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

State of Punjab - Subsection

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

(h)
(i)All bottles containing Indian made foreign spirit shall unless otherwise allowed by the Excise Commissioner be security sealed with pilfer proof seals in such a way as to make it impossible to remove the seal without its being cut and or broken.
(ii)The seals to be used on various kinds of liquor shall be one coloured [or any combination of colours which may specifically be approved by the Excise Commissioner] [Punjab Government Gazette LSP III dated 16.6.1995.] of standard sizes and bear on top thereof, the words "Punjab Excise" together with the name of the bottler, the district in which he has a licence, printed in cut-out letterings, provided that any other additional printing may be ordered to be done, if so desired by the licensee at the sides only.
(iii)[ Before bringing any kind of pilfer-proof seals into use, the licensee shall submit samples thereof to the Excise Commissioner for approval. The licensee shall comply with such instructions as the Excise Commissioner, may from time to time issue regarding any such seal.] [substituted vide Punjab Notification dated 3.3.1999.]