Section 13 in The Rajasthan Distilleries Rules, 1977
13. Noxious material and unhygenic water not to be used.
(1)The materials to be used in distilling shall be of good quality and no ingredients noxious to health shall be used in the distillation or be put into the spirit. The spirit shall be liable to analysis on the order of the Excise Commissioner and the distiller shall be bound to take steps to remedy defects which the Excise Commissioner may consider material. If spirit is found to be of inferior quality and unsuitable for the purpose for which it was made, it may be rejected and destroyed or otherwise dealt with under the order of the Excise Commissioner. Officers- in-charge of distilleries are empowered to stop pending the orders of the Excise Commissioner the issue of spirit which they consider bad, and are required to send samples of such spirit for analysis without delay.(2)Certification of water to be used. - No water which has not been certified by the competent authorities of the Public Health Department in writing to have been obtained from an uncontaminated source shall be used in the process of fermentation, distillation or for reducing the strength or washing the bottles unless it has been raised to a temperature of not less than 21 Degree F and has been kept at the temperature for at least 10 minutes and has been effectively filtered and chemically treated to make it safe for potable use by human beings.
