(1)The distiller shall only distill wash which has been prepared within the distillery, and no wash (except spent wash from which all alcohol has been extracted) shall be on any account removed from or allowed to passed out of the distillery, except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner to the Government of West Bengal under the general or special orders of the Excise Commissioner.(2)No wash or spirits to be brought into distillery. - Except with the written permission of the Excise Commissioner no wash or spirits not prepared or manufactured in the distillery shall be brought into the distillery.(3 Wash to be conveyed directly from wash becks to still. - All wash made in the distillery shall be fermented in the wash becks and shall be conveyed directly therefrom into the still.(4)Redistillation. - Except with the- written permission of the Excise Commissioner, the distiller shall not re- distill any spirits other than those which remain in the feints or weak spirit receiver attached to the still and which have been removed therefrom.
