Section 23(6) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(6)(a)The Excise Commissioner may direct for taking of samples of bottled country liquor at random from any country liquor bottling plant and the Office-in-charge shall draw such samples in accordance with the directions issued by the Excise Commissioner in this regard and send it to the departmental laboratory or other authorised laboratory for chemical analysis or test.(b)If country liquor present in VAT or bottled country liquor is, found sub-standard or unfit for human consumption on chemical analysis or test, it shall be rejected, and destroyed or disposed of in such manner as may be directed by the Excise Commissioner in this regard.(c)The Excise Commissioner may direct a country liquor bottling plant to get the samples, drawn as mentioned in sub-rule(4) above, tested from any National Accreditation Board for Testing and Calibration Laboratories (NABL), Accredited Laboratory or any Government Laboratory at its own cost, in case the said country liquor bottling plant fails to provide adequate facilities in its own laboratory or if any of the test reports furnished to the officer in charge is proved to be fabricated to cause its own benefit.
