Section 750(16) in The U.P. Bottling of Foreign Liquor Rules, 1969
(16)the licensee shall not use for bottling foreign liquor any bottles or flasks bearing the name and trade mark of any other bottler or any other distiller or brewer or vintner. The Excise Commissioner, may, however, accord permission to the licensee for a period not exceeding six months to use such bottles and flasks with the consent of that bottler, distiller, brewer or vintner;
