Section 762 in Rules under the United Provinces Excise Act, 1910
762. Sampling apparatus.
- If desired, a sampling apparatus may also be used provided that it .is so constructed that for every sample drawn off, and exactly equal quantity is discharged into a closed and locked receiver. The samples shall be produced before the officer-in-charge, who on finding that they agree in measurement and strength with the corresponding quantity discharge into the receiver, shall pass them into store. Should any deficiency occur the matter must be reported for orders.
