Section 35 in The Punjab Chemical Works Rules, 1933
35.
Samples of any finished preparation may at the time of its removal to the warehouse be taken for despatch to the Chemical Examiner for analysis and test of the amount of proof spirit contained therein. Not less than ten per cent of the preparation issued from the Chemical Works in the month should thus be sampled. The officer-in-charge is responsible for ensuring that not less than this percentage of issue is sampled monthly. The following procedure shall be observed in sampling the preparation :-(1)A sample shall be not less than 85 millilitres.(2)Every sample must be taken in duplicate personally by the officer-in- charge. The cork of every bottle must be sealed by him with a revenue seal and the name of every preparation must be stated on a label affixed to each bottle. The duplicate samples should be kept under excise lock until the result of analysis has been reported, unless specially asked for by the Chemical Examiner to replace the original samples or to repeat an analysis. Duplicate samples to which no further reference can be needed may be returned to the approved manufacturer.(3)The sample must be placed in a case and securely fastened with tap or wire provided by the approved manufacturer and be sealed by the officer-in- charge with a revenue seal and delivered without delay at the expense of the approved manufacturer to the Chemical Examiner.(4)An advice letter in Form M.C. 9 must be despatched to the Chemical Examiner at the same time.
