or water and immediately before wash is drawn offfor distillation | ||||||
| _____________________________________ | Total quantity of distilling base in each, vat quintals | Calculated original gravity of wash to which any addition hasbeen made | Total degrees of attenuation | |||
| Date and hour | ||||||
| Date | Hour | Quantity litres | Specific gravity | |||
| 17 | 18 | 19 | 20 | 21 | 22 | 23 |
| Serial number of distillation to which drawn off | Total and calculation to be enteredfor each serial distillation when the wash for such serialdistillation has been completely passed in | Remarks | |||
| Passed to still number | Total quantity passed in litres | Average degrees of attenuation | Total of distilling base quintals | ||
| 24 | 25 | 26 | 27 | 28 | 29 |
| Date and Hour of | Quantity of the Commencement | ||||||||
| Serial No. of distillation | Register number of still or stills used | Commencement of distillation | Completion of distillation | ||||||
| Date | Hour | Date | Hour | In receiver number | Bulk Litres | Strength | Proof Litres | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Quantity at the end | Account of wash used to be entered on completionof distillation | |||||||
| Distilling base in wash used Degrees of------------------------attenuation | ||||||||
| In receiver No. | Bulk Litres | Strength | Proof litres | Vat No. | Litres of wash | |||
| Name | Quantity quintals | |||||||
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 |
| Spirit removed from receivers for re-distillation | Finished spirit passed to store | |||||
| Unfinishedspirit______________________________________________________difference between columns 14 and 10 of this register | Net outturn | |||||
| From receiver No. | For distillation | Proof litres | Date | Proof litres | ||
| 20 | 21 | 22 | 23 | 24 | 25 | 26 |
| Proof litres per 0.373 quintals of distilling base when thewash used is from one base only | ||||
| Proof Litres per (450 litres) ofwash | Degrees of attenuation in each 450 litres of wash for eachproof litre of spirit | Remarks | ||
| Name of base | (Proof litres per 0.373 quintals) | |||
| 27 | 28 | 29 | 30 | 31 |
| Date and hour of | |||||
| Serial No. of re-distillation | Register number of still or stills used | ||||
| Commencement of re-distillation | Completion of re-distillation | ||||
| Date | Hour | Date | Hour | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| Quantity of unfinished spirit inthe receiver or charger at the commencement of re-distillation | Spirit removed from receiver or charger for purpose ofre-distillation | ||||||
| Receiver or charger number | Bulk litres | Strength | Proof litres | Receiver or charger number | Bulk litres | Strength | Proof litres |
| 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 |
| Account of the out turn of re-distillation. | ||||||
| Finished Spirit | ||||||
| Wastage in the receiver or charger | Account | Passed to store | ||||
| Receiver number | Bulk litres | Strength | Proof litres | Date | Number of vat | |
| 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| With Particulars Or Disposal | ||||||
| Unfinished Spirit | ||||||
| Account | Retained or transferred | |||||
| Total outturn Proof litres | ||||||
| Receiver No. | Bulk litres | Strength | Proof litres | Date | Number of vessels | |
| 22 | 23 | 24 | 25 | 26 | 27 | 28 |
| Difference in redistillation | Details regarding quantity of unfinished spirit in thereceiver or charger at the end | ||||||
| Remarks | |||||||
| Proof litres | Proof litres | Increase or decrease per 450 litres of spirit | Receiver or charger number | Bulk litres | Strength | Proof litres | |
| 29 | 30 | 31 | 32 | 33 | 34 | 35 | 36 |
| RECEIPTS INTO THE SPIRIT STORE | |||||||||
| Date and hour | Plain Spirit | Spiced Spirit | |||||||
| Date | Hour | From Receiver No. | Outturn of distillation No. | Bulk litres | Strength | Proof litres | Bulk litres | Strength | Proof litres |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Litres of Spirit Issued At | |||||||||
| Passed into Store Vat. No. | Initials of Inspector | Date | Number of pass | District of destination | Over proof | London proof | 20 U.P. | 25 U.P. | 35 U.P. |
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 |
| Bottled Spirit Issued In Bottles of | Equivalent In proofLitres | ||||||
| 40 U.P. | 757/750 millilitres Dozen | 378.5/500 millilitres Dozen | 189.25/250 millilitres Dozen | Plain | Spiced | Special spiced | Matured Spiced |
