Section 21 in Bihar Country Liquor Bottling Rules, 2004
21.
(1)The contractor shall be liable to penalty at the rate of the prevalent excise duty on country liquor for wastage in excess of a total of 0.5 per cent during the process of bottling in the bottling plant, transportation of bottled country, liquor from one liquor warehouse to other liquor warehouses, storage, issuance, shifting of oozed out liquor from bottles to the bottling plant, or manufacturing of liquor of prescribed strength by fortifying it through liquor-mix. No wastage beyond 0.5 per cent in all shall be admissible to the contractor.(2)The entire wastage caused after storage of spirit in the liquor warehouse (including transportation of country liquor in bottle) shall be calculated at the end of the year and the contractor shall be liable to penalty at the rate of the prevalent excise duty on country liquor for the wastage in excess of the limit aforesaid payable to the Collector of the district where his bottling plant is situated.
