Section 47 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
47. Building arrangements.
- Arrangement of the building shall be as under :(i)The portion of the non-bonded manufactory used as "laboratory" shall be separated from that used for other purpose.(ii)The windows of the "spirit store" "laboratory" and "finished store" shall be fitted with malleable iron bars not less than 19 mm. in thickness, set not more than 102 mm. apart and fixed in the brick-work to a depth of at least 51mm. at each end. On the inside of each window there shall be securely fastened to the bars stout wire-netting the aperture of which shall not exceed 25 mm. in diameter.(iii)There shall be only one entrance to the non-bonded manufactory and one door each to the "laboratory", "spirit", "store", and "finished store".(iv)All pipes from sinks and wash-basins inside the manufactory premises shall discharge into closed drains forming part of the general drainage system of the premises.(v)All electric and gas connections with the licensed premises being be so fixed as to admit of the supply of electricity or gas being cut off and the regulators or switches being securely locked out at the end of day's work.(vi)There shall be separate "spirit store" for the rectified spirit (purchased at the duty of Rs. 10 and Rs. 20 and Rs. 80 per litre).(vii)There shall be separate finished stores for medicinal and toilet preparations falling under each item of the Schedule to the Act.(viii)All alterations in arrangement of building and plants shall be made only with the previous sanction of the Excise Commissioner(ix)The State Government may relax all or any of the provisions of Cls. (i) to (viii) in the case of small manufacturers whose annual consumption of alcohol does not exceed 500 litres and also in the case of those who prepare medicinal preparation for dispensing to their patients only and not for sale.
