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State of Uttar Pradesh - Section

Section 806 in Rules under the United Provinces Excise Act, 1910

806. Gauging of issues.

- The gauging of issues may be by the gallon measure, by other authorized measuring appliance or by weighment. All gallon measures must be compared with the standard gallon measure at least once a month. Other sanctioned measuring appliances must be tested at the beginning of each week. Where gauging is made by weighment, distillers must provide the necessary scales and weights, the correctness of which should be frequently tested by officer-in-charge and by inspecting officers. In testing platform weighing machines, the arm weights should be adjusted as accurately as possible against standard dead weights placed on the platform. No machine in which the error amounts to or exceeds 0.5% should be permitted to be used until it has been properly adjusted.