Section 21(1) in Bihar Country Liquor Bottling Rules, 2004
(1)The contractor shall be liable to penalty at the rate of the prevalent excise duty on country liquor for wastage in excess of a total of 0.5 per cent during the process of bottling in the bottling plant, transportation of bottled country, liquor from one liquor warehouse to other liquor warehouses, storage, issuance, shifting of oozed out liquor from bottles to the bottling plant, or manufacturing of liquor of prescribed strength by fortifying it through liquor-mix. No wastage beyond 0.5 per cent in all shall be admissible to the contractor.
