Section 32 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
32. Manufacturing vessels to bear labels.
- Every time the percolator, or other vessel intended for alcohol is charged there shall be attached to it a label showing the following particulars.a) the name and batch number of the preparation;b) the description and quantity of alcohol placed in it from time to time; andc) the date of removal of the preparation and the quantity of such preparation removed.
