Section 12 in The Madhya Pradesh Country Spirit Rules, 1995
(12)Cleaning, filling, Corking, Sealing, Labeling, Stocking and issuing of bottles shall be done to the satisfaction of the Excise Commissioner by the licensee under the supervision and direction of the Officer-in-charge of the [manufacturing warehouse] in the following manner and in such other manner as the Excise Commissioner may direct from time to time-(a)Each Bottle shall be thoroughly cleaned and effectively capped or corked. The licensee shall make his own arrangements for water required for washing and cleaning purpose.(b)Labels to be pasted on bottles shall be of quality and design as specified by the Excise Commissioner. The licensee shall have to get the labels approved by the Excise Commissioner prior to their use in Warehouses.(c)The labels mentioned in clause (b) above, shall also show in bold print in Hindi the price of the empty bottles refundable to the purchaser, on their return to the retail vendor.[(d) The name of the "manufacturing warehouse", "storage warehouse" if any and district of the destination shall be printed on the label which shall also carry the date of bottling rubber-sealed on it clearly.](e)The licensee may be required to seal the bottle in the manner prescribed by the Excise Commissioner from lime to time. In addition to sealed glass bottles the Excise Commissioner may introduce the system of packing of country liquor in Poly Pouches in such quantity, as may be directed by him and the licensee shall be bound to comply with the said system.
