Section 20 in The M.P. Denatured Spirituous Preparation Rules, 1969
20.
(1)The licensee shall allow any officer not below the rank of Excise sub-inspector to take samples of spirit or any licensed preparation, free of cost, for the purpose of analysis of verification of the soluble contents and spirit contents of the preparation.(2)If the Director of Industries, Madhya Pradesh of the Chemical Examiner or such other officer as may be appointed by the State Government certifies that the sample of the denatured spirituous preparation(s) sent to him tor analysis or verification of soluble contents is not manufactured in accordance with the conditions of the denatured spirituous preparation(s)in stock with the licensee shall be dealt with according to the orders of the Excise Commissioner.
