Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 224 in The Assam Excise Rules, 2016

224. Instructions for reducing strong spirit.

- Reducing operations should be carried out in accordance with the formulae in the Reduction and blending tables, and the following instructions in addition should be observed :Whenever it is practicable to do so, strong spirit intended for reduction in wooden vessels should be transferred to the reducing vessel 24 hours before water is to be added to it. Immediately prior to the addition of water, the spirit should be gauged and proved again, and the quantity of water required should be calculated on the quantity and strength thus found any loss being written off as wastage before the addition of water.When however circumstances do not permit of spirit being transferred to the reducing vessel 24 hours before water is to be added, the following rules should be observed :-If the wooden vessel in which reduction is to be carried out previously contained water or was grogged recently. One L.P. litre percent should be added to the quantity of spirit required according to calculation by the tables.If the aforesaid vessel recently contained over proof spirit one half a L.P. litre percent should be deducted from the quantity required for reduction calculated according to the tables.If the vessel recently contained under proof spirit no adjustment of the calculation contained in the table need to be made.Provided that the reduced spirit is within half a degree above or below the prescribed strength and a reasonable time, say 48 hours has elapsed since reduction no further addition of water or spirit should be allowed.