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State of Haryana - Section

Section 39 in The Punjab Brewery Rules, 1956

39.

The license to work a brewery shall carry with it the right to bottle on the premises of the brewery, the beer made therein and the right to store and issue beer in bulk in approved Kegs of [30 and 50] [Substituted by Legislative Supplement Part III dated 17.11.1994.] litres capacity.