Section 811 in Rules under the United Provinces Excise Act, 1910
811. Sealing of issue vessels.
- All vessels containing spirit, other than duty-paid foreign spirit, shall, before issue, be sealed by the officer-in-charge before issue of a pass. When spirit passes through a higher duty zone to a lower duty area, issues shall only be allowed in sound cask free from unnecessary holes. The holes actually in use in all casks must be sealed in all cases. The duty of preparing the casks for sealing to satisfaction of the officer-in-charge falls upon the distiller. The duty of the officer-in-charge is simple to do the sealing. The seal used should be a hollow lead disc, which, on compression in the sealer supplied by a department, will confine the stands of wire and will be impressed with the excise mark. Where the bung is cut level with the staves, instead of using stretched wire and lead seal, it is permissible to use a tape or string a stretched across the bung, and sealed at both ends by empressed sealing wax. The wax must lie in counter-sunk holes and the tape and seals must be protected by having a piece of tin tracked over them.(F)Stock-taking and Wastage
