Section 23 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(23)On receipt of the consignment of empty bottles at the warehouse they shall be opened in the presence of the warehouse officer, who shall examine the bottles. At the time of examination of the bottles, the warehouse office may reject any bottle which is not new or in sound condition or of the description given in rub-rule (22).
