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State of Uttar Pradesh - Section

Section 891 in Rules under the United Provinces Excise Act, 1910

891. Sampling.

- All samples taken will be recorded by the officer-in-charge in the register in Form B-6 and will be forwarded by him direct to the Chemical Examiner, Uttar Pradesh Government, Agra, alongwith an advice note, stating the nature of the examination or analysis required.Note. - The samples should be prepared for despatch in accordance with instructions contained on page 125 of the Technical Excise Manual.D-Mode of Working