(1)All spirit supplied to a [manufacturer's] [Inserted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.] warehouse shall be of good quality and correspond with the sample approved by the Commissioner.(2)If any spirit supplied be found by the officer-in-charge to be unfit for human consumption, he shall stop the issue of such spirit and submit a sample of such spirit with a detailed report to the Superintendent for transmission to the Commissioner who may direct the action to be taken in the matter or order the destruction of such spirit and in any case orders of the Commissioner shall be final.
