Section 19 in The Himachal Pradesh Excise Act, 2011
19. Possession of unused and printed labels, corks, etc. by certain person to be punishable.
- No person shall have in his possession any unused and printed label, cork, capsule or seal duly approved by any authority under this Act or under any rule or order made thereunder for use by a person licensed to establish or work a distillery or brewery, winery or warehouse or to bottle liquor, or any other label, cork capsule, or seal which is an imitation of such unused and printed label, cork, capsule, or seal, as the case may be :Provided that nothing therein shall apply to -(a)a person licensed to establish or work a distillery, brewery, winery or warehouse or to bottle liquor; or(b)a person who, in execution or an order received from a person specified in clause (a), manufactures or prints any such label, cork, capsule or seal.
