308. Sale of foreign liquor by "off and "on" licences to be only in sealed and capsuled bottles of at least full reputed pint.
(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in "quart" bottles containing less than .625 litre or in "pint" bottles containing less than .313 litre of such spirit or except in sealled and capsuled bottles having their seals and capsules intact.(2)A bottle of such spirit purporting in the opinion of the District Collector to contain a reported 625 litre or a reputed .313 lite respectively, shall if contains less than .70 litre of whisky, brandy or rum or less than .682 litre of gin in the case of a reputed .625 litre or less than .355 litre of whisky, brandy or rum or less than .341 litre of gin or in the case of a reputed .313 litre beer a able showing in large letters and figures the minimum guaranteed quantity of the contents.(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which he purchased, it ; provided that bottles opened by a competent Excise Officer for purposes of test, may if re-sealed by such Excise Officer, be sold by the holder of the licence.Note. - All bottles varying in capacity between .625 litre and .749 litre shall be classed as .625 litre bottles and those varying in capacity between .313 litre and .384 litre shall be classed as 313 litre bottles. Smaller bottles containing less than .313 litre shall not be used except in cases of samples which shall be disposed of as such.
