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State of Punjab - Section

Section 95 in The Punjab Distillery Rules, 1932

95.

For the purposes of rendering spirit effectually and permanently unfit for human consumption, no substance other than light caoutchoucine and mineral pyridine bases shall be used. They shall be mixed with the spirit to be so rendered unfit for human consumption in the proportion of one-half per cent by volume of caoutchoucine and one-half per cent of mineral pyridine bases to the whole volume of spirit which shall be of not less strength than 60 degree everproof :Provided that the previous sanction of the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] is obtained in each case, the use of wood naphta as a sole denaturant is also permitted for denatured spirit to be supplied to the Indian Medical Store Depots. One part by volume of crude wood naphta of the specifications mentioned in Rule 126 of these rules and nineteen parts of spirit of a strength of not less than 50 degree over-proof shall be mixed to prepare such denatured spirit :Provided further that if the spirit to be removed is required for use in particular processes, the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] on special application being made to him, may authorise special application being made to him, may authorise special methods of denaturation.