Section 33 in The Punjab Chemical Works Rules, 1933
33.
In cases in which it is necessary to use some quantity of the finished preparation instead of, or in addition to rectified spirit, the quantity so required shall be taken from the warehouse and added in the presence of the officer-in-charge without delay to the materials to be treated. Such quantity shall be shown separately in columns 2, 3 and 4 of form M.C. 3 with a reference to the number of the batch from which it was taken and on the label attached to the percolator or other vessel. It shall also be shown in Form M.C. 4, the entry in column No. 8, being "used in manufacture of....". It shall, however, be deducted from the monthly total of column No. 1 of Form M.C. 3 since the spirit contained in it is replaced in stock and is not shown as issued in Form M.C. 7.
