(1)In case of warehouse in bond, the licensee shall provide, free residential quarter for the officer-in-charge and staff, near the warehouse or store-room, an in all cases, he shall provide suitable office accommodation with sanitary arrangements for such officer within the warehouse or store room and also supply such furniture and other articles tor his use as may be considered reasonable by the Superintendent.(2)The State Government shall not be held responsible for an loss or damage by theft, fire or any other cause whatsoever occurring to any spirit in the warehouse or storeroom.(3)For each day's operation or operations a 72 hours' previous notice (exclusive of Sundays and holidays) shall be given by the licensee to the officer-in-charge.(4)All colouring and flavouring substances to be used by the licensee shall be kept in the warehouse or store-room and no such substance shall be used unless the Chemical Examiner appointed by the State Government as a sample thereof and approved the same as suitable for the compounding of foreign liquor.(5)The cost of despatching samples for chemical examination and of the chemical examination shall be borne by the licensee.(6)Only pure filtered water shall be used for the purpose of education of foreign liquor from a higher to a lower strength.(7)In the process of compounding and blending of brandy, whisky, gin and rum in Orissa, no spirit except British spirit, or India-made spirit or Scotch whisky or French brandy shall be used.
