(1)The licensee shall erect as number of tanks and vessels as required as per the licensed production capacity of the Brewery.(2)The Brewery premises shall be closed by a compound wall with sufficient protection to prevent undue access into the licensed premises from outside.(3)Naked lights of any description shall not be used within the Brewery. All electrical fittings shall be maintained and fitted with flame proof equipment.(4)Fire extinguishers shall be installed at suitable places as to enable easy handling in case of an emergency.(5)All pipes from sinks and wash basins inside the Brewery shall discharge into closed drains forming part of the general drainage system of the premises.(6)The licensee shall maintain a laboratory with required infrastructure to formalize the working of the Brewery with regard to quality of Beers manufactured.(7)The licensee shall provide and maintain sufficient and accurate measures, scales and weights and other necessary and reasonable appliances to enable the Brewery Officer and other officers to take account of or check by weight, gauge or measure all materials and liquids used or produced in brewing and provide sufficient lights, ladders and other convenience to enable the Excise staff to perform their duties(8)The licensee shall cause to be legibly painted with oil colour and keep so painted, on some conspicuous part of every mashtum, under back, copper, heating tank, cooler, fermenting vessel and settling back intended to be used by him in his business and on the outside of the door of every room and place wherein any part of his business is to be carried on, the name of vessel, room or place according to the purpose for which it is intended.(9)Where more than one vessel, room or place is used for the same purpose, all such vessels, rooms or places shall be marked by progressive numbers.(10)All mushtums, under backs, coolers, fermenting vessels and settling backs shall be so placed and fixed as to admit of the contents being accurately ascertained by gauge or measure and shall not be altered in shape, position or capacity without two days notice in writing to the Brewery Officer.(11)All mushtums and fermenting vessels shall be gauged jointly by the Brewery Officer and the licensee, and the Brewery Officer shall prepare tables showing the total capacity of each vessel in litres and capacity of the contents in each to the tenth of centimeter in depth.(12)No vessel which has been altered in shape, position or capacity shall again be taken into use unless it has been re-gauged by the Brewery Officer and new tables prepared by him if necessary.(13)The tables prepared under Rule 12 and 13 shall before being taken into use be certified by the licensee or his accredited agent as correct.(14)The Brewery officer shall also certify as to the correctness of the tables and check from time to time the data, based on which they are prepared.(15)The licensee shall:(i)Keep a book in Form B-5 in the licensed premises and make it available at all times, for the inspection by the other Excise Officers who is authorized to inspect the brewery and for making extracts there from:(ii)make entry in the book in accordance with such instructions as may be given by the Commissioner or Brewery Officer from time to time; and(iii)send notice in writing to the I Brewery Officer of his intention to brew forty eight hours, before such brewing takes place if so required * by the Commissioner.(16)The licensee shall allow the Brewery Officer to take account of the worts or grains or cereals mixed during the, process of brewing whenever such | accounting becomes necessary.
