(4)On the basis of the report furnished by the departmental laboratory or the Government approved laboratory, as the case may be, the Distillery Officer shall calculate the minimum quantity of alcohol which would have been produced by the distiller on the basis of minimum prescribed. In case recovery is below the prescribed minimum, the Distillery Officer shall call for the explanation of the distiller and forward the same alongwith his comments to the Deputy Excise Commissioner of the respective division. If necessary, the Deputy Excise Commissioner will make necessary enquiries and furnish the report to the Excise Commissioner for orders.
