- In inspecting retail country spirit shops it will be the first duty of the inspecting officers to prove the strength of all spirit found in a retail vendor's shop and next to ascertain whether the quantity agrees with that shown in the shop accounts. In considering any variation between the strength of spirits ascertain in the shop and the strength recorded on the barrel ticket allowance must be made according to Rule 303 of the Assam Excise Rules. Any serious variation indicating dilution must be at once reported to the Deputy Commissioner or Sub-divisional Officer, as the case may be, and the diluted spirit should be attached. A sample bottle should be sent to the nearest warehouse for testing the strength with the standard set of hydrometers and the barrel, cask or drum containing the diluted liquor should be carefully sealed and left at the shop. If it is found in the warehouse that the liquor has been diluted the lessee should be proceeded against but if the strength be found in order the attached liquor should be released and made over to the lessee. It should be borne in mind that standard set comprise of large size glass hydrometers and.so at least a quart of liquor should be sent as sample for testing the strength at the warehouse. Excise Officers should, from time to time check the capacity of the drum measures kept at the shop with the standard measures in their possession.
