Section 26 in Bihar Country Liquor Bottling Rules, 2004
26.
In course of inspection of retail country liquor shops by the Inspecting Officer, if as required, the quality of liquor on examinations, after breaking open the seal of the bottle, is found to be genuine, it shall be put back in the same bottle and resealed,, and a certificate to this effect shall be pasted on the sealed bottle of liquor and a copy thereof shall be handed over to the retail licensee or his authorised agent. He will submit, the said bottle in sealed condition to the ware house supplying the said country liquor, along with the certificate, in the first week of every month. It shall be the responsibility of the warehouse officer, or the deputed Excise Officer to send the said liquor to the liquor warehouse for bottling after examining the seal and thereafter on getting a favourable report from the Chemical Examiner. The expenses of making the said liquor issuable from the bottling liquor warehouse, or obtaining the examination report of the Excise Chemist on its sample and making the strength of the liquor issuable after fortifying it through liquor mix shall be borne by the contractor; and permission to lift only that much of liquor may be granted to the retail licensees, but without making payment of any duty or cost, and full details of such issuance shall be kept in the concerned register, provided that, if the liquor of any bottle is found to be less than the prescribed quantity, or adulterated during examination, it shall be kept apart after being sealed; and sample of bottle of liquor of the same volume shall be sent to Excise Chemist for examination, and the entire volume (Quantity) of the said batch shall be sealed. If the report of the Excise Chemist reveals that the quantum of liquor is less than the prescribed quantity, or is adulterated or different from the prescribed measure, action may be taken against the concerned contractor under Section 42 of the Excise Act; and the said sealed liquor, made issuable after fortification, shall be issued, and the cost thereof shall be borne by the contractor. If the liquor is not found suitable for human consumption as per the report of the Excise Chemist, action will be taken to destroy the entire sealed liquor.
