59. Colouring and flavouring substances to be examined and approved before use.
(1)All colouring and flavouring substances to be used by the licensee shall be kept in the warehouse or godown and no such substance shall be used unless the Chemical Examiner, or such other officer appointed by the State Government for the purpose has examined a sample thereof and approved the same as suitable for the compounding of foreign liquor :Provided that, if any such substance manufactured by a reputed firm is brought into the warehouse or godown and kept there with the original label and capsules intact, it shall be examined under this sub-rule only once a year.(2)Fee for examination of sample. - A fee of Rs. 5 shall be payable by the licensee for examination of each sample under sub-rule (1).
