(b)Sample bottles. - A bottle of such spirit purporting in the opinion of the Deputy Commissioner to contain a reputed quart or reputed pint respectively, shall, if it contains less than 750 ml. of whisky, brandy, or rum less than 600 ml. of gin in the case of a reputed quart or less than 375 ml. of whisky, brandy or rum or less than 300 ml. of gin in the case of a reputed pint, bear a label showing in large letters and figures the minimum guaranteed quantity of its contents.
