(a)Foreign liquor shall be properly filtered and shall be free from all impurities before issue.(b)The licensee shall provide vats for storing foreign liquor having an aggregate capacity equal to at least one quarter of maximum quantity issued in any month during the previous year and where no such storage capacity is available it shall be determined by the Commissioner of Excise.(c)No blending or reduction of plain spirit shall be done in the store vat except in the presence and under the supervision of the officer-in-charge.
