The colouring and/or compounding of spirit with materials not specifically prohibited by the Financial Commissioner is permitted -(a)in store vats;(b)in the special issue-room (Rule 103) at the time of issue; and(c)in bottling vats or other vessels in which spirit is stored before transference to the bottling room :Provided this is done in the presence of the Inspector and under his supervision.All colouring and compounding materials brought into the Excise enclosure shall be entered by the Inspector in the register in Form D-16 and be kept thereafter in the colouring and compounding materials room. Their quantity and character shall be subject to the check as occasion may require.
