83. Blending of spirit into foreign liquor, its storage and issue.
(a)Spirit shall be blended into foreign liquor only by mechanical means taking care to see that no impurities are added to it.(b)Foreign liquor after blending shall be matured in such fashion and for such period as stipulated before it is issued.(c)All the pipes conveying spirit of foreign liquor shall be fixed at a sufficient height. All the flanges on these pipes shall be kept in sealed position with lead seals.(d)All the manholes and cocks and other opening of store vessels and spirit vats shall be closed and fixed with locks.(e)The licensee shall provide for use or measuring spirit or foreign liquor in the manufactory at the time of issue, such measures, gauges, weighing machines or other appliances as the Commissioner of Excise may direct him to provide.(f)No whisky, brandy and rum shall be blended at a strength other than 250 U.P. and 500 U.P. and gin at a strength other than 350 U.P.(g)Foreign liquor shall be coloured or flavoured as per specification issued by the Excise Commissioner. No such substance shall be used by the licensee unless the chemical examiner or any other officer appointed by the State Government has examined a sample thereof and approved the same as suitable for compounding.
