(2)A bottle of such spirit purporting in the opinion of the Deputy Commissioner to contain a reputed quart or a reputed pint respectively, shall, if it contains less than 600 ml. of whisky, brandy or rum or less than 600 ml. of gin in the case of a reputed quart or less than 300 ml. of whisky, brandy or rum or less than 300 ml. of gin in the case of a reputed pint, bear a lebel showing in large letters and figures the minimum guaranteed quantity of the contents.
