Section 31 in The Punjab Chemical Works Rules, 1933
31.
Spirit recovered from residues shall be either.(a)transferred to a gauged and locked vessel kept for the purpose and thence removed for use as required ; or(b)used at once in continuation of the process from which it was obtained ; or(c)destroyed in the presence of the officer-in-charge, who shall certify in red ink in the diary in form D-9, its quantity and apparent strength except where the quantity exceeds 4.456 litres, in which case the previous approval of the Financial Commissioner should be obtained ; or(d)kept for use in some special way approval by the Financial Commissioner.
