Section 784 in Rules under the United Provinces Excise Act, 1910
784. Separate premises to be provided for process of denaturation and for storage of the denaturing agents.
- Separate premises previously approved for the purpose by the Excise Commissioner shall be provided for the process of denaturation and for the storage of denaturing agents and the vessel and receptacles used in the process. Denaturation shall take place in these premises only and issue and storage of denatured spirit shall only be made from or in these premises. The premises shall be secured by an excise lock, and denaturation shall take place under the direct supervision of the officer-in-charge.
