Section 713 in Rules under the United Provinces Excise Act, 1910
713. Flavouring and Colouring.
- It shall be necessary for a distiller holding licence in Form P.D. 1 or Form P.D. 2 to obtain prior permission of the Excise Commissioner for the addition of any flavouring, colouring or any other matter whatsoever to spirit and no such licensee shall add flavouring or any other matter whatsoever except to the extent permitted by the Excise Commissioner. The licensee shall not bring into the premises to the distillery any substance for purposes of colouring, flavouring of spirit except with prior intimation to the Excise Inspector and the Excise Inspector shall keep a register in Form P.D. 32 and all such substances or material brought within the premises of distillery shall be duly entered in that register. All such substance or material brought into the distillery premises shall be kept in its original container or capsules with seal, kept in tact, and the process of colouring, flavouring shall be carried out under the supervision of the Excise Inspector. No colouring, flavouring or addition of any substance shall be done unless the Chemical Examiner to the Government of Uttar Pradesh has examined the sample thereof and has approved the same provided that if any such substance manufactured by a firm approved by the Excise Commissioner is brought into the distillery premises and kept there with the original level and capsules in tact, it shall be required to be examined under the rule only once a year.
