(1)A licensee holding a licence in Form FL 9 or FL, 9-A shall procure spirit for the preparation of foreign liquor by transporting it in accordance with the procedure laid down in Rule 14 and Rule 15(2). He may however, be permitted by the Excise Commissioner in special circumstances to import spirit in accordance with the procedure laid down in Rule 10 and Rule 15(1).(2)All spirit vats and vessels shall be of such quality, size, shape and material as approved by the Excise Commissioner. They shall be properly gauged and their gauging table shall be prepared by the Authorised Excise Officer. The licensee shall provide calibrated gauging rods etc. and assist in gauging of the aforesaid vats and vessels. Use of ungauged vats and vessels shall be totally prohibited.(3)Each vat or vessel shall have legibly painted on it in English or in Hindi, its number, capacity and the use to which it is applied and its details shall be properly registered by the officer-in-charge.(4)Store vats shall be kept in a room or building provided with only one door. Such room or building shall be designated as the 'Spirit Room' or a 'Warehouse', and shall be kept under revenue lock.
