Section 750(21) in The U.P. Bottling of Foreign Liquor Rules, 1969
(21)(i)In case of foreign liquor manufactured in India labels affixed to the bottles shall have the following conspicuously printed on them:(a)The description of liquor contained in the bottles e.g., whisky, brandy, rum, gin etc.(b)The guaranteed fluid contents of the bottle..(c)Strength of liquor contained in the bottle, in the case of whisky, brandy, rum or gin.(d)The words "Made in India".(e)Name and address of the licensee.(ii)In the case of imported liquor, the labels affixed to the bottles shall have the following conspicuously printed on them:(a)The description of liquor contained in the bottle, e.g., whisky, brandy, rum, gin, etc,(b)The guaranteed fluid contents of the bottle.(c)Strength of the liquor contained in the bottle in the case of whisky, brandy, rum, gin, etc.(d)The words "Made in" with the name of the country of origin.(e)The words "Bottled in India".(f)Name and address of the licensee.(iii)Labels on the bottles of foreign liquor for use to defence personnel shall also have the following legends printed on them-on the top of the labels, a legend in red ink as follows:"For sale to defence personnel only"Diagonally across the label, a legend in red ink as follows:"Possession by persons other than defence personnel is strictly prohibited".(iv)The labels to be used on liquor bottled for export to another State or Union territory or country shall be of such design and bear such words as may be required by the regulations of the State, Union territory or country concerned. The labels shall clearly state the name of the State, Union territory or country to which liquor is to be exported. If the labels used resemble those approved for use in Uttar Pradesh, they shall be over printed with the words "For sale in the (name of the Sate or Union territory or country) only". The type to be sued for such overprinting shall not be smaller than two-line pica.(v)Labels on the bottles shall be so affixed as to be easily distinguishable. No label shall be pasted over the words, letters and figures moulded or sandblasted thereon.(vi)Before bringing any label into use, the licensee shall submit exact copies thereof in quadruplicate to the Collector, who shall forward them to the Excise Commissioner, for his approval. The Excise Commissioner, if he approves the label, shall number it and affix his official seal. One copy will be retained in the Excise Commissioner's office for record, the remaining three copies will be returned to the Collector who will send one copy each to the Inspector of the distillery, or brewery, or vintnery or circle concerned, as the case may be, for information and record and retain the third copy for his record. The licensee shall comply with such instructions as the Excise Commissioner may issue regarding any label.
