Section 710(2) in Rules under the United Provinces Excise Act, 1910
(2)[ Failure to maintain the prescribed minimum efficiency and recovery of alcohol shall render the Distillers liable to cancellation of licence and forfeiture of security deposit in addition to any other penalties imposed under the U.P. Excise Act, 1910.] [Substituted by Notification No. 9474, dated 9th March, 1992, published in U.P. Gazette, Part 1-A, dated 4th April, 1992.]The Officer-in-charge of the Distillery shall draw composite sample of molasses consumed in three successive out-turns and divide it into three equal parts which shall be sealed by the Officer-in-charge with his seal. Two parts of the sample duly sealed shall be handed over to the Distillers who shall send one of the parts to the Chemical Examiner to the U.P. Government or any officer authorised by the Excise Commissioner, Uttar Pradesh, Allahabad or any officer or agency authorised by the State Government, as the case may be, for determination of the percentage of fermentable sugars and retain the other with them. The third part of the sample duly sealed shall be kept by the Officer-in-charge. On the basis-of the report furnished by the Chemical Examiner or any officer authorised by the Excise Commissioner, Uttar Pradesh, Allahabad or any officer or agency authorised by the State Government, the Officer-in-charge of the Distillery shall calculate the minimum quantity of alcohol which should have been produced by the Distillers on the basis of minimum recovery prescribed by the Excise Commissioner. In case the recovery of alcohol is below the prescribed minimum, the Officer-in-charge shall call for the explanation of the Distiller and forward the same along with his comment to the Deputy/Assistant Excise Commissioner of the charge concerned. The Deputy/ Assistant Excise Commissioner of the charge shall, if necessary, make inquiries in the matter and furnish his report to the Excise Commissioner for necessary orders].
