- [(1) Every person who [manufactures or sells any excisable article or sells any foreign liquor] [Existing provision numbered as sub-section (1) and thereafter sub-section (2) inserted by the Amendment Act 20 of 2001.] is bound-(a)to equip himself with such measures, weights and instruments as the Commissioner may require and to keep the same in good condition; and(b)on the requisition of any Excise Officer duly empowered in that behalf, at any time to measure, weigh or test any [excisable article or foreign liquor] [Substituted by Amendment Act 11 of 1973. ] in his possession in such manner as such Officer may require.(2)The manufacturer of excisable articles licensed under this Act shall not use or make use of vessels, tanks, receptacles, vats, or any other equipment in the process of manufacture/blending or for storage of raw materials, blends, alcohol or any permissible ingredient without obtaining proper calibration from the competent authority.]
