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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(4) in Tripura Excise Rules, 1962

(4)Glass safe sampling. - The distiller shall, if the Excise Commissioner so directs, provide between the stills and the spirit receivers a glass safe by which the quantity and strength of the spirits which are running will, at any moment, be visible to the operator, or a sampling apparatus so constructed that for every sample drawn off an exactly equal quantity shall be discharged into a closed and locked receptacle. If required, both a safe and sampling apparatus shall be provided. The distiller shall also, if so required, provide branch pipes fitted with locks by means of which spirits of different strength and qualities may be diverted into separate receivers.