(1)Wash found unfit for distillations shall be destroyed by the licensee in the presence of the officer-in- charge who shall note the fact in the proper register.(2)If a batch of furnished preparation is suspected to have deteriorated in quality further issued from it shall be forthwith suspended and a sample sent to the Chemical Examiner at the cost of the licensee for an examination. Any batch bound by him unfit for consumption or not of the requisite quality shall be destroyed by the Collector who shall note the fact in the registers concerned. Duty on the quantity destroyed shall be remitted.
