(3)The officer-in-charge may also take samples for analysis in the laboratory located at the Excise Commissioner's officer Raipur or any other laboratory as may be directed by the Excise Commissioner on the following occasions : -(i)When the officer-in-charge apprehends that the manufactured or stored wine is not of the required standard or quality.(ii)When a random sampling for testing is ordered by the Excise Commissioner.(iii)When the officer-in-charge himself opts for random sampling for the purpose of testing.
