(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which he purchased, it ; provided that bottles opened by a competent Excise Officer for purposes of test, may if re-sealed by such Excise Officer, be sold by the holder of the licence.Note. - All bottles varying in capacity between .625 litre and .749 litre shall be classed as .625 litre bottles and those varying in capacity between .313 litre and .384 litre shall be classed as 313 litre bottles. Smaller bottles containing less than .313 litre shall not be used except in cases of samples which shall be disposed of as such.
