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[Cites 0, Cited by 0] [Section 40(19)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(19)(j) in The Punjab Liquor Licence Rules, 1956

(j)All bottles, jars, drums or casks containing denatured spirit shall bear a label, printed in red and containing skull and cross bones with a wearing 'not to be taken internally' in Hindi, Gurmukhi. The word 'wine' must in no circumstances appear on such labels. Before bringing any labels into use the licensee shall submit exact copies of them in triplicate to the[Excise Officer incharge of District] [Legislative Supplement Part III dated 7.2.78.] who shall forward them to the Collector for his approval. The licensee shall retain one copy of the approved label in his office and return two copies to the[Excise Officer in charge of the District] [Legislative Supplement Part III dated 7.2.78.]. The licensee shall comply with such instructions as the Collector/Excise Commissioner may issue regarding any label.