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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Distilleries Rules, 1977

(3)The Officer-in-charge of the Distillery shall take three samples of grain at such intervals as may be specified by Excise Commissioner, from time to time. All samples shall be sealed by the Officer-in—charge and one sample shall be sent to the departmental laboratory or Government approved laboratory, as directed by the Excise Commissioner, second sample shall be handed over to the distiller for analysis in the laboratory of distillery and third sample shall be kept by the Officer-in-charge himself.