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State of Uttar Pradesh - Section

Section 877 in Rules under the United Provinces Excise Act, 1910

877. All mashtuns and other vessels to be gauged.

- All mashtuns and fermenting vessels shall gauged jointly by the officer-in-charge and the licensee. Tables in Form B-3 shall be prepared by the officer-in-charge showing the total capacity of each vessel in imperial gallons (or in case of mashtuns, in imperial bushels) and the capacity of each tenth of an inch depth.