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State of Bihar - Section

Section 9 in Bihar Country Liquor Bottling Rules, 2004

9.

In case of liquor flow-out due to breakage or leakage during bottling, it shall be filtered and stored in neat and clean plastic jerkings; and after bottling, the strength of such liquor shall be examined and on finding the same issuable, it shall be used by the contractor for bottling. If the said liquor is found to be of weak strength, it shall be fortified by mixing spirit in proportional quantity in accordance with the rule, and after making the same to issuable strength, it shall be bottled again. It shall be the liability of the contractor that the liquor carrying any foreign substance or glass particle, or which is not suitable for bottling, is not bottled.