Section 12(4) in The Rajasthan Distilleries Rules, 1977
(4)On the basis of the report of departmental laboratory or the Government approved laboratory, as the case may be, the Officer-in-charge shall calculate the minimum quantity of alcohol which would have been produced by the distiller, on the basis of minimum scale of recovery of alcohol specified in sub-rule (2) above. In case recovery is below the minimum scale of recovery of alcohol, the Officer-in-charge shall call for the explanation of the distiller and forward the same along with the comments of the District Excise Officer concerned to the Excise Commissioner.
