Section 23(5) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(5)The licensee or any authorised representative on behalf of the licensee shall procure a certificate from the Excise Department Laboratory/ Chemist, Government of Jharkhand or a chemist or National Accreditation Board for Testing and Calibration Laboratories (NABL) empanelled with Excise Department to which Excise Commissioner may refer for test for each brand to be manufactured in the country liquor bottling plant wherein said Examiner shall standardise, as per FSSAI specification in this regard, the ingredients and its parameters to be checked to ensure fitness of such brand for human consumption and the Officer in Charge shall allow bottling of any batch of country liquor when the chemical analysis or test report of such country liquor shall conform to the standards mentioned by the concerned Examiner in the certificate. The report shall be drawn in "Form II (CH)" annexed to these rules and handed over to the Officer in charge, after proper attestation of the person authorised in this regard, to keep as records of manufacturing of such batch of country liquor in the country liquor bottling plant.
