Section 771 in Rules under the United Provinces Excise Act, 1910
771. Minor alteration in distillery arrangement.
- The previous sanction of the Excise Commissioner should be obtained to all alterations in and additions to buildings or permanent apparatus actually used in the preparation, conveyance or storage of liquor, except in the following cases, in which officer-in-charge may sanction the alterations, subject to immediate report to and subsequent approval by the Excise Commissioner :(a)Additions, alterations or repairs to wash vessels, pipes used for the conveyance of wash, steam, gas or water, stills not actually in use, furnaces and flushes, mixing apparatus and wash or water pumps.(b)Necessary repairs to gauge vessels or to spirit pipes.(c)Repairs of an emergent nature.As regards works coming under head (a) the officer-in-charge may, on receipt of 'twenty-four hours' written notice from the distiller or his authorized agent, permit the work to be proceeded with, but in any case of doubt he should refer the matter to the Excise Commissioner. All such applications should be filed for future reference.In the case of works coming under head (b) the officer-in-charge may, on similar notice being given permit the work to proceed if he is convinced that any delay in proceeding with it would cause inconvenience. He will be held responsible that the work is performed without risk of loss to the revenue.Repairs of an ostensibly urgent nature may be allowed to proceed immediately on receipt of a written application. Care must be taken to see that no risk to the revenue is involved.
