Section 23 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
23. Quality Control in the Country liquor bottling plant.
- Each country liquor bottling plant shall ensure following measures with respect to quality control during the manufacture of country liquor :-(1)ENA (spirit) used in the manufacture of country liquor shall be commensurate to the specification of such liquor prescribed by the FSSAI from time to time and also be fit for human consumption. All possible measures for good hygienic conditions shall be maintained by the country liquor bottling plants.(2)No ingredient noxious to health shall be added or stored in the country liquor bottling plant. The flavoring, essence or aromatic agents used for compounding the liquor shall be fit for human consumption.(3)The Country liquor bottling plant shall have to establish its own laboratory within the licensed premises; such laboratory shall be well equipped and manned by qualified technical personnel as prescribed from time to time. The expenditure incurred on it shall be borne by the plant. The Excise Commissioner shall from time to time issue orders to declare the nature of equipment and their specification necessary to set up such laboratory, and the minimum required qualifications of the personnel to be employed to man the laboratory, The country liquor bottling plant, shall nominate a person as in charge of this laboratory in "Form 1 (CH)" annexed to these rules who on behalf of the company shall sign the Test Report of Samples(s) and submit the same to the Excise Officer-in-Charge.(4)The licensee of the country liquor bottling plant or any authorised representative on behalf of the country liquor bottling plant shall draw two samples of 600 ml. each of every batch after the processes of reduction, blending etc. are completed and before the process of bottling is commenced under the supervision of and in the presence of the Officer in charge of the country liquor bottling plant and make over these two samples (batch wise) to the Excise Officer-in-charge, who with proper invoice shall send one of the these samples to the laboratory within the country liquor bottling plant for testing and another sample shall be kept under his custody for six months from the date of last bottling of such batch of country liquor. The sample bottles kept under the custody of the Excise Officer-in-charge may be reprocessed with intimation to the Collector; however no reprocessing fee will be chargeable in this case.(5)The licensee or any authorised representative on behalf of the licensee shall procure a certificate from the Excise Department Laboratory/ Chemist, Government of Jharkhand or a chemist or National Accreditation Board for Testing and Calibration Laboratories (NABL) empanelled with Excise Department to which Excise Commissioner may refer for test for each brand to be manufactured in the country liquor bottling plant wherein said Examiner shall standardise, as per FSSAI specification in this regard, the ingredients and its parameters to be checked to ensure fitness of such brand for human consumption and the Officer in Charge shall allow bottling of any batch of country liquor when the chemical analysis or test report of such country liquor shall conform to the standards mentioned by the concerned Examiner in the certificate. The report shall be drawn in "Form II (CH)" annexed to these rules and handed over to the Officer in charge, after proper attestation of the person authorised in this regard, to keep as records of manufacturing of such batch of country liquor in the country liquor bottling plant.(6)(a)The Excise Commissioner may direct for taking of samples of bottled country liquor at random from any country liquor bottling plant and the Office-in-charge shall draw such samples in accordance with the directions issued by the Excise Commissioner in this regard and send it to the departmental laboratory or other authorised laboratory for chemical analysis or test.(b)If country liquor present in VAT or bottled country liquor is, found sub-standard or unfit for human consumption on chemical analysis or test, it shall be rejected, and destroyed or disposed of in such manner as may be directed by the Excise Commissioner in this regard.(c)The Excise Commissioner may direct a country liquor bottling plant to get the samples, drawn as mentioned in sub-rule(4) above, tested from any National Accreditation Board for Testing and Calibration Laboratories (NABL), Accredited Laboratory or any Government Laboratory at its own cost, in case the said country liquor bottling plant fails to provide adequate facilities in its own laboratory or if any of the test reports furnished to the officer in charge is proved to be fabricated to cause its own benefit.
