Section 70A(10) in The Rajasthan Distilleries Rules, 1977
(10)It will be unnecessary to take account of the spirit in stock in the matured spirit warehouse monthly as in the case of spirit in the store rooms. The stock of spirit in the warehouse will invariably be the total quantity in proof litres as shown in the warehouse register in Form R.D. 10-B. The officer of the Excise Department at their periodical visits should however check the quantity of spirit in a few of the casks/vats in the warehouse and record the result briefly in the warehouse register in Form R.D. 10-B, where they find that the deficiency is in excess of the scale prescribed under sub-rule (5) of rule 4 of Rajasthan Stock Taking and Wastage of Liquor Rules, 1959 they should enquire into the cause and satisfy themselves that no illicit abstraction from the cask/vat has occurred. The officer- in-charge will be responsible that casks/vats while in the warehouse are not tampered with, unless in his presence, for necessary repairs, or for examination of the spirit by the officers of the Excise Department, the licensee or his manager. The Officer-in-charge should make, each month, a careful inspection of the apparent condition of each cask/vat lying in the matured spirit warehouse and arrange for the immediate transference of the contents of a cask found leaking. The result of each inspection should be briefly recorded in the warehouse register in Form R.D. 10-B and a note that the usual inspection has been made, should also be entered in the Officer-in-charge's diary in Form R.D. 5.
