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State of Assam - Section

Section 507 in The Assam Excise Rules, 2016

507. Arrangements of still, etc.

(a)The distiller shall so arrange his stills that spirit shall discharge into closed and locked receivers of such pattern that no spirit can be removed from them unless they are unlocked. Every pipe used for conveying spirit or feints must be so fixed and placed as to be visible throughout its entire length and shall, if the Excise Commissioner so directs, be coated with oil paint of a particular colour, and all joints thereof shall be sealed in such manner as the Excise Commissioner may prescribe. If the condensing worm is made of copper or if the spirit passes through pipers wholly or partly made of copper, such measures, as the Excise Commissioner may direct, shall be taken by the distiller in order to protect the liquor from serious contamination by the copper.
(b)There shall be no opening into any still, condenser or refrigerator, except -
(i)For connection with the wash backs or spirit receivers,
(ii)Properly secured air cocks or air valves of a number and description approved by the Excise Commissioner.
(c)Locks and fastenings: The distiller shall provide and maintain suitable and secure fastenings and club locks or any other equally suitable locks made in India and approved by the Excise Commissioner, where necessary, to all stills, spirit receivers, fermentation rooms, store rooms, pipes etc., to the satisfaction of the Excise Commissioner. The keys of all such locks shall be kept in the personal custody of the officer-in-charge and the distiller, if he directs may put his own additional locks on all stills, receivers, etc., but shall be bound immediately to remove those locks, when required by the officer-in-charge, to allow free inspection.
(d)Custody of duplicate keys: Duplicate keys of all locks for fastenings and stills, receivers, vats, pies, pipe connections, etc., should be deposited with the Treasury or Sub-Treasury Officer of the district or sub-division, as the case may be.
(e)Glass safe and sampling apparatus: The distiller shall, if the Excise Commissioner so directs, provide between the stills and the spirits receivers a glass safe by which the quantity and strength of the spirits which are running will any moment be visible to the operator, or a sampling apparatus so constructed that for every sample drawn off an exactly equal quantity shall be discharged into a closed and locked receptacle. If required, both a safe and sampling apparatus shall be provided. The distiller shall also, if so required, provide branch pipes fitted with locks by means of which spirits of different strengths and qualities may be diverted into receivers.
(f)Closed pipes for conveyance of spirit from receivers to store-room: The stills, receivers and vats shall be so arranged that the spirit may be conveyed from the store-room through closed pipes. All pipes and all joints thereof shall be secured and sealed to the satisfaction of the Excise Commissioner. With special permission of the Excise Commissioner spirit collected in the receivers may be conveyed to the store-room in casks.
(g)Receivers and vats to be provided with dipping rods and to be gauged: All receivers and vats in the distillery must be so placed as to admit of the contents being accurately gauged or measured, and must be fitted to the satisfaction of the Excise Commissioner with proper dipping rods, so adjusted to fixed dipping places that the contents thereof at each tenth of an inch of depth may, at any time, be ascertainable. The receivers and vats shall also be gauged in such manner as the Excise Commissioner may, from time to time, direct; also no vessels shall bve used as receiver or store vat until it has been gauged and the gauging has been checked by such officer as the Excise Commissioner may appoint Records of the dimensions of such vessels shall be maintained in accordance with rules prescribed by the Excise Commissioner.
(h)Cocks: Every cock kept or used in distillery shall be of such pattern and constructed in such manner as the Excise Commissioner may from time to time direct.
(i)Rooms and vessels to be marked and numbered : The distiller shall cause to be painted with oil colour and shall keep so painted upon the outside of every room or place and upon a conspicuous part of every vessel and utensil the name of such room, place, vessel, or utensils, according to the purpose for which it si to be used, and, when more than one room, place, vessel, or utensil is used for the same purpose, he shall also paint a progressive number of each, beginning with the number one.