Section 485(6) in Rules under the United Provinces Excise Act, 1910
(6)The contractor shall be bound to supply spirit in pilfer-proof bottles of standard size of one-sixth, one-twelfth and one-twenty-fourth of an Imperial gallon properly labelled and securely sealed with pilfer-proof caps according to the specifications described by the Excise Commissioner from time to time being in force and to which it may be extended under the orders of the Excise Commissioner during the currency of his contract at the rates and bottling charges specified in the licence, provided that spiced spirit shall be issued to the shops for the retail vend of country spirit in his contract area in sealed pilfer-proof bottles only.
