(1)(a)The bottles containing Indian Liquor, the pilfer-proof seals and the capsules used hereon, to be sold in Delhi, shall be of specification, as approved by the Excise Commissioner.(b)the bottles used for bottling country liquor for sale in Delhi shall be of such shape as may be approved by the Excise Commissioner and shall contain the following particulars: -(i)Dilly Abkari (in Hindi, Urdu and Gurumukhi) or Delhi Excise in English;(ii)bonded liquor or duty paid in Delhi as the case may be;(iii)the name and registered monogram of the factory manufacturing the bottles and shall not bear any other visible markings.
