(i)No substance of any kind shall be added to the wash after it has been gauged and proved except water or chemicals or bub added under the procedure set forth in the next succeeding clause, provided (1) that due notice of such addition is given by the licensee to the Inspector (2) that requisite entries regarding it are made by the licensee in register in Form D-8 and (3) that no addition of any kind is made to wash more than 24 hours after it was first guaged and proved. After the lapse of this period of 24 hours, the wash shall remain undisturbed in the fermentation vat until fermentation is completed and the wash is removed to the still.(ii)In some distilleries wash is prepared in a dissolving vat or vats separate from the fermentation vat and is (a) gradually added to bub already collected in the fermentation vat or (b) collected simultaneously with bub running into fermentation vat. In the case of such distilleries no substance of any kind shall be added to the mixture of bub and wash in the fermentation vat. Water and chemical may, however, be added to the wash in the dissolving vat or vats, before it has been gauged and proved. The initial quantity and specific gravity of the mixture of bub and wash in such cases should be calculated from the initial quantities and specific gravities of wash and bub ascertained immediately before they are run into the fermentation vat.