| 21 | 22 | 23 | 24 | 25 | 26 | 27 | 28 |
| Issues from the Store | ||||||
| Equivalent In Proof Litres | ||||||
| Brandy | Malt Whisky | Other Whisky | Coloured Rum | Gin | Rectified Spirit | Denatured Spirit |
| 29 | 30 | 31 | 32 | 33 | 34 | 35 |
| Total Duty Rs. nP. | Amount of manufacture and export duty or manufacturesupervision charges recovered on spirit exported | How duty accounted for viz. by permit, by advance paymentduty fee | Remarks | Initials of the Inspector who issued spirit |
| 36 | 37 | 38 | 39 | 40 |
| Pass under which received | Quantity of spirit as entered in the | ||||||||
| --------------------------------------------------------- | ------------------------------------------------------ | ||||||||
| Date | Name of the Distillery from which received | Number of pass | Date | Kind of spirit | Bulk litres | Strength | Proof litres | Bulk litres | Strength |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Quantity of spirit as ascertained by measurement | Quantity of spiritpassed to Store | Quantity of spiritcharged to stills | |||||||
| --------------------------------- | --------------------------------------- | ------------------------------------- | |||||||
| Proof litres | Wastage in transit proof litres | Bulk litres | Strength | Proof litres | Bulk litres | Strength | Proof litres | Balance in hand proof litres. How disposed of | Remarks |
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 |
| Quantity issued for bottling | Number of bottles filled (Dozen) | ||||||
| Date | Class of spirit | Bulk litres | Strength | Proof litres | 757/750 | 378.5/500 | 189.25/250 |
| millilitres | millilitres | millilitres | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Plain | ... | ||||||
| Spiced | ... | ||||||
| Special spiced | ... | ||||||
| Matured spiced | ... | ||||||
| Brandy | ... | ||||||
| Malt whisky | ... | ||||||
| Other whisky | ... | ||||||
| Coloured rum | ... | ||||||
| Gin | ... | ||||||
| Total |
| Quantity Contained in the Bottles Filled | Balance in Hand | ||||||
| Bulk litres | Strength | Proof litres | Bulk litres | Strength | Proof litres | Wastage in bottling Proof litres | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Passed into stock proof litres | ||||||||
| Date | Class of spirit | Last balance or when stock is taken actual balance ProofLitres | Plain | Spiced | Received in bond from other distilleries | After compounding | After conversion into rectified spirit | After denaturation |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Plain | ... | |||||||
| Spiced | ... | |||||||
| Special spiced | ... | |||||||
| Matured spiced | ... | |||||||
| Brandy | ... | |||||||
| Malt whisky | ... | |||||||
| Coloured rum | ... | |||||||
| Gin | ... | |||||||
| Rectified | ... | |||||||
| Denatured | ... | |||||||
| Total |
| Issued Proof litres | Actual balance ascertained at stock taking | ||||||||||
| For duty | Free of duty in bond | For bottling | For compounding | For conversion into rectified spirit | For denaturation | Balance Proof litres | In Vat No. | Class of spirit | Proof litres | Proof litres lost by dryage being the difference betweencolumns 16 & 19 | Percentage of dryage |
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| Received | Issued | ||||||||
| Dozen | Dozen | ||||||||
| Date | Class of spirit | 757/750 | 378.5/500 | 189.25/250 | Proof | 757/750 | 378.5 | 119.25/250 | Proof |
| millilitres | millilitres | millilitres | litres | millilitres | millilitres | millilitres | litres | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Plain | ... | ||||||||
| Spiced | ... | ||||||||
| Special spiced | ... | ||||||||
| Matured spiced | ... | ||||||||
| Brandy | ... | ||||||||
| Malt whisky | ... | ||||||||
| Other whisky | ... | ||||||||
| Coloured rum | ... | ||||||||
| Gin | ... | ||||||||
| Total |
| Balance | Actual Balance Ascertained at stocks taking | ||||||||
| Dozen | Dozen | Dryage in Proof litres | Percentage of dryage | Remarks | |||||
| 757/750 | 378.5/560 | 189.25/250 | Proof | 757/750 | 378.5/500 | 189.25/250 | Proof litres | ||
| millilitres | millilitres | millilitres | litres | millilitres | millilitres | millilitres | |||
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 |
| Further Payments Made In Advance | |||||
| Number and date of Treasury Officer's letterintimating payment | |||||
