Section 23(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)A bonded manufactory shall make provision for the following.i. one plain spirit store unless the manufactory is attached to a distillery or a rectified spirit warehouse from which rectified spirit is made available as and when necessary.ii. at least one large room for manufacturing medicinal preparations.iii. one or more rooms for storing finished medicinal preparations.iv. separate arrangement for manufacture of toilet preparations.v. the storage of finished toilet preparations.vi. accommodation with necessary furniture near the bonded premises for the officer-in-charge.vii. malleable iron rods not less than 19 mm. in thickness, set not more than 102 mm. apart, embodied in brick work up to a depth of at least 51 mm. and covered on the inside with strong wire netting or expanded metal of a mesh not exceeding 25 mm. in diameter of length in every window of the bonded premises.viii. a board on which the name of the room and a serial number, if any, are legibly painted in oil colour on the outside of every such room in the manufactory.ix. all pipes from sinks or wash-basins inside manufactory premises discharging into drains forming part of the general drainage system of the premises.x. all gas and electric connections with the licensed premises so fixed as to admit of the supply of gas or electricity being cut off and all the regulators or switches being securely locked at the end of the day's work.
