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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Distillery Rules, 1995

(3)The Distillery Officer of the Distillery shall draw such number of samples of Molasses at such intervals as may be prescribed by Excise Commissioner from time to time. All samples shall be sealed by the Distillery Officer. One part will be sent to the departmental Laboratory as directed by the Excise Commissioner, other part will be handed over to distiller for analysis in the laboratory of distillery. The third one will be kept by the Distillery Officer himself.