(1)All spirit used in the manufacture of foreign liquor shall be of such standard and quality as may be prescribed or approved by the Excise Commissioner.(2)All the containers for storing, blending, reducing, maturing and compounding the spirit shall be kept clean. Water used shall be pure and potable. No ingredient noxious to health shall be added to the spirit stored. The colouring, flavouring, essencing, aromatic agents etc. used for compounding the spirit, shall be of good quality, fit for human consumption and not deleterious to health.(3)The licensee shall have to establish his own laboratory within the licensed premises. Such a laboratory shall be well equipped, manned by qualified technical personnel and the expenditure incurred on it shall be borne by the licensee. Sample of every batch of foreign liquor manufactured and read) for bottling shall be analyzed in the laboratory before it is bottled. The issue of a batch shall be allowed only when the sample of foreign liquor is found fit for human consumption. An attested photocopy of every such chemical analysis or test report shall be provided to the officer-in-charge free of cost. The samples shall be drawn under the supervision of and in the presence of officer-in-charge of the manufactory or bottlery.(4)(a)The officer-in-charge of the manufactory or bottlery may stop, pending the order of the Excise Commissioner, issue of foreign liquor which he considers not of good quality and may, on every such occasion take samples of such spirit or foreign liquor at the cost of the licensee for sending them for chemical analysis or test to the departmental laboratory or any other authorised laboratory.(b)Excise Commissioner may also direct taking of samples at random of bottled foreign liquor and the officer-in-charge shall draw samples in accordance with the directions issued by the Excise Commissioner in this regard and send them to the departmental or authorised laboratory for chemical analysis or test.(c)Spirit or foreign liquor, found sub-standard or unfit for human consumption on chemical analysis or test, shall be rejected and destroyed or disposed of in any other manner under the orders of the Excise Commissioner or an officer authorised by him for the purpose. The Excise Commissioner may also permit redistillation in such cases.
