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State of Assam - Section

Section 228 in The Assam Excise Rules, 2016

228. Ascertaining contents of casks by weighment

-(i) In ascertaining the contents of a cask by weighment special care must be taken to see that the temperature of the sample alters as little as possible before the indication is ascertained.
(ii)Casks to be weighed. Casks, whether empty or full, must be weighed to within one kilogram, but in the former case the weights should be allowed to preponderate and in the latter the cask.
(iii)Capacity and tare to be painted on casks or drums, wire and lead seals to be provided by contractor. The contractor or distiller must paint on the end of the drum or the cask the capacity and tare. The capacity must be ascertained in the bulk litre. The greatest care must be taken to see that these figures are accurately marked on each drum and cask. The plugs of the apertures of these drums must be secured with wire and lead seals marked A.E. The wire and blank lead seals are to be supplied by the contractors.
(iv)Issue of tables to show capacities of casks. Tables will be supplied to show by inspection the capacities of casks from the net weights and hydrometer indications. Pending the issue of these tables the capacities must be calculated by dividing the net weight by the specific gravity shown by the hydrometer tables.
(v)Weighing machine to be tested. The weighing machine should be tested and proper corrections ascertained by the officer-in-charge of warehouse on each occasion before bringing it into use. The full casks will then be weighed and the net weight ascertained by deducting the tare of the vessel as shown by the distillery officer. The capacity will then be determined as provided in sub-rule
(iv)above, and the details noted in the prescribed register.
(vi)Tare to be checked and reported. When the drum of casks is emptied, its tare should be checked and reported to the distillery officer if the difference exceeds half kilogram.