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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4) in The U.P. Bottling of Foreign Liquor Rules, 1969

(4)Operations connected with bottling shall be conducted in separate rooms called bottling rooms set apart for the purpose within the premises near the foreign liquor store. In these rooms, the licensee may set up such apparatus for filtering, bottling and processes connected therewith as may be necessary. In the bottling rooms, bottling vats shall be erected for the storage of Foreign Liquor. Bottled liquor shall be stored in separate rooms.All the rooms shall be well ventilated. The windows and ventilators shall be securely barred with iron bars embedded in cement and they shall be wirenetted, the net having a mesh of not more than 25 mm. Every room shall bear on the outside a board on which shall be painted legibly the purpose for which the room is used. All the rooms shall remain under the separate locks and keys of the licensee and the Excise Inspector.