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State of Punjab - Section

Section 16 in The Punjab Brewery Rules, 1956

16.

The licensee shall, when required, permit without payment, samples of the material used, of worts in any stage of fermentation of beer prepared in the brewery to be taken for analysis by the Collector or the inspector or by an officer authorised by the [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] or Collector to take samples and entry thereof be made in register in Form B. 12.