Section 711 in Rules under the United Provinces Excise Act, 1910
711. Noxious materials not to be used.
- The materials to be used in distilling shall be of good quality and no ingredients noxious to health shall be used in the distillation or be put into the spirit. The spirit shall be liable to analysis on the order of the Excise Commissioner and the distiller shall be bound to take steps to remedy defects which the Excise Commissioner may consider material. If spirit is found to be of inferior quality and unsuitable for the purpose for which it was made, it may be rejected and destroyed or otherwise dealt with under the order of the Excise Commissioner. Officer-in-charge of distilleries are empowered to stop pending the orders of the Excise Commissioner the issue of spirit which they consider bad, and are required to send samples of such spirit for analysis without delay.
