Section 86 in The Rajasthan Distilleries Rules, 1977
86. Spirit denatured to be tested.
- For the purpose of ascertaining that the spirit has been denatured in the prescribed manner the officer-in-charge of the distillery shall on each occasion that spirit is denatured, cause to be taken from each separate bulk of denatured spirit a sample, amounting to one pint, in a bottle sealed and labelled, and shall send such sample to the officer referred to in paragraph 82 for examination and report. The label on the bottle shall bear for number and date of the Chief Chemical Analyst's report passing the denaturants used. A copy of the report shall be submitted to the Excise Commissioner, who will issue orders as to the disposal of spirit not denatured in the prescribed manner.E-Issue of Spirit
