Section 90(11) in The Punjab Distillery Rules, 1932
(11)It will be unnecessary to take account of the spirit in stock in the matured spirit warehouse monthly as in the case of spirit in the store room. The stock of spirit in the warehouse will invariably be the total quantity in proof litres as shown in the warehouse register in Form D-21. The[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector at their periodical visits should, however, check the quantity of spirit in a few of the casks in the warehouse, and record the result briefly in the warehouse register in Form D-11. Where they find that the deficiency is in excess of the scale prescribed by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] they should enquire into the cause and satisfy themselves that no illicit abstaction from the cask has occurred. The inspector will be responsible that the casks, while in the warehouse are not tempered with unless, in his presence, for necessary repairs, or for examination of the spirit by[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector, the licensee or his manager. The inspector should make each month, a careful inspection of the apparent condition of each cask lying in the matured spirit warehouse and arrange for the immediate transference of the contents of a cask found leaking. The result of each inspection should be briefly recorded in the warehouse register in Form D-21 and a note that the usual inspection has been made, should also be entered in the Inspector's diary in Form D-9.
