166. Reduction of strength of country spirit and foreign liquor by licensed vendors.
(1)Unless specially permitted by the Excise Commissioner in the case of any particular strength, or in any particular area, the strength of country spirit issued from a distillery or an excise warehouse at the strength prescribed by the Chief Commissioner shall not be reduced by a licensed vendor from such strength to a lower strength by the addition of water or by mixing with spirit of a lower strength, or by any other means whatsoever.(2)No licensed wholesale or retail vendors of potable foreign liquor shall reduce the strength of such liquor whether by the addition of water, or by mixing with liquor of a lower strength, or by any other means whatsoever, unless he holds a special licence unauthorising him to do so :Provided that his prohibition shall not extend to the admixture or beer or spirits, as the case may be, of different strength by a licensed brewer or distiller in so far as such admixture is permitted by the rules made for the regulation of breweries or distilleries.(3)No licensed wholesale or retail vendor of denatured spirits shall reduce the strength of such spirits, whether by the addition of water, or by mixing with spirits of a lower strength, or by any other means whatsoever.Arrangement of Premises and Signboards for Vend of Intoxicants
