(1)Maximum permissible limit of losses of spirit due to racking, storage, evaporation, reduction, blending etc., for FL 9 or FL 9-A licensee shall be the same as given in sub-rule (2) of Rule 6 of the Distillery Rules, 1995.(2)No wastage allowance on storage of bottled foreign liquor stocked with [FL 6 [x x x] or FL 10-A] licensee is permitted. If during verification any deficiency is discovered, duty and bottle fee at the prescribed rate on the quantity found deficit shall be recoverable from the licensee in addition to any other penalty which may be imposed under Rule 19.
