Section 476 in Rules under the United Provinces Excise Act, 1910
476. Reductions.
(1)Reduction is permitted in the store vats to the strength of London Proof. Any further reduction must either be effected in the fixed strength issue vats or in a special reducing vat. In the latter case the reduced spirit must be removed to the issue vats before issue.(2)In superintending the reduction of spirit in vat the Excise Inspector will be careful to observe the directions given on page 24 of Colonel C.H. Beford's reduction table (No. 643).(3)After ascertaining the quantity and strength of the spirit to be reduced he will make the necessary calculation to find the quantity of water to be added. He will carefully check the quantity of water added, and then see that contents of the vat are thoroughly stirred.(4)When he is satisfied, that admixture has been properly effected, he will, by taking samples from the bottom and top of the spirit, proceed to satisfy himself by proving the spirit that reduction has been made to the strength required.(5)After reduction the spirit in the vat should remain undisturbed for a period of at least 24 hours. In cases of emergency this rule may be relaxed but under no circumstances must the spirit be issued until after the lapse of two hours.(6)It is advisable that all reduction of spirit especially in the issue vats, should be made after all issues for the day are finished, so that no delay occurs in making issues when the warehouse is opened next.
