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State of Odisha - Section

Section 56 in The Board's Excise Rules, 1965

56. Drawing and chemical examination of denatured spirit.

- The officer-in-charge shall immediately after the gauging and stirring mentioned in Sub-rule (10) of Rule 54, draw two samples from the vat and despatch the same at the cost of manufacturer to the Chemical Examiner with an advice on and a reference to the purpose mentioned in Sub-rule (1) of Rule 52 relating to the denaturants used and a statement signed by the officer-in-charge indicating the manner and proportion in which the denaturants have been admixed.