(a)Before receiving or draining spirit from the vat in store, the spirit contained in the vat shall be tested for its quality and strength by the officer-in-charge. Blending of spirit into foreign liquor shall be done in the presence of the officer-in-charge during the whole process of taking measured quantity of spirit from vat and adding water and blending. The quantity of spirit taken, water added and the strength and quantity of foreign liquor finally produced shall be determined accurately by the officer-in-charge and recorded.(b)Water used for blending and reducing shall be pure and potable water, fit for human consumption. It shall be got analyzed by the licensee at least once in a quarter by the Chemical Examiner (Excise) and declared fit for human consumption. The licensee shall undertake such process as the Commissioner of Excise may deem necessary to specify from time to time for treating water properly and making it fit for human consumption.
