Section 712 in Rules under the United Provinces Excise Act, 1910
712. Manufacture of Indian-made foreign spirit.
- The distillers holding a licence in Form P.D. 1 or P.D. 2 shall not be allowed to manufacture in their licensed distilleries, Indian-made foreign spirit for potable purposes from rectified spirit, which does not confirm to the following specification :(1)The Aldehyde content of the original sample must not exceed 6 parts per 1,00,000 reckoned as Acetaldehyde.(2)The acid contents of the original sample must not exceed 6 parts per 1,00,000 reckoned as Acetic Acid.(3)The details of the Permanganate Test as given in the United States Pharmacopoea, which the rectified spirit should satisfy, are as follows :"Place 20 c.c. of Alcohol in a glass stopped cylinder that has been thorougly cleaned with hydrochloric acid, then rinse with distilled water and finally with the alcohol to be tested. Cool the contents to approximately 15° C; and add, by means of a carefully cleaned pipette, 0.1 c.c. of tenth normal potassium permanganate (3.16 gm. per litre), noting the exact time of addition. Mix at once by inverting the stoppered cylinder, and allow it to stand at 15° C, for five minutes. The pink colour must not entirely disappear.(4)Sample must be a clear water white liquid.(5)Miscible with water in all proportions without precipitate or "Opalescence".(6)Characteristic spirit odour.(7)Free from solid matter in suspension or solution; when 10 ml. are evaporated should leave only an unweighable stain.
