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State of Odisha - Section

Section 43 in The Board's Excise Rules, 1965

43. Marking and placement of vessels.

(1)On the outer side of the door of every room and place for brewing operations and sale, and, on some conspicuous part of each of the aforesaid vessels, there shall be legibly painted in oil colour the name of the vessel, utensil, room or place according to the purpose for which it is intended to be used and if more than one vessel is used for the same purpose, each such vessel shall be distinguished by a progressive number.
(2)Mash tuns, underbacks, coppers and collecting and fermenting vessels shall be so placed and fixed that the contents can be accurately gauged and measured.
(3)The name and number of each vessel shall be legibly painted in oil colour at a conspicuous part thereof, according to the purpose for which it is intended to be used.
(4)The brewer shall not alter the shape, position or capacity of any vessel without giving two days' previous notice in writing to the Excise Officer mentioned in Sub-rule (2) of Rule 42.