Section 70A(14) in The Rajasthan Distilleries Rules, 1977
(14)On receipt of licensee's application, the Officer-in-charge will after taking account of the spirit is the cask/vat by mean of bung rod in the manner prescribed by the Excise Commissioner, see the cask/vat removed to the store-room from which the issue of matured spirit will be made under the ordinary rules and procedure. The actual quantity of spirit in proof litre removed from the warehouse to the store-room will be recorded in the ware-house register as passing into the stock of the latter.
