Section 3(6) in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019
(6)(a)Every licensee shall have a separate room for storage of undenatured spirit and Bhang in licensed premises;(b)All the tanks and vessels for storage of undenatured spirit shall be gauged accurately and must be fitted with proper dipping rods. Gauge chart shall be computed to show the contents of every 1 centimetre and 2 millimetre of its depth. The gauge chart shall be approved by an officer authorised by the Excise Commissioner for this purpose.(c)Undenatured spirit shall be stored in one or more tanks or vessels in the spirit room and after every transaction its dip shall be recorded in concerned dip books;(d)No spirit or Bhang shall be removed from the storage room except for manufacture of medicinal or toilet preparation. Stock register of spirit and Bhang shall be maintained by the licensee;(e)Quantity of undenatured spirit or Bhang removed from the store room for manufacture of medicinal or toilet preparation shall be entered in the stock register as prescribed by the Excise Commissioner and in case of undenatured spirit, after transaction, accurate dip of the storage tank shall also be recorded in concerned dip book;(f)Every container of a finished preparation shall bear a label showing the name of the preparation, its batch number, percentage of pure Alcohol or Bhang content and the date of it's manufacture and on completion of production, be stored in bulk in jars or bottles each containing not less than 2273 millilitre. Such preparation may be filled in bottles or containers of not less than 30 millilitre. The Excise Commissioner may by a written order relax such condition;(g)The licensee shall maintain accounts of manufacture and sale of medicinal and toilet preparations along with the names of the buyers in the manner as prescribed by the Excise Commissioner.
