Section 785 in Rules under the United Provinces Excise Act, 1910
785. Spirit denatured to be stated.
- For the purpose of ascertaining that the spirit has been denatured in the prescribed manner the officer-in-charge of the distillery shall on each occasion that spirit is denatured, cause to be taken from each separate bulk of denatured spirit, a sample, amounting to one pint, in a bottle sealed and labelled and shall send such sample to the officer referred to in paragraph 781 for examination and report. The label on the bottle shall bear the number and date of the Chemical Examiner's report passing the denaturants used. A copy of the report shall be submitted to the Excise Commissioner, who will issue orders as to the disposal of spirit not denatured in the prescribed manner.Note. - Spirit denatured with approved denaturants, other than those prescribed in paragraph 779 may be issued from the distillery for bona fide industrial purposes without getting the samples of specially denatured spirit examined by the officer referred to in paragraph 745, provided the previous sanction of the Excise Commissioner, U.P. is obtained.(E)Issue of Spirit
