Section 6 in Bihar Country Liquor Bottling Rules, 2004
6.
The sample of reduced country liquor, (which shall be bottled), shall be packed in a bottle containing 600 ml; with the seal of both the contractor or his Agent and the Incharge Excise Officer and it shall be kept with the Incharge Excise Officer; and on verifying it again after one month from the date on which it was sealed, the same shall be returned to the reduction vat, after entering its details in a register.
