(1)Any Excise Officer authorised by the Deputy Commissioner or the Excise Commissioner may take samples of liquor for analysis. Samples shall be taken in three sealed quart, pint or nip bottles, in the presence of the licensee or his authorised representative and such bottle shall be immediately and securely sealed in the presence of the excise officer and the licensee or his authorised representative. Both of them shall sign the label which shall be fixed to the bottle and describe the contents thereof as accurately as possible. One bottle shall then be made over to the licensee or his representative, the second bottle shall be dispatched to the chemical examiner for analysis and the third bottle shall be kept in store of the excise office.
