(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad, the licensee shall, in no case use any "quart' bottles containing less than .625 litre or any pint bottle containing less than .313 litre of such spirit, except in the case of liquor bottled as samples and disposed of as such.(b)Sample bottles. - A bottle of such spirit purporting in the opinion of the Collector to contain a reputed quart or reputed pint respectively, shall, if it contains less than .210 litre of whisky, brandy, or rum or less than .682 litre of gin in the case of a reputed quart or less than .355 litre of whisky, brandy or rum or less than .341 litre of gin in the case of a reputed pint, bear a label showing in large letters and figures the minimum guaranteed quantity of its contents.(c)Manner of sealing and capsuling bottles. - Every bottle shall, on a system submitted for approval and approved by the EXcise Commissioner, be securely sealed and capsuled in such a manner that the bottle cannot be opened without breaking the seal or capsule or defacing a label affixed thereto.(d)Classification of quart and pint bottles. - All bottles varying in capacity between .625 litre and .758 litre shall be classed as quart bottles and those varying between .313 litre and .379 litre shall be classed as pint bottles.
