(1)The room where denatured spirit may be stored by persons licensed under Sub-rule (3) of Rule 61 or by persons licensed under Sub-rule (4) of the said rule shall be built of uninflammable materials :Provided that the Collector may, at his discretion relax this rule in favour of persons holding licences for retail sale, who may store denatured spirit in tightly stoppered bottles only and in total quantities less than 45 litres at a time.(2)In all cases, the room wherein denatured spirit is stored shall be well ventilated so as to prevent the accumulation of spirit fumes, and no naked lights nor fire shall be used or kept in such room.(3)All receptacles containing denatured spirit shall be kept tightly closed so as to prevent accumulation of spirit fumes in the room.
