(1)Except in the case of trade samples intended for free distribution, the preparation shall be put up only in reputed quart and pint bottles and nips containing not less than 6.11 ml. per quart and 298 ml. per pint and 170 ml. per nip. Each bottle shall be sealed and capsuled by the licensee in such a manner as the Excise Commissioner may consider adequate for any easy detection of any attempt to tamper with the contents. The licensee shall also affix on each bottle a label previously approved by the Excise Commissioner on which shall be legibly printed not only the name of the preparation and the name and the address of the manufacturer, the percentage of proof of spirit contained in the preparation in English and Bengali by also the dosage and the words "for medicinal use only." The batch number shall be noted in comer of the label. The preparation shall be removed to the store room immediately after bottling, sealing and capsuling and kept there well arranged.
