Section 5(2) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976
(2)Licence in Form F.L. 40 :(a)The spirit used shall contain denaturants approved for the industry by the State Government. It shall be obtained for a distillery situate in Uttar Pradesh only.(b)The total quantity of spirit stored in the licensed premises shall not exceed at any one time .................... bulk litres.(c)The quantity allowed to be used in any one year shall not exceed .................... bulk litres.(d)The entire produce of one operation for recovery of spirit shall be collected in the receiver and the whole of the recovered spirit shall be used in the next succeeding preparation and no attempts shall be made to collect the recovered spirit in separate portion for fractions.(e)The spirit vapour pipe from the evaporator shall be securely attached to the condenser and the recovered spirit shall pass through a close main pipe soldered or rivetted to the condenser and the cover of the receiver respectively and extended nearly to the bottom of the receiver.(f)Any spirit sampling pipe shall not have an orifice exceeding one-eighth of centimetre in diameter.(g)The lid and the discharge cock of the receiver shall be secured by locks, which are to be kept fastened while spirits are running into the vessels and at all other times when any spirit remains therein.(h)Officers of the Excise Department not below the rank of an Inspector shall be allowed to take samples of the spirit and of materials which contain any spirit.(i)All specially denatured spirit received shall either be added to the materials used in the industry in the presence of the manager or other responsible person authorised by the licensee or be stored in a vat marked "specially denatured spirit". The lid and the discharge cock of the vat shall be secured by fastenings and locks and spirit must only be removed from them under the supervision of the manager on other responsible person so authorised after it has been entered in the account book.(j)No spirit shall be taken away from the premises by any person other than duly authorised officer of the Excise Department.(k)The keys of all vessels ordered to be locked shall be kept on the premises incharge of the manager or other responsible person authorised by the licensee and any such vessel must be immediately unlocked at the requisition of an officer of the Excise Department not below the rank of an Inspector.(l)Particulars of the quantity and strength of every consignment of specially denatured spirit must be entered in a book on the day of receipt. All transactions shall be correctly entered from day-to-day in the same book and a correct balance struck after each day's withdrawals from stock. The book shall be accessible to the Officers of the Excise Department not below the rank of an Inspector who visits the premises and every pass which accompanied the spirit received shall be retained and delivered to the Officer who next visits the premises.(m)The licensee shall execute a bond in Form F.L. 40-B for such amount as may be fixed by the Excise Commissioner for the privilege of storage and use of specially denatured spirit (and the observance of the conditions of this licence and the rules contained in the Excise Manual).
