(2)A bottle of such spirit purporting in the opinion of the District Collector to contain a reputed quart or a reputed pint respectively, shall, if it contains less than 25 ounces of whisky, brandy or rum or less than 24 ounces of gin in the case of reputed quart or less than 12½ ounces of whisky, brandy or rum or less than 12 ounces of gin in the case of a reputed pint, bear a label showing in large letters and figures the minimum guaranteed quantity of its contents
