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State of Assam - Section

Section 561 in The Assam Excise Rules, 2016

561. Mixing of worts.

- No produce of any brewing shall be mixed with that of any other brewing except in the store vats or cacks, unless the brewer has given previous notice in writing in the breweing book of his intention to mix worts in the fermenting vessels and specifies in writing the quantity and gravity of the worts when mixed.