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State of Tripura - Section

Section 241 in Tripura Excise Rules, 1962

241.

The fermenting vessels shall be serially numbered but need not be gauged. A fire-heated still shall have a closed furnace with a chimney to carry off the smoke. The man-hole of the still intended to be used shall have a suitable contrivance so that it may be secured either with a lock or with wire and lead seals after running in wash. The receivers shall be non- potable, serially numbered and gauged vessels made of approved materials and provided with suitable arrangements for taking dips and locking the man-hole and discharge cocks. Distillation must be conveyed direct from the still to a receiver through a closed pipe which shall be sealed and provided with cocks to the satisfaction of the Excise Commissioner.