When a pot-still is being used for the redistillation of unfinished spirit, the mandoor and the charging and discharging pipes shall be secured by the inspector with closed fastening, and a pot still used for redistillation shall be charged and discharged only after notice has been given to the inspector and under his supervision.[80A. The patent still or pot still used for the distillation of spirit from molasses shall not be used for the distillation of whisky from malt and the patent still or pot still used for the distillation of whisky from malt shall not be used for the distillation of spirit from molasses, without the previous written permission of the [Excise Commissioner] [Legislative Supplement Part III dated 7.3.66.]. [Similarly patent still or pot still used for the distillation of grain spirit or spirit from any other raw material shall not be used for distillation of spirit from molasses or whisky from malt and vice versa without the previous written permission of the Excise Commissioner.] [Legislative Supplement Part III dated 28.1.69.]Safes
