(a)Foreign liquor to be issued may be measured in terms of approved measures or by weighment. In case a gauging machine is used, the officer-in-charge shall check for its correctness with the standard measure certified by the Legal Metrology department.(b)The licensee shall be responsible for securing the bungs or other openings of all casks and vessels filled and for preparing them for issue or if they are to be packed, for preparing the packages and getting them sealed by the officer-in-charge in such way that they cannot be opened without damaging the seal.(c)The officer-in-charge wherever necessary shall weigh the empty casks and the casks filled with spirit and record the weights in a register. If the check by weighment shows any excess or deficiency of more than two litres of liquor, the same should be re-measured.
