(1)Each cask or other vessel containing liquor issued from a distillery, brewery or spirit warehouse, under clause (4) of Rule 11A shall bear marks showing clearly the name of distillery, brewery or warehouse, and the number of the cask or other vessel, and the nature, quantity and strength of its contents.(2)Each such cask or other vessel shall be sealed by the officer incharge and a distinct impression of the seal shall be fixed on the pass forwarded to the Collector of the district to which the liquor is to be taken under clause (2) of Rule 13.
