Section 90(15) in The Punjab Distillery Rules, 1932
(15)On receipt of licensee's application, the inspector will after taking account of the spirit in the cask by means of the bung rod in the manner prescribed by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], see the cask removed to the store-room which the issue of matured spirit will be made under the ordinary rules and procedure. The actual quantity of spirit in proof litres removed from the warehouse to the store-room will be recorded in the warehouse register as passing into the stock of the latter.
