(1)Operations connected with the filling of bottles with beer for issue, shall be conducted in bond under the supervision of the Brewery Officer in a separate room called the bottling room for beer set apart for the purpose, within the Brewery' premises near the finished stores. Bottled beer shall be stored in a separate room called the 'Bottle beer store' set apart for the purpose, within the Brewery' premises near the bottling rooms.(2)The bottling rooms and the bottled Beer store-rooms shall be secured in such manner as the Commissioner may approve.(3)Beer shall be bottled at the strength specified by the Commissioner from time to time.(4)Sample from each batch shall be sent to the Chemical Examiner and it shall be passed by the Chemical Examiner.(5)Bottling shall be done during the ordinary working hours of the Brewery.(6)No bottling shall be allowed except in the joint presence of the Excise Officer and a representative of the licensee.(7)Beer required for bottling shall be measured out and brought into the bottling room by a permanently fixed pipe or such other means as may be approved by the Commissioner(8)Bottling shall be done in bottles of the capacity' as may be prescribed by the Commissioner from time to time.(9)The bottles mentioned in sub-rule (8) shall be standard pattern and shall bear the following specifications molded on the glass:'(a)The figures and words of the capacity.(b)A line across the neck up to which the bottle shall be Filled in order to contain the proper quantity.(10)The licensee shall not use bottles bearing the name or trade mark of any other bottle or any other Brewery.(11)The Bottles shall be properly sealed with gas-tight crown caps.(12)The licensee shall not keep the beer in tanks for more than three months without bottling.
