(1)The Commissioner may prohibit the use of any material in the manufacture of beer which, in his opinion, or on analysis by the Chemical Examiner is considered to be of a deleterious nature.(2)The Excise Officer mentioned in Sub-rule (2) of Rule 42 or any Excise Officer superior in rank to him may take, without payments, for the purpose of analysis, samples not exceeding one litre of any beer or material used in the manufacture thereof.
