Section 1115 in Rules under the United Provinces Excise Act, 1910
1115. Samples for analysis.
- The officer-in-charge shall take two samples of the young wine quart bottles in the presence of the vintner or his agent and after duly sealing the same deposit one with the Collector and send the other to the Chemical Examiner to the Government, Uttar Pradesh, Agra for report as to its real alcoholic strength, and as to whether the wine is sparkling or of the other variety. The vintner shall pay the packing charges, freight and the examination fee of the samples sent to the Chemical Examiner.Issue of Wines
