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[Cites 0, Cited by 0] [Section 38(11)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(11)(j) in The Punjab Liquor Licence Rules, 1956

(j)Labels to be used on the bottles of Indian-made foreign spirit :-
(i)The licensee may affix to his bottles any label, or labels, but he shall not show on any label affixed to the bottles filled by him any announcement that the spirit has been distilled at any particular distillery, nor shall any such announcement be made on the capsule or on the paper wrapper of the bottle.
(ii)The name of the licensed bottler and the place of bottling must appear in full in English on all the labels.
(iii)Before bringing any labels into use the licensee shall submit exact copies of them, in triplicate, to the Excise and Taxation Officer who shall forward two copies to the Collector for transmission to the Excise Commissioner for his approval. The licensee shall comply with such instructions as the Excise Commissioner may issue regarding any label and shall deposit in the Excise Commissioner's office an exact copy of each label that has been approved.
(iv)No label shall be accepted if the design is of an objectionable nature or conveys the impression that the label is intended to be limitation of labels used on imported spirit.
(v)Labels on the bottles shall be so affixed as to be easily distinguishable. No label shall be pasted over the words, letters, figures or monogram moulded or sand blasted thereon.