Section 73(b) in The Punjab Distillery Rules, 1932
(b)With the special permission of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] any licensee, who is able to declare the alcoholic percentage and the original specific gravity of a bub, may keep such bub for more than 24 hours after the time when to making solution or setting up commences, and he may be permitted to make such a bub and keep it going continuously by adding to it fresh sancharine substance and water from time to time. In such a case he must, at the time of adding any of such continuously maintained bub, to the contents of any fermentation vat containing wash record quantity in bulk litres and the original specific gravity of the addition. The Inspector shall enter a copy of these particulars in his register in D-11 and make the necessary alteration in the records of the wash, to which it is added.
