54. Placement of vessels and procedure for denaturation.
(1)Denaturing shall be conducted, and the stock of denatured spirit be kept in a separate building or room, within the distillery or warehouse premises as approved by the Commissioner.(2)In the room set apart for denaturation of spirit, vat or vats shall be placed, properly gauged, tabulated and painted with chocolate colour and then used to denature spirit.(3)To smaller vessels with manholes cut in the top and fitted with discharge cocks, one painted black for storage of caoutchocine or woodnaptha and the other painted white for the storage of pyridine, shall be placed and treated in the manner as specified in Sub-rule (2).(4)Similar arrangements with necessary modifications shall be made if the use of special denaturants is permitted.(5)The name of the liquor for which each vessel is intended, and the markings and the descriptions as specified in Rule 55 shall be painted on it in prominent letters.(6)On no account shall any vessel be used for any purpose other than that for which it is ostensibly set apart.(7)No spirit shall be issued for denaturation or placed in the denaturing vats unless a proper quantity of denaturants has been provided and the officer-in-charge of the distillery or the warehouse where denaturation is conducted is present.(8)A denaturing vat shall be exempfied of all denatured spirit before any undenatured spirit is put in it.(9)When put as under Sub-rule (8) and as soon as the surface of the undenatured spirit has come to rest, it should be gauged and proved by the officer-in-charge, and denaturants from the vessels referred to in Sub-rules (3) and (4), as necessary, added to it in the proportion as prescribed in the formulae of the Standing Technical Committee referred to in Sub-rule (2) of Rule 51 and as may be specified in the licence according to the said formulae, in the presence of the officer-in-charge and of the licensee or his agent, and the admixture thoroughly stirred in their presence with a proper stirring implement.(10)On the expiration of 24 hours after the work under Sub-rule (9), the contents of the vat so treated shall again be gauged and thoroughly stirred in the presence of the officer-in-charge.
