(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad, the licensee shall, in no case, use any "quart" bottles containing less than 600 ml. or any pint bottle containing less than 300 ml. of such spirit, except in the case of liquor bottled as samples and disposed of as such.(b)Sample bottles. - A bottle of such spirit purporting in the opinion of the Deputy Commissioner to contain a reputed quart or reputed pint respectively, shall, if it contains less than 750 ml. of whisky, brandy, or rum less than 600 ml. of gin in the case of a reputed quart or less than 375 ml. of whisky, brandy or rum or less than 300 ml. 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.(c)Manner of sealing and capsuling bottles. - Every bottle shall, on a system submitted for approval and approved by the Excise Commissioner, be securely sealed and capsuled in such a manner the bottle cannot be opened without breaking the seal or capsule or defacing a label affixed thereto.Note. - Classification of quart and pint bottles.-All bottles varying in capacity between 600 ml. and 750 ml. shall be classed as quart bottles and those varying between 300 ml. and 375 ml. shall be classed as pint bottles.
