Section 751(a) in Rules under the United Provinces Excise Act, 1910
(a)No receptacle, whose contents are to be estimated by a gauged rod shall be brought originally into use till it has been gauged and passed by the officer-in-charge and if any gauged receptacle is repaired or moved it may not be brought again into use until it has been regauged and passed by the officer-in-charge.
