27. [ Certain licensees required to keep instruments for testing, etc. [Substituted by Section 9 of Act L of 1112.]
- Every person who manufactures or sells any liquor or intoxiating drugs under a license granted under this Act shall be bound:-(a)to supply himself with such measures, weights and instruments as the [Government] may prescribe and to keep the same in good condition; and(b)on the requisition of any Abkari officer duly empowered in that behalf, at any time to measure or weigh any liquor or intoxicating drug or to test any liquor in his possession in such manner as the said Abkari Officer may require.]
