Section 23(4) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(4)The licensee of the country liquor bottling plant or any authorised representative on behalf of the country liquor bottling plant shall draw two samples of 600 ml. each of every batch after the processes of reduction, blending etc. are completed and before the process of bottling is commenced under the supervision of and in the presence of the Officer in charge of the country liquor bottling plant and make over these two samples (batch wise) to the Excise Officer-in-charge, who with proper invoice shall send one of the these samples to the laboratory within the country liquor bottling plant for testing and another sample shall be kept under his custody for six months from the date of last bottling of such batch of country liquor. The sample bottles kept under the custody of the Excise Officer-in-charge may be reprocessed with intimation to the Collector; however no reprocessing fee will be chargeable in this case.
