Section 782 in Rules under the United Provinces Excise Act, 1910
782. Special process of denaturation for spirit used in manufacture of soap.
- The following additional rules are prescribed for the preparation of the second kind, denatured spirit to be used in the manufacture of transparent soap only :(1)All wood naphtha submitted for approval as suitable for denaturing purposes shall consist of substance derived from the destructive distillation of wood and shall not contain any substance of mixture obtained from any other source.(2)The wood naphtha must be sufficiently impure to impart to denatured spirit prepared by mixing 5 per cent of it with 95 per cent of spirit such an amount of nauseousness as will, in the opinion of the Chemical Examiner to Government of Uttar Pradesh, Agra, render such spirit incapable of being used as a beverage or of being mixed with the potable spirits of any kind without rendering them unfit for human consumption. Wood naphtha submitted for approval should confirm to the following test :(a)Not more than 30 c.c. of the naphtha should be required to decolourise a solution containing 0.5 gram of bromine.(b)The naphtha which must be natural or only slightly alkaline to litmus should require at least 5 c.c. of decinormal acid to neutralize 25 c.c. of the spirit when methylorange is used as the indicator.(3)No wood naphtha will be approved which contains -(a)less than 72 per cent, by volume of methyl alcohol;(b)more than 12 grams per 100 c.c. of acetone, aldehyde, and higher ketones estimated as 'acetone' by the formation of Iodoform according to Messenger's Method;(c)More than 3 grams per 100 c.c. of easters estimated as methyl acetate by hydrolysis. Wood naphtha, which when fractionally distilled in the following manner, gives the indications stated below, will, as a rule be found to contain a sufficient proportion of methyl alcohol, and to be free from an excess of "acetone" on methyl acetate.
