Section 760(1) in Rules under the United Provinces Excise Act, 1910
(1)Apart from simple rectification of weaker spirit produced in a pot-still, redistillation of spirit may become necessary as under :(a)on account of the manufactured spirit not conforming to the prescribed specifications, due to the negligence and inefficiency of the distillers or bad and defective storage conditions resulting in discolouration of spirit, fall in strength, or such other defects.(b)For the purposes of manufacturing fruit-spiced spirit or 'silent' spirit required for Indian-made foreign liquor.For distillation of spirits mentioned in sub-rules (a) and (b) proper and correct accounts of spirit sent for redistillation and the finally distilled spirit shall be maintained by the officer-in-charge of the distillery. Due notice of such redistillation shall be given to the Distillery Inspector and the operation carried out under his supervision.
