Section 3(12)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 3(12)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(b)The licensee shall have to establish his own laboratory within the distillery premises with full equipment and a qualified chemist and other technical persons, as approved by the Excise Commissioner for the chemical analysis of Molasses and country spirit. He shall have to get the samples of every consignment of Molasses received in the distillery premises and every batch of country spirit manufactured in his distillery analysed in this laboratory before it is issued to warehouses. The samples shall be drawn under the supervision of the Officer in-charge of the distillery. The expenses of the laboratory shall be borne by the licensee.

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State of Madhya Pradesh - Subsection

Section 3(12)(b) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915