Section 3(12) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(12)(a)The country spirit supplied shall be of good quality and of such specification as may be determined by Excise Commissioner and shall be manufactured from Mahua, Khandsari, Molasses, Mills Molasses or any other base approved by Excise Commissioner for the purpose. It shall be subject to chemical analysis is found sub-standard or unfit for human consumption, it will be redistilled or rejected and destroyed as the case may be, under the orders of the Excise Commissioner or an officer authorised by him in this behalf. Officer-in-charge of the distillery and the warehouses may stop, pending the orders of the Excise Commissioner, issue of country spirit which they consider defective and may on every such occassion take samples of such country spirit at the cost of the licensee for sending them for purposes of chemical analysis without delay.(b)The licensee shall have to establish his own laboratory within the distillery premises with full equipment and a qualified chemist and other technical persons, as approved by the Excise Commissioner for the chemical analysis of Molasses and country spirit. He shall have to get the samples of every consignment of Molasses received in the distillery premises and every batch of country spirit manufactured in his distillery analysed in this laboratory before it is issued to warehouses. The samples shall be drawn under the supervision of the Officer in-charge of the distillery. The expenses of the laboratory shall be borne by the licensee.(c)The licensee shall also have to get the samples of Molasses and the country spirit distilled at his distillery or obtained from any other distillery chemically analysed once in a quarter in a Government laboratory or any other laboratory approved by the Excise Commissioner. The sample for analysis shall be drawn by the Officer-in-charge of the distillery. The expenses for the analysis shall be borne by the licensee.
