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State of Haryana - Section

Section 35 in The Punjab Distillery Rules, 1932

35.

[(1) The licensee shall, if there is a demand upon his distillery for such a quantity, produce during each calendar year at least 90 per cent of the outturn of plain and spiced country spirit which his stills are capable of producing according to the estimate of their capacity entered in his licence. The calculation of the outturn shall be as under
(i) Fermentation of efficiency ... 84% of fermendable Sugar contents present in molasses.
(ii) Distillation efficiency ... 97% of alcohol present in the wash.
Minimum recovery of Alcohol ... 52.5 litres of alcohol per quintal of fermentable Sugarpresent in molasses consumed for production of alcohol.
(2)Failure to maintain the prescribed minimum efficiency and recovery of alcohol shall render the distillery to cancellation of license and forfeiture of security in addition any other penalty imposed under the Punjab Excise Act.] [Substituted vide Notification No. G.S.R. 95/P.A. 1/14/Ss. 21 and 59/95, dated 24.1.1995.]