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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Mizoram - Subsection

Section 42(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(3)Glass safe sampling. - The licencee shall, if the Commissioner so direct, provide between the stills and the spirit receivers a glass safe by which the quantity and strength of the spirits which are running, will at any moment, be visible to the operator, or a sampling apparatus so constructed that for every samples drawn off, an exactly equal quantity shall be discharged into a closed and locked receptacle. If required, both a safe and sampling apparatus shall be provided. The licencee shall also, if so required, provide branch pipes fitted with lock by means of which spirits of different strength and quali- ties may be diverted into separate receivers.