(1)All colouring and flavouring substances to be used by the licensee shall be kept in the warehouse or godown and no such substance, kept in the godown by the licensee manufacturing foreign liquor outside a bonded foreign liquor warehouse, shall be used unless the Chemical Examiner to the Government of West Bengal has examined a sample thereof and approved the same as suitable for the compounding of foreign liquor :Provided that if any such substance manufactured by a reputed firm is brought into the warehouse or godown and kept there with the original labels on capsules intact, it shall be required to be examined under this sub-rule only once a year.(2)A fee of Rs. 2 shall be payable by the licensee for examination of each sample under sub-rule (1).
