Section 91 in The Rajasthan Distilleries Rules, 1977
91. Indian made foreign spirit or liquor (excluding beer) and country liquor of approved varieties and strength only to be manufactured, bottled and issued.
- The distiller shall manufacture and bottle Indian made foreign spirit or liquor (excluding beer) and country liquor, when authorised to do so of such varieties and such strength as may be prescribed and approved by the Excise Commissioner.(2)Issues of the above liquor shall be subject to the following exceptions:(a)Issues of country spirit to shops, when a portion of the distillery has been constituted a bonded warehouse, must be made at the prescribed strengths only. A margin of [05 above or 0.5 below] [Substituted '0.5 above' by Notification No. F. 32(B)(1) Ex/L/2014-Part-IV/1068, dated 10.7.2017-Rajasthan Gazette Extraordinary Part 2(A), dated 31.7.2017, Page 7 (w.e.f. 23.6.1977).] these fixed strengths is allowed for error.(b)The minimum strength for whisky, brandy and rum is 25 U.P. gin [and vodka] [Inserted by Notification No. G.S.R. 50, dated 16.7.2015 (w.e.f. 23.6.1977).] 35 U.P. rectified spirit 60 O.P., and denatured spirit 50 O.P.(3)Arrangement for bottling. - The Excise Commissioner may specify wherever possible that mechanical arrangement may be made for all operations up to the stage of bottling, and may also lay down that bottling operations must be carried on under proper supervision, in conformity with high standards of hygiene and the products should not be touched by human hand at any stage. The equipment shall be so designed that rodents, birds, lizards, beetles or other foreign matter do not get mixed up with the stuff at any stage of its manufacture of bottling.
