Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 10 in Bihar Country Liquor Bottling Rules, 2004

10.

Everyday, after completion of bottling, bottles of the bottling manufactory, shall be transferred to the bottle warehouse and packed systematically in crates/ cartons in such a manner that crates of each volume and strength are stocked one above the other, to a maximum of six crates/cartons in a row; and the distance between two such rows should not be less than 2Vi2 feet. The storing capacity of each crate/carton shall be clearly written on the crate/carton and only that number of bottles shall be stored in each crate/carton, and its account shall be kept in Form-IIA of these Rules.