Section 766 in Rules under the United Provinces Excise Act, 1910
766. All spirits to be run in empty receiver.
- The spirit, whether finished or unfinished produced by any one distillation, shall be run into an empty receiver or receivers and such spirit shall be gauged and proved by the officer-in-charge in the receiver or receivers of the still in which it is produced, before it is passed out of such receiver or receivers or mixed with spirit produced by any other distillation. The particulars of such gauging and proof will be recorded in the diary.
