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State of Assam - Section

Section 541 in The Assam Excise Rules, 2016

541. Marketing.

(a)The name and number of each vessels shall be legibly painted in oil colour on some conspienous part thereof according to the purpose for which it is intended to be used.
(b)Position, etc. not to be altered without notice. The brewer shall not begin to contrast, nor alter the shape, position or capacity of, any mash tun, under back, wort receiver, copper, collecting or fermenting vessel, or other brewing vessel, without giving two days previous notice in writing to the Excise officer. When the alternations have been completed, or the additional vessels have been constructed, the brewer shall deliver a description of the same in accordance with sub-paragraphs (a) of R 537 supra.
Brewing Book