Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(22) in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915

(22)The bottles to be brought in use for supply of country spirit shall be of standard pattern as prescribed below-¾ litre bottle shall have such capacity as to contain 750 millilitres of liquor when filled to a point about 52 m.m. below the bottom of the cork or pilfer proof cap ½ litre bottle shall have such capacity as to contain 500 millilitres of liquor when filled to a point about 43 m.m. below the bottom of the cork. ¼ litre bottles shall have such capacity as lo contain 250 millilitres of liquor when filled to a point about 39 m.m. below the bottom of the cork:Provided that unavoidable verifications occurring in manufacture may be condoned by the Excise Commissioner within the following limits namely-