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State of Assam - Section

Section 28 in The Assam Excise Rules, 2016

28. Precautions to be exercised in storing rectified or denatured spirit or absolute alcohol.

- (i) The room in which rectified or denatured spirit or absolute alcohol is stored by vendors thereof, or by person, licensed to possess the same in large quantities, shall be built of un-inflammable materials and shall be well ventilated so as to prevent the accumulation of spirit fumes. Naked light or fire shall not be used or kept in such room. All receptacles containing such spirit shall be kept closed so as to prevent accumulation of spirit fumes in the room.
(ii)All bottles, jars, drums or casks containing denatured spirit shall be legibly branded or labeled in red bearing picture of skull and cross bones with a warning "Poison-not to be taken internally" written in vernacular of the district and also in English. The design and style of the label shall be as follows :