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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Uttar Pradesh - Subsection

Section 349(5) in Rules under the United Provinces Excise Act, 1910

(5)In the following cases, the guaranteed fluid contents of the bottles shall be clearly indicated in bold letters on the label, whether the liquor is bottled in India or abroad :
(a)Quart bottles of whiskey, brandy or rum if containing less than 710 millilitres of such spirit.
(b)Quart bottles of gin, if containing less than 682 millilitres of gin.
(c)Pint bottles of whisky, brandy or rum, if containing less than 355 millilitres of such spirit.
(d)Pint bottles of gin, if containing less than 341 millilitres of gin.
(e)Half-Pint bottles of whisky, brandy or runv if containing 185 millilitres of such spirit.
(f)Half-pint bottles of gin if containing less than 171 millilitres of gin.