Section 23(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(3)The Country liquor bottling plant shall have to establish its own laboratory within the licensed premises; such laboratory shall be well equipped and manned by qualified technical personnel as prescribed from time to time. The expenditure incurred on it shall be borne by the plant. The Excise Commissioner shall from time to time issue orders to declare the nature of equipment and their specification necessary to set up such laboratory, and the minimum required qualifications of the personnel to be employed to man the laboratory, The country liquor bottling plant, shall nominate a person as in charge of this laboratory in "Form 1 (CH)" annexed to these rules who on behalf of the company shall sign the Test Report of Samples(s) and submit the same to the Excise Officer-in-Charge.
