Section 773 in Rules under the United Provinces Excise Act, 1910
773. Blending and reduction of spirit.
- Blending and reduction of plain spirit is permitted in the store vats, provided such blending and reduction is done in the presence of the officer-in-charge and under his supervision. The officer-in-charge must see that thorough admixture has been effected and may then, if the distiller so desires, prove the spirit to see that the required strength has been obtained. He should, however, take no proof for the purpose of issue from a vat in which blending or reduction has taken place, until the lapse of at least twenty-four hours after such blending or reduction. In cases of emergency this rule may be relaxed, but in no case can a proof for issue be taken until after lapse of two hours.
