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State of Haryana - Section

Section 86 in The Punjab Distillery Rules, 1932

86.

The Inspector shall arrange ordinarily to discharge into a still or charger, as desired by the licensee, directly after each distillation, all unfinished spirit run into the receiver or receivers connected with such distillation, and to pass into the store vats each evening all spirit finished during the lay and each morning all spirit finished during the night, and he shall, by the use of the gauge and hydrometer, verify and record [in (registers)] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] in Forms D-9 and D-12 the quantity and strength of all spirit so discharged or passed in.Store Vats