When worts shall have commenced running into a fermenting vessels, the whole of the produce of the brewing shall be collected within eighteen hours.[35. For the purpose of issue of beer from the brewery and charging duty thereon, the provisions contained in rules 110, 115, 116, 117, 118, 119, 120, 121 and 122 of the Punjab Distillery Rules, 1932, shall apply mutatis mutandis :Provided that if the wastage in any brewery exceeds seven per cent of the total quantity actually brewed as entered in the brewi book by the licensee or as ascertained by the inspector and entered in his survey book in form B-6 which ever is higher, the licensee shall pay duty at the prescribed rates or the excess wastage.] [Substituted by vide Haryana Government Notification No. GSR 2/PA1/14/Ss. 21 and 59 Amd(1)/90 dated 27.3.1991.]