| Date | Balance brought forward | Amount No. | Date | Total of balance and additional payment | |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Debitaccording to Column 33, Register 13 | Daily total ofdebits | Daily balance of advance carriedforward | Remarks | |
| On pass No. | Amount debited | |||
| 7 | 8 | 9 | 10 | 11 |
| Spirit| (Compounded)(Denatured)| issued and passed into stock |
| {| |
| (Compounded)(Denatured Material) |
| Spirit| (Compounded)(Denatured) |
| Bulk Litres | Original strength | Litres equivalent, London Proof | Strength after compounding | Degrees of obscuration |
| 8 | 9 | 10 | 11 | 12 |
| Passed into stock | ||||
| Vat No. | Bulk Litres | Apparent strength | Degrees of obscuration | Proof litres |
| 13 | 14 | 15 | 16 | 17 |
| Issued | ||||
| No. of pass | Bulk Litres | Actual strength (column 9) | Proof litres | Remarks |
| 18 | 19 | 20 | 21 | 22 |
| Serial No. of Ticket | For receiver Room & C | ||||
| Binding | Lock | Date | Hour | Minute | Initials |
| Put on Taken off | |||||
| Serial No. | For | ||
| Lock | Date | Hour | Initials |
| Put on Taken off | |||
| Put in | |||||
| Date | Class of spirit, i.e., Plain, Special, Compounded,Denatured | Bulk litres | Strength | Degrees of obscuration (if any) | Litres equivalent London proof (Register No. 16) |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Taken out | |||
| Serial No. of pass on which issued | Bulk litres | Strength | Litres equivalent London Proof |
| 7 | 8 | 9 | 10 |
| Balance | Balance | ||
| Bulk Litres | Strength | Litres equivalent | Bulk Litres |
| 11 | 12 | 13 | 14 |
| Ascertained at stock-taking | |||
| Strength | Litres equivalent London Proof | Litres equivalent London Proof lost by dryage, etc. | Remarks |
| SIGNED and delivered by | |
| for and on behalf of | |
| in the presence of | |
| 1 | |
| 2 | |
| SIGNED by ___________________________________________________________________________________________________ | |
| for and on behalf of the Governor of Punjab. | |
| Note. - To be on stamped paper of Re. 1 |
| Issued from Store Room | Removed from Distillery | |||||||
| Number of vat from which issued | Bulk litres issued from the vat | Strength | Litres equivalent London Proof | Litres of Water added | Strength | |||
| Bulk litres | Temperature | Hydmr., Indication | Strength | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Removed from Distillery-Conted | |||||
| Litres equivalent London Proof | Rate of duty charged | Duty due | Challan number | Degrees of obscuration (if any) | Number of vessels or package in which issued |
| 10 | 11 | 12 | 13 | 14 | 15 |
| Removed from Distillery concld | |||
| Weight and description of each vessel with packing, etc., asissued | Percentage of loss in transit (if any) on each vessel | Remarks | |
| (If removed in bond or execution of a bond for payment ofduty, or against advance payment note here, quoting authorityor entry in register D- 15 | |||
| Weight | Description with details of seals and labels | ||
| 16 | 17 | 18 | 19 |
| Quintals/Killograms/Grams |
| Details of vessels in which removed | |||||||
| Description of contents in each vessel | |||||||
| Serial No. and description of each vessel | Details of labels and seals on each vessel | Weight of each vessel with packing etc., as issued | Class of spirit | Bulk litres | Strength | Bulk litres equivalent London Proof | Degrees of obscuration (if any) |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Quintals/Kilograms/Grams | |||
| Duty on total quantity issued | Remarks | ||
| Total duty charged | Whether duty has been paid or is to be accounted for on bond | Percentage of loss (if any), on transit on each vessel | In this column officers inspecting vend premises should noteon the pass, the dates when particulars regarding it wereentered in the licencee's register and should then initial thepass and forward it to the Excise Inspector of the district |
| 9 | 10 | 11 | 12 |
| Details of issue | |||||||||
| in dozen and bottles in litres | |||||||||
| Serial No. | Class of spirit | Bottles of the capacity of 757/750 millilitres | Bottles of the capacity of 189.25/250 millilitres | Half pints | Bulk litres | Strength | Proof litres | Degrees of obscuration | Total duty charged |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Remarks | |||||
