(a)The distiller shall not distill wash which has been prepared within the distillery, and no wash (except spent wash from which all alcohol has been extracted) shall be, on any account, removed from or allowed to pass out of distillery, except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner or to such other officers as may be appointed for the purpose of examination under the general or special orders of the Excise Commissioner.(b)No wash or spirits to be brought into distillery: Except with the written permission of the Excise Commissioner, no wash or spirit not prepared or manufactured in the distiller shall be brought into the distillery.(c)Wash to be conveyed directly from wash backs to still: All wash made in the distillery shall be fermented in the wash backs and shall be conveyed directly therefrom into the still.(d)Re-distillation: Except with the written permission of the Excise Commissioner, the distiller shall not redistill any spirits other than those which remain in the feints or weak receiver attached to the still and which have not been removed therefrom.
