(1)The contractor shall also apply weighing machines for use in warehouses, for ascertaining the capacities and contents of casks or drums received from the distillery.(2)No weighing machine to the used which has not been approved by the Excise Commissioner and the contractor must take immediate steps for setting right a machine which is reported to have become inaccurate or gone out of order.(3)Standard weights equal to the weight of full drum of the maximum size must also be supplied by the contractor at every such warehouse.(4)As the platforms of movable weighing machines are often considerably above the floor level, a properly made ramp must be provided for each machine so that the machine will not be injured by the rolling of casks up to the planks resting on the side of the platform.
