Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 12 in The Rajasthan Distilleries Rules, 1977

12. [ Fermentation, distillation and alcohol recovery efficiencies. [Substituted by Notification No. G.S.R. 42, dated 1.6.2015 (w.e.f. 23.6.1977).]

(1)Every distiller shall be responsible for maintaining minimum fermentation, distillation efficiencies and minimum recovery of alcohol from the grain base, used for production of alcohol.
(2)The minimum fermentation, distillation efficiencies and recovery of alcohol from the grain base shall be as under:-
(i) Fermentation efficiency 84% of Fermentable sugar present
(ii) Distillation efficiency 97% of Alcohol present
(iii) Minimum recovery of Alcohol 40 Bulk litre Extra Neutral/Rectified Spirit(98% vlv) per quintal of grain having 62 to 64% starch
(3)The Officer-in-charge of the Distillery shall take three samples of grain at such intervals as may be specified by Excise Commissioner, from time to time. All samples shall be sealed by the Officer-in—charge and one sample shall be sent to the departmental laboratory or Government approved laboratory, as directed by the Excise Commissioner, second sample shall be handed over to the distiller for analysis in the laboratory of distillery and third sample shall be kept by the Officer-in-charge himself.
(4)On the basis of the report of departmental laboratory or the Government approved laboratory, as the case may be, the Officer-in-charge shall calculate the minimum quantity of alcohol which would have been produced by the distiller, on the basis of minimum scale of recovery of alcohol specified in sub-rule (2) above. In case recovery is below the minimum scale of recovery of alcohol, the Officer-in-charge shall call for the explanation of the distiller and forward the same along with the comments of the District Excise Officer concerned to the Excise Commissioner.
(5)The Excise Commissioner may impose penalty of rupees fifty per proof littre in case of short recovery from the minimum scale of recovery of alcohol as specified in sub-rule (2) above, unless it is proved by the distiller that failure was not deliberate and due precautions were taken by him to maintain the prescribed recovery:Provided that if the Excise Commissioner is satisfied that failure of the distiller to achieve the minimum recovery is due to circumstances, which beyond its control, the Excise Commissioner may waive whole or part of the penalty, so imposed.
(6)If distiller repeatedly fails to maintain minimum recovery specified in sub-rule (2) above, the Excise Commissioner may, after affording an opportunity of being heard, cancel or suspend the license of such distiller.]