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State of Punjab - Section

Section 108A in The Punjab Distillery Rules, 1932

108A.

The Inspector shall weigh the empty casks and the casks filled with spirit and record the weight in the register in Form D-22. If the check, by weighment shows an excess or deficiencies of more than 1000 millilitres, in 200 litres the liquor should be remeasured. As issues are made by measurement and not by weight, the result of weight ment should not be accepted as final without remeasurement.