Section 40 in Punjab Excise Bonded Warehouse Rules, 1957
40.
The colouring and compounding of liquor with materials not specifically prohibited by the Financial Commissioner is permitted-(a)in store vats, and(b)in the issue rooms at the time on issue of bulk liquor :Provided that this is done in the presence of the officer-in-charge. All colouring and compounding materials brought into the warehouse shall be entered by the officer-in-charge in the register in form D.16 and kept in the colouring and compounding materials room. Their quality and character shall be subject to check from time to time.
