Section 44 in Punjab Excise Bonded Warehouse Rules, 1957
44.
The officer-in-charge shall weigh the empty casks and casks filled with liquor and record the weight in register in Form D. 22. If the check by weighment shows an excess or deficiency of more than 1000 millimeters in 200 litres, the liquor should be remeasured. As issues are made by measurement and not by weight, the result of weighment should not be accepted as final without measurement.
