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State of Punjab - Section

Section 93A in The Punjab Distillery Rules, 1932

93A.

Rectified spirit may be bottled with the previous approval of the[Excise Commissioner,] [Legislative Supplement Part III dated 28.1.69.] subject to the following conditions :-
(a)Operations connected with the filling of bottles with rectified spirit shall be conducted in bond in a separate enclosure called "the Bottling Room for Rectified Spirit".
(b)Bottling shall be done during ordinary working hours of the distillery in the joint presence of the Inspector and a representative of the licensee.
(c)Spirit required for bottling shall be measured before bottling.
(d)The licensee shall use such bottles, corks, labels and capsules as have been approved by the Excise Commissioner.
(e)Each bottle shall bear a label showing the following particulars in blue :-
(i)Name of distillery and name of the district in which it is licensed;
(ii)quantity of rectified spirit contained in each bottle ;
(iii)strength of spirit in degree of proof ;
(iv)the words "rectified spirit" in English, Gurmukhi and Persian characters ; and
(v)the words "not intended for internal consumption except under medical advice".
(f)Bottles and labels used for bottling rectified spirit shall not resemble, in colour or pattern, those permitted for the use of bottling country spirit or Indian made foreign spirit.
Manufacture of ginger wine, milk punch and medicated wine