(3)The Officer-in-charge may also take samples for analysis at the laboratory located at the Excise Commissioner's Officer, Gwalior or any other laboratory as may be directed by the Excise Commissioner of the following :-(i)When the Officer-in-charge apprehends that the manufactured or stored beer or wine is not of the required standard or quality.(ii)When a random sampling for testing is ordered by the Excise Commissioner.(iii)When the Officer-in-charge himself opts for random sampling for the purpose of testing.
