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State of Uttar Pradesh - Section

Section 469 in Rules under the United Provinces Excise Act, 1910

469. Gauging of vats.

- All vats must be gauged so that their contents may at any time be ascertained by means of a gauging rod marked in inches and tenths of an inch. The result of the gauging will be recorded in Form P. D. 6, and the Assistant Excise Commissioner must satisfy himself so to its correctness.All wooden vats shall be re-gauged once in two years. Iron vats shall be re-gauged when the Assistant Excise Commissioner considers it necessary.