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State of Tamilnadu - Section

Section 14 in Tamil Nadu Neera Rules, 2017

14. Procedure for taking samples of Neera.

- The Inspecting Officer may, at any time, take samples of the unprocessed Neera as well as processed Neera kept ready for sale either in the coconut garden or in the manufactory and subject it to chemical analysis in the laboratory so as to ensure that it is fit for human consumption and does not contain any alcohol. The samples shall be taken in two bottles labelled as "A" and "B" and in each bottle 300 ml of Neera shall be collected. The bottle marked as "A" shall be handed over to the laboratory for chemical analysis and the bottle marked as "B" shall be kept in the safe custody of the Inspecting Officer. While taking the samples, in addition to the seal of the Inspecting Officer, the seal of the licensee or his representative may also be affixed, if the licensee so desires.