| Amount of manufacture and export duty or manufacturesupervision charges recovered on spirits exported | Challan No. | Whether duty has been paid or is to be accounted for on bond | Details of labels and seals on each package | Weight of each package with packing etc., as issued | In this Column officers inspecting vend premises should noteon the pass the dates when particulars regarding it were enteredin the licencee's register and should then initial the pass andforward it to the Excise Inspector of the district. |
| 10-A | 10-B | 11 | 12 | 13 | 14 |
1. This pass is issued on the following conditions :-
| For Ascertaining full capacity of casks | ||||||||
| Weight of casks Kilograms | Proof | |||||||
| Date of removal from spirit store room | Progressive numbers of casks | Year in which deposited in warehouse | Empty | Full | Of Spirit | Temperature | Hydrometer indication | Hydrometer strength |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Obscuration | Actual strength | Full capacity | Quantity (if any) drawn off per measure | Ullage quantity | Bung diameter | Wet millimeter | Proof litres | Observations |
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 |
| Removed from warehouse to Spirit Store Room AfterMaturing | |||||
| For ascertaining quantity of bung rod | |||||
| Date of removal | Bung diameter | Wet millimeters | Full capacity | Ullage quantity | Temperature |
| 19 | 20 | 21 | 22 | 23 | 24 |
| Proof | Deficiency in cask after maturing | |||||||
| Hydrometer indication | Hydrometer strength | Obscuration | Actual Strength | Proof litres | Proof litres | Percentage | Actual percentage allowable | Observation |
| 25 | 26 | 27 | 28 | 29 | 30 | 31 | 32 | 33 |
| Date | Number of the cask | Tare weight of cask Kilograms or Kilograms | Calculated gross weight of cask filled with spirit Kilogramsor Kilograms | Actual weight of cask filled with spirit Kilograms orKilograms | Difference Kilograms or Kilograms | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Month and Date | Name and particulars of holiday | Details regarding working of distillery connected with themanufacture, etc., of - | Time and date when notice to workthe distillery was received | Signature of Excise Inspector | Rate of overtime fee per day orpart of the day | Total amount due | No. & date of challan under which payment was made in thetreasury | Remarks | ||
| Spirit | Wash | Bub | ||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Month and year | Previous stock | Received during the month | Quantity issued with name(s) of person(s) to whom issued | Balance in hand | Remarks | Signature of the Manager |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Proof litres | Proof litres | Proof litres | Proof litres |
| Quantity of spirit removed from distillery | Strength of spirit removed | Number of still vat, receiver or cask from which removed | Kind of spirit removed | Signature Date of Officer in whose presence removed | Date |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Quantity of spirit used for experiment | Nature of experiment | Balance in hand | Quantity of spirit which becomes deletrious | Quantity of wasted spirit returned for redistilation | Signature of the Distillery Inspector receiving the spirit forredistillation | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 | 13 |
| Name of month | Kind of spirit | Vat No. | Actual balance at the time of stock taking (Proof litres) | Quantity of spirit put in during the month (Proof litres) | Total of columns 4 and 5 (Proof litres) |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Issues during the month (Proof litres) | Balance (Proof litres) | Stock in hand (Proof litres) | Wastage, i.e. difference between columns 8 and 9 (Prooflitres) | Percentages of wastage | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 |
| Name of month and year | Kind of spirit | Opening balance (Proof litres) | Quantity issued for bottling (Proof litres) | Total of columns 3 and 4 (Proof litres) |
| 1 | 2 | 3 | 4 | 5 |
| Quantity bottled (Proof litres) | Wastage i.e. difference columns 5 and 6 (Proof litres) | Balance in hand (Proof litres) | Percentage of wastage | Remarks |
| 6 | 7 | 8 | 9 | 10 |
| Name of month and year | Kind of spirit | Opening balance (Proof litres) | Quantity of bottled spirit received (Proof litres) | Total of columns 3 and 4 (Proof litres) | Quantity issued (Proof litres) |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Balance (Proof litres) | Actual balance at the time of stock taking (Proof litres) | Wastage i.e. difference between columns 7 and 8 (Proof litres) | Percentage of wastage | Remarks |
| 7 | 8 | 9 | 10 | 11 |