(1)Spirit shall be stored in sound casks or vats and no cask or vat shall be used for storage of spirit, or for conveyance of spirit from the receivers to the store room, until it has been examined and registered by the officer-in-charge or by such other officer as the Collector may depute for the purpose.(2)Each cask or vat shall be so placed as to admit of the contents being accurately gauged ; its internal parts must also be clearly visible and it shall also be fitted with a proper dipping for gauging.(3)The distiller shall not cause or allow the dipping place or level of any vessel to be altered or any device to be used to deceive the officer-in-charge in taking the gauge of any vessel, or to prevent him from taking a true account of all wash or spirit in any vessel.(4)[ All spirit collected in the receiver/I.M.F.L. or beer bottle shall be transferred or conveyed into the Store room/Ware house without any delay, provided that no Spirit/I.M.F.L./Beer shall be transferred between 10 p.m. to 6 a.m.] [Substituted vide O.G.E.No. 1720 dated 7.12.2006.]
