(1)The licensee of winery shall provide separate room for each of the following purposes -(i)Fermentation process.(ii)Manufacturing Operations.(iii)Storage of spirit.(iv)Bottling of Wine.(v)Storage of manufactured wine in sealed bottles and other receptacles.(2)No room shall be used for more than one purpose.(3)Every room shall be well ventilated and all the windows and apertures thereof securely barred and covered with iron grills.(4)There should be a sign board outside every room, on which the purpose of the room shall be written in oil paint.(5)All gas and electrical connections without the licensed premises shall be so fixed as to ensure that the supply of gas or electricity can be cut off when required and all the regulators and switches are securely locked at the end of the days work.(6)There shall be only one entry to and one emergency exit from the licensed premises. Every door inside the winery shall be securely locked with a revenue-lock.(7)The licensee shall cause to write in legible letters with oil paint colours on some conspicuous part, name of every vat, mashtun, under back copper, heating-tank, cooler, fermenting-vessels etc. to be used by him and the purpose for which it is used. Where more than one vat, vessel, room or place is used for the same purpose, they shall bear distinctive serial numbers.(8)All vats, vessels and other receptacles shall be placed and fixed in such manner as to ensure that the contents can be accurately ascertained by gauge or measure and shall not be altered in shape, position or capacity unless the officer-in-charge has been informed of that a fortnight ago.(9)All vats, vessels and receptacles shall be gauged jointly by the officer-in-charge and the licensee and a table shall be prepared which shall show the total capacity of each vessel in liters or kilograms, as the case may be, and the capacity in depth at each centimeter.(10)No vessel which has been altered in shape, capacity or position shall be taken in use unless it has been regauged and a table prepared as provided in sub-rule (9) above.
