Section 779(3) in Rules under the United Provinces Excise Act, 1910
(3)with one per cent, of castor oil and 5 per cent, of caustic soda solution by volume.The first kind of denatured spirit is meant for general use and may be issued to all wholesale vendors of denatured spirit for sale in retail to the public. It shall be prepared by adding 0.6 per cent, crotonaldehyde, 0.5 per cent, pyridine and .001 per cent, methylene blue or 0.5 per cent, by volume of light caoutchoucine and 0.5 per cent, by volume of mineral pyridine bases of the whole volume of rectified spirit of a strength riot less than 60° over proof.The second kind of denatured spirit is intended for use in the manufacture of transparent soap only and may be issued to any manufacturer of transparent soap to whom a licence in Form F.L. - 19 has been issued by the Collector, in accordance with the conditions of his licence. It shall be prepared by the addition of 5 per cent, of approved wood naphtha to the whole volume of rectified spirit of strength not less than 60° over proof.The third kind of denatured spirit is also intended for use in the manufacture of transparent soap only and may be issued to a holder of a licence in Form F.L. - 19. it shall be prepared by the addition of 1 per cent of castor oil and 0.5 per cent, of caustic soda to the whole volume of rectified spirit of a strength of not less than 60° over proof :Provided that, if it be proved to the satisfaction of the Government that the above specified denaturants will render the spirit unsuitable for the industrial process or other purpose for which it is required, special sanction may be given to the use of some other denaturant, subject to such additional safeguards and conditions as may be deemed necessary under the special circumstances of the case.] [Substituted by Notification No. 628-Anubhag-3-Licence, dated 17th April, 1978, published in .U.P. Gazette, (Extraordinary), dated 17th April, 1978.]Specification of prescribed denaturants
