Section 30 in The Punjab Chemical Works Rules, 1933
30.
Wherever any preparation is to be manufactured, the spirit required for such preparation shall be obtained from the spirit store for the manufacture of particular preparations. The spirit thus obtained shall be added without delay in the presence of the officer-in-charge to the respective materials to be treated ; and to every percolator or other vessel in which the spirit is placed, there shall be attached a label in Form M.C. 8 showing the description of the preparations, the date with the quantity and strength of all spirit placed in it from time and the date on which any of the finished products were removed to stock with the quantity so removed.
