The preparation of bub shall be conducted in a special bub vat or vat set apart only for such preparation; and the registration of the materials used and of solution and other connected with it, shall be carried out in the register in Form 10. The bub vats used may be smaller than the ordinary fermenting vats if desired, and there may be connected with it by an auxiliary vessel for dissolving the material used for setting up the bub, but fermentation must not be allowed to produce to close in this vessel. Ordinarily the whole of the bub must be conveyed into the fermentation vat or vats to which it is to be added within 24 hours of first beginning to make, or dissolve or set it up.(b)With the special permission of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] any licensee, who is able to declare the alcoholic percentage and the original specific gravity of a bub, may keep such bub for more than 24 hours after the time when to making solution or setting up commences, and he may be permitted to make such a bub and keep it going continuously by adding to it fresh sancharine substance and water from time to time. In such a case he must, at the time of adding any of such continuously maintained bub, to the contents of any fermentation vat containing wash record quantity in bulk litres and the original specific gravity of the addition. The Inspector shall enter a copy of these particulars in his register in D-11 and make the necessary alteration in the records of the wash, to which it is added.(c)The licensee shall give notice to the Inspector with details of the registered numbers of the vessels concerned, before any conveyance of bub from the vat in which it is prepared to the main wash, or to a fermentation vat.
