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State of Punjab - Section

Section 35 in The Punjab Distillery Rules, 1932

35.

The licensee shall, if there is a demand upon his distillery for such a quantity, produce during each calendar year at least 90 per cent of the outturn of plain and spiced country spirit which his stills are capable of producing according to the estimate of their charge capacity entered in his licence. The calculation of the outturn shall be based on the assumption that 100 liters of wash whether of gur molasses or mahua, will yield 12 proof litres] of spirit, that each continuous still will work on an average 12 hours a day, and that each pot still will be charged with wash one and a half times a day, and that all stills will work for an average of five days a week throughout the year.