The licensee shall, when required, permit samples of the materials used in spirit prepared in the distillery to be taken for analysis under the order of the Collector or the Financial Commissioner or by any officer authorised by them to take samples or the Inspector. Each sample shall be taken in three bottles each of the capacity of 750 millilitres or any other capacity permissible under the rules or (when the materials cannot be placed in bottles) in three parcels, in the presence of the licensee or a responsible representative deputed by him for this purpose; each bottle or parcel shall be immediately and securely sealed in the presence of the Inspector and the licensee or his representative. Both of them shall given a label which shall be affixed to the [bottle or parcel shall then be made over to the licensee or his representative, the second shall be sent for analysis and the third retained by the Officers concerned pending the disposal of the case.] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.]
