19. Maximum limit and losses permitted on transport etc.
(1)The limits of permissible losses of bottled wine during transport or export shall be the same as provided in sub-rules (1), (3) and (4) of rule 6 of the Chhattisgarh Foreign Liquor Rules, 1996.(2)If cases of excess losses during the transport or export of bottled wine are reported, provisions of sub-rule (5) of Rule 16 of the Chhattisgarh Foreign Liquor Rules, 1996 shall apply to settled them.(3)All cases of wastages of bottled wine stocked within F.L. 6 or F.L. 10 licensee shall be dealt with under sub-rule (2) of Rule 17 of Chhattisgarh Foreign Liquor Rules, 1996.
