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State of Uttar Pradesh - Section

Section 778 in Rules under the United Provinces Excise Act, 1910

778. Tests for ascertaining presence of foreign matter.

- In cases in which an officer-in-charge suspect that salt, sugar or other substance likely to affect the indications of the hydrometer has been dissolved in the spirit, but his suspicions are not sufficiently definite to warrant his taking samples he should from time to time evaporate a small quantity of spirit in a watch glass when the presence of solid matter will be easily detected. Vegetable substance such as sugar may be distinguished from salt by their being blackened and dissipated by heat after the spirit and water have been driven off. From the ordinary impurities in the water used in the manufacture of spirit few samples will be found which do not leave some traces of solid matter after evaporation, but these may also be distinguished from foreign matter added in such quantities as would affect the strength indicated by the hydrometer. It will be for officer-in-charge occasionally to apply this simple test even when they have no suspicions that such substances as sugar, etc. have been dissolved in the spirit made in the distillery under their charge.
(D)Denaturation of spirit