Section 751 in Rules under the United Provinces Excise Act, 1910
751. Receptacles to be gauged and passed.
(a)No receptacle, whose contents are to be estimated by a gauged rod shall be brought originally into use till it has been gauged and passed by the officer-in-charge and if any gauged receptacle is repaired or moved it may not be brought again into use until it has been regauged and passed by the officer-in-charge.(b)Dipping place or level of vessel not to be altered. - The distiller shall not cause or allow the dipping place or level of any vessel to be altered or any device to be used to deceive the officer-in-charge in taking the gauge or any vessel, or to prevent him from taking a true account of all wash or spirit in any vessel.
