Section 264 in Rules under the United Provinces Excise Act, 1910
264. Description of measures in use.
- The measures shall have distinctly engraved on them their capacity, and indications of the extent to which the measure is to be filled to secure correct measuring. Some measures, for instance have to be filled in to the neck while other have to be filled into the brim, i.e. to the top of the flange. These indications should be strictly followed. The approved measures are provided with a flange for convenience in use and for prevention of waste but are regulated to contain full measure when filled to the neck or throttle only.
