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State of Punjab - Section

Section 46 in The Punjab Distillery Rules, 1932

46.

If any still, vat, pipe or other part of the plant is at any time found to be defective or leaking, and the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] or Collector orders the discontinuance of its use, it shall not be used again till it has been repaired to the [Excise Commissioner's] or Collector's satisfaction.