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State of Assam - Section

Section 30 in Assam Excise Rules, 1945

30. Precautions to be exercised in storing rectified or denatured spirit or absolute alcohol.

- (i) The room in which rectified or denatured spirit or absolute alcohol is stored by vendors thereof, or by persons licensed to possess the same in large quantities, shall be built of uninflammable material and shall be well ventilated so as to prevent the accumulation of spirit fumes. Naked lights or fire shall not be used or kept in such room. All receptacles containing such spirit shall be kept closed so as to prevent the accumulation of spirit fumes in the room.
(ii)All bottles, jars, drums or casks containing denatured spirit shall be legibly branded or labelled in red bearing picture of skull and cross bones with a warning "Poison-Not to be taken internally" written in English and in the vernacular of the district. The design and style of the label shall be as follows :
Denatured SpiritNot to be taken internally