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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Mizoram - Subsection

Section 42(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(1)Arrangements of Stills, etc. - The licencee shall so arrange his stills that spirit shall discharge into closed and locked receivers of such pattern that no spirit can be removed from them unless they are unlocked. The Commissioner may require the licencee to affix to any receiver and apparatus which will prevent the supply and discharge cocks being open at the same time. Every pipe used for conveying spirit or feints must be so fixed and placed as to be visible throughout its entire length and shall, if the Commissioner so direct, be coated with oil paints of a particular colour, and all joints thereof shall be sealed in such manner as the Commissioner may prescribe. If the condensing worm is made of copper, or if the spirit passes through pipes wholly or partly made of copper, such measures as the Commissioner may direct, shall be taken by the licencee in order to Licensing and regulation of Distillery, Brewery and Bottling Plant protect the liquor from serious contamination by the copper.There shall be no opening to any still, condenser or refrigerator, except -
(a)for connection with the wash backs(the vessel in which the wash or wort are fermented) or spirit receivers,
(b)properly - secured air cocks or air valves of number and description approved by the Commissioner.