(a)The distiller shall not distill wash which has been prepared within the distillery, and no wash (except spent wash from which all alcohol has been extracted) shall be, on any account, removed from or allowed to pass out of distillery, except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner or to such other officers as may be appointed for the purpose of examination under the general or special orders of the Excise Commissioner.
