(1)The licensee shall establish a well equipped laboratory within the licensed premises which should be manned by qualified technicians.(2)Chemical analysis as mentioned below shall be carried out in the laboratory established within the licensed premises : -(i)The base, water, finings, colouring and flavouring agents, spirit must be tested before they are used in the manufacture of wine.(ii)Every batch of manufactured wine, before it is transferred to storage vats, must be tested.(iii)Samples may be drawn form worts or spirit at any stage and tested.(3)The officer-in-charge may also take samples for analysis in the laboratory located at the Excise Commissioner's officer Raipur or any other laboratory as may be directed by the Excise Commissioner on the following occasions : -(i)When the officer-in-charge apprehends that the manufactured or stored wine is not of the required standard or quality.(ii)When a random sampling for testing is ordered by the Excise Commissioner.(iii)When the officer-in-charge himself opts for random sampling for the purpose of testing.(4)If the officer-in-charge believes that the manufactured wine is not of the required quality, he shall not permit it to be transferred to storage vats unless he has got samples of it taken and analyzed at the laboratory mentioned under sub-rule (3).(5)Any base, water, finings, colouring and flavouring substance that are found to be of sub-standard quality, shall not be used in the process of manufacture.(6)All manufactured wine found sub-standard, not conforming to IS standard or standards laid down by the Excise Commissioner, or found unfit for human consumption on chemical analysis, shall be rejected and destroyed or disposed of in the manner as ordered by Excise Commissioner or any other officer authorised by him.(7)An account; of test shall be maintained in the laboratory in Form W-5 and the officer-in-charge shall verify the entries.(8)Any quantity left over after the test at the licensee's laboratory shall be mixed back with the main bulk.(9)The samples taken by the officer-in-charge or any other officer authorised under Section 51 of the Act shall be free of cost.(10)All samples shall be drawn by the licensee in the presence of the officer-in-charge in a manner directed by the Excise Commissioner.
