(1)The distiller shall only distil wash which has been prepared within the distillery and no wash (except spent wash from which all alcohol has been extracted) shall be, on any account, removed from or allowed to pass out of the distillery except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner under the general or special orders of the Commissioner.(2)No wash or spirit to be brought into distillery. - Except with the permission of the Commissioner, no wash or spirit not prepared or manufactured in the distillery shall be brought into the distillery.(3)Wash to be conveyed directly from wash becks to still. - All wash made in the distillery shall be fermented in the wash becks and shall be conveyed directly therefrom into the still.(4)Redistillation. - Except with the written permission of the Commissioner, the distiller shall not re- distill any spirits other than those which remain in the feints or weak spirit receiver attached to the still and which have not been removed therefrom.
