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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(7) in The Punjab Chemical Works Rules, 1933

(7)Sub-rule (4) must be followed in respect of preparations referred to in sub-rule (2)(b), but the contents of bottles are to be checked at the time of issue according to the following scales :-Whenever the number of bottles in any consignment does not exceed 100, the officer-in-charge is to measure one in every 25 and fraction of 25 up to 50 and one in any remaining number up to 100. When the number exceeds 100 three bottles are to be measured in the first 100 and one in every 50 and fraction of 50. A large proportion should be measured, should the officer-in-charge consider it necessary. The officer-in-charge must certify in Form M.C. 6 the number of bottles issued and how many were checked on measurement. Only standard[litre measures] [Legislative Subsituted Part III dated 11.2.67.] and graduated glass measures, approved by the Financial Commissioner are to be used in gauging preparations.