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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Haryana - Subsection

Section 89(4) in The Punjab Distillery Rules, 1932

(4)Denatured spirit:Provided that, excepting denatured spirit, any vessel set apart and used for the storage of any one of the above kinds of spirits shall not be used for the storage of any other kind of spirit unless the vessel is properly cleaned and filled with water for at least 24 hours so that no smell, taste or colour of a previous spirit is imparted to a fresh spirit.Any vessel or vessels set apart for the storage of denatured spirit shall be in a separate room or building set apart solely for such spirit. That room or building shall be called the denaturing room.