Section 1 in The Punjab Chemical Works Rules, 1933
1.
The words "Chemical Works" means the premises or part of the premises approved and licensed by the Financial Commissioner for the manufacture of medicinal and the other preparations containing alcohol under bond and for the storage of alcohol and finished preparations containing alcohol on which duty has yet to be paid. The instructions for the management of distilleries published in the Punjab Distillery Rules, shall apply to Chemical Works in such of their details as are not provided for in the following rules and to such extent as the Financial Commissioner may from time to time direct.
