(1)Distillation shall be so conducted that distillates from a complete number of fermenting vessels may be collected in a receiver at a strength of about 42 per cent proof. After the distillation is over the licensee shall be permitted to take a duty-free sample not exceeding 6.25 ml. from a receiver for analysis and declaration of spirit strength of the distillate. If the strength is found to be over 42 per cent proof, the distillate shall be reduced and a fresh sample similar to the first one again be tested by the licensee before declaring the final strength. If, however, the strength of the first distillation is found to be below 42 per cent, it shall not be increased except with the previous sanction of the Collector.When the requisite strength has been reached, the officer-in- charge shall send at the cost of the licensee a quart bottle of duty-free sample of the product to the Chemical Examiner, West Bengal for a report on the correct strength and obscuration, and also for a declaration as to whether the product is free from deleterious matters and, therefore, fit for consumption. He shall then take charge of the receiver and issue at the strength declared by the licensee. The strength must however be corrected and necessary adjustments in the prescribed registers shall be made if the actual strength as found by the Chemical Examiner differs from it by more than 30 proof or exceeds 42 per cent proof.(2)No issue shall be given prior to the receipt of the Chemical Examiner's report, or if the actual strength as declared by him exceeds 42 per cent proof.(3)The residue remaining in the still after distillation shall be destroyed by running into a drain. The Officer-in-charge must personally see that the fire in the furnace is put out completely at the end of each day's distillation.